VIKRAMJEET SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner-Vikramjeet Singh son of Kuldeep Singh has preferred the instant petition for anticipatory bail in a case registered against him alongwith his other co-accused, by means of FIR No.46 dated 28.7.2012, for commission of offences punishable under Sections 377 and 506 IPC and Section 3 (i) & (x) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter to be referred as the Act), by the police of Police Station Jhansa, District Kurukshetra, invoking Section 438 Cr.P.C.

(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 assistance and after considering the entire matter deeply, to my mind, the instant petition for anticipatory bail deserves to be accepted in this context.