NARESH KUMAR AND ORS Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed for anticipatory bail under Section 438 of Code of Criminal Procedure in FIR No. 946 dated 26.10.2010, under Sections 447/511/323/506/420 IPC, registered at Police Station city Karnal.

(2.) I have heard learned Counsel for the parties and have gone through the whole record.

(3.) This Court while issuing notice of motion on 30.11.2010 passed the following order: