AMAR SINGH AND OTHERS Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioners-Amar Singh and others, have preferred the instant petition for the grant of anticipatory bail in a case registered against them, by way of FIR No.169 dated 06.11.2012, on accusation of having committed the offences punishable under Sections 323, 506 and 34 IPC (the offence punishable under Section 325 IPC was added later on), by the police of Police Station Raipur Rani, District Panchkula, invoking the provisions of 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.