RANDHIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Accused Randhir Singh has filed this petition for anticipatory bail in case FIR No.241 dated 09.08.2007, under Sections 148, 149, 186, 353, 341, 307, 435, 436 and 427 of the Indian Penal Code (in short -- IPC), and Sections 3 and 4 of the P. D. P. , registered at Police Station Barwala, District Hissar.

(2.) I have heard learned counsel for the petitioner and perused the case file.

(3.) It is a case of mob violence, in which the petitioner was named in the FIR itself. He along with his other co-accused was instigating the mob. Consequently, bus of Haryana Roadways was burnt, putting in danger the lives of occupants of the bus. In addition to it, the petitioner was declared Proclaimed Offender on 29.02.2008 i.e. almost four years ago. The petitioner is absconding the process of law for more than four years, as the FIR was registered on 09.08.2007.