MAM CHAND AND ANR 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. 126 dated 26.04.2010, under Sections 148/149/323/324/325/326/427/452/332/353/186 IPC, registered at Police Station Pehowa, District Kurukshetra.

(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 29.07.2010 passed the following order: