TAJ ALI Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONER -Taj Ali son of Leelu, has directed the instant petition for the grant of anticipatory bail in a case registered against him along with his other co-accused, namely, Fiaz Ali, Birmati, Mahinder, Bijender and Joginder etc. by way of FIR No.571 dated 21.07.2012, on accusation of having committed the offences punishable under Sections 420, 467, 468, 471, 506 and 120-B IPC, by the police of Police Station Civil Lines Karnal, invoking the provisions of Section 438 Cr.P.C.

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

(3.) DURING the course of preliminary hearing, a Coordinate Bench of this Court (Tejinder Singh Dhindsa, J.) passed the following order on December 27, 2012:-