SUNIL GOYAL AND ANOTHER Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioners-Sunil Goyal and his brother Rajesh Goyal, have directed the instant petition for the grant of anticipatory bail in a case registered against them, by virtue of FIR No.311 dated 22.04.2011, on accusation of having committed the offence punishable under Sections 323, 452, 506, 509 and 427 IPC, by the police of Police Station City Hisar, 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 help and after deep consideration of the entire matter, to my mind, the petitioners are entitled to the concession of anticipatory bail in this context.