SOHRAB AND ANOTHER Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioners Sohrab son of Rehmat and his son Sirajudin have preferred the instant petition for anticipatory bail in a case registered against them alongwith other co-accused, by means of FIR No.209 dated 15.5.2012, on accusation of having committed the offences punishable under Sections 332 and 353 IPC, by the police of Police Station Punhana, District Mewat, 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.