PRITAM SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner Pritam Singh son of Lal Singh has preferred the instant petition for the grant of anticipatory bail in a case, registered against him along with his other co-accused, by way of FIR No.151 dated 31.8.2012 (Annexure P1), on accusation of having committed the offences punishable under sections 148, 285, 323, 324, 336, 427, 452 and 506 read with section 149 IPC (the offence u/s 325 IPC was added lateron) by the Police of Police Station Sadar Yamuna Nagar, invoking the provisions of section 438 Cr.PC.

(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 help and after considering the entire matter deeply, to my mind, the present petition deserves to be accepted in this context.