RAM KARAN AND ORS Vs. STATE OF HARYANA

JUDGEMENT

(1.) At the very outset, the learned Counsel intends to withdraw the instant petition on behalf of petitioner Nos. 1 and 2 to enable them to file an application for anticipatory bail before the Court of Session at the first instance.

(2.) In this view of the matter, the present petition qua petitioner Nos. 1 and 2 is hereby dismissed as withdrawn. However, the police will not arrest them for one week from today to enable them to file an application for anticipatory bail in the Sessions Court.

(3.) Invoking the provisions of Section 438 Cr.PC, petitioners No. 3 to 10 have instituted the instant petition for anticipatory bail in a case registered against them and their other co-accused, by virtue of FIR No. 67 dated 7.6.2010 (Annexure P1), on accusation of having committed the offences punishable under Sections 148, 323, 324, 326, 452 and 506 read with Section 149 IPC by the police of Police Station Sahazadpur, Distt. Ambala.