MOHIT Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONER Mohit son of Roop Ram has preferred the instant petition for the grant of anticipatory bail in a case, registered against him along with his other co-accused, vide FIR No.87 dated 31.8.2012 (Annexure P1), on accusation of having committed the offences punishable under sections 148, 323, 354, 427 and 506 read with section 149 IPC by the Police of Police Station Buria, District Yamuna Nagar, invoking the provisions of section 438 Cr.PC.

(2.) NOTICE of the petition was issued to the respondent.

(3.) DURING the course of preliminary hearing, a Coordinate Bench of this Court (M.M.S.Bedi, J.), passed the following order on