KESHO RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) Having exercised his right of anticipatory bail and lost in the court of Addl. Sessions Judge, petitioner Kesho Ram s/o Bhagwan, has filed the present petition for anticipatory bail in a case registered against him alongwith his other co-accused, namely Guddu and Bablu, vide FIR No. 38 dated 26.6.2010 (Annexure P1) on accusation of having committed the offences punishable under Sections 323, 380 and 506 IPC by the police of Police Station M.D.C. Panchkula, invoking the provisions of Section 438 Code of Criminal Procedure.

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

(3.) Having heard the learned Counsel for the parties, having gone through the record with their valuable help and after bestowal of thoughts over the entire matter, to my mind, the present petition is liable to be accepted in this context.