HANIF Vs. STATE OF HARYANA

JUDGEMENT

(1.) Having exercised their right of anticipatory bail and lost in the Court of Session, petitioners Hanif, Mugna, Irshad, Irfan, Wahid, Jamaluddin and Shakeel Ahmed, have directed the present petition for anticipatory bail in a case, registered against them, vide FIR No.66 dated 21.3.2010, on accusation of having committed the offences punishable under sections 148, 323, 325 and 506 read with section 149 IPC by the Police of Police Station Nagina, Distt.Mewat, invoking the provisions of section 438 Cr.PC.

(2.) 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 deserves to be accepted in this context.

(3.) A Coordinate Bench of this Court (Ajai Lamba J.), while issuing notice of motion, has passed the following order on 6.5.2010:-