DAVID & ORS Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioners David, Gulab Singh sons of Arjun, Dharminder son of Dhan Singh & Prem Singh son of Ram Kishan have directed the instant petition for the grant of anticipatory bail in a case, registered against them, by virtue of FIR No.44 dated 7.7.2012, for the commission of the offences punishable under sections 148, 323, 324, 379, 506 & 511 read with Section 149 IPC by the Police of Police Station Rozka Meo, District Mewat, invoking the provisions of section 438 Cr.PC.

(2.) Notice of the petition was given to the State.

(3.) After hearing the learned counsel for the parties, going through the record with their valuable help and after deep consideration over the entire matter, to my mind, the present petition deserves to be accepted in this context.