BIMLA DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS order will dispose of both the aforementioned petitions filed by petitioners Bimla Devi and Nand Ram respectively, under Section 438 Cr.P.C. for grant of anticipatory bail to them in case FIR No.248, dated 18.12.2012, under Sections 406, 420 IPC, registered at Police Station Badhra District Bhiwani.

(2.) I have gone through the whole record carefully. This Court while issuing notice of motion on 10.1.2013 in Crl.M.No.M-518 of 2013 passed the following order:

(3.) IT has been stated by HC Yogender Kumar that the petitioners have joined the investigation and that they are no more required for any custodial interrogation by the police. Bail application is not opposed. There are no allegations on behalf of the State that petitioners are likely to abscond or that they are likely to dissuade the witnesses from deposing true facts in the Court, if released on bail.