SURENDER SON OF RAMPHAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner Surender son of Ramphal, has instituted the instant petition for the grant of anticipatory bail in a case registered against him alongwith his other co-accused, namely, Dhanraj and Dara, vide FIR No. 74 dated 8.7.2010 (Annexure P1), on accusation of having committed the offences punishable under Sections 323 and 324 read with Section 34 IPC and Section 3 of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short "the Act"), by the police of Police Station Rohrai, District Rewari, invoking the provisions of Section 438 Cr.PC,

(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 considering the entire matter deeply, to my mind, the present petition deserves to be accepted in this context.