RASHID AND ORS Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition under Section 438 Code of Criminal Procedure for grant of anticipatory bail has been filed on behalf of the Petitioners in case FIR No. 132 dated 6.6.2010 registered under Sections 147, 148, 149, 353, 186, 188 IPC, Section 135, 135A of R.P. Act and Section 3 of Prevention of Damage to Public Property Act at Police Station Nagina, District Mewat.

(2.) Learned Counsel for the Petitioners contends that in compliance of order dated 23.11.2010, the Petitioners have joined the investigation and recovery has also been effected from them.

(3.) Learned Counsel for the Respondent-State on instructions from Kuldeep Singh, ASI opposes the bail on the ground that the Petitioners have given beatings to the officials, who were on election duty. However, learned Counsel has not controverted the factum of joining the investigation by the Petitioners and also contends that recovery has also been effected from them.