VINOD Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner Vinod son of Roshan, has directed the present petition for anticipatory bail in a case registered against him alongwith his two other co-accused, namely, Bhaga and Gora, by virtue of FIR No. 186 dated 21.8.2010, on accusation of having committed the offences punishable under Sections 379, 430 and 506 IPC, by the police of Police Station Uklana, District Hisar, invoking the provisions of Section 438 Code of Criminal Procedure,

(2.) Notice of the petition was issued to the State.

(3.) After hearing the learned Counsel for the parties, going through the record with their valuable help and after deep consideration over the entire matter, to my mind, the present petition deserves to be accepted in this context.