PRABHU DAYAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE present petition has been filed under Section 438 of the Code of Criminal Procedure, for grant of anticipatory bail to the petitioner in case FIR No.112 dated 16.05.2012, registered under Section 3 of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, and Sections 147, 148, 323, 325, 342, 364, 365, 506 of the Indian Penal Code, at Police Station Bhuna, District Fatehabad. The learned counsel for the petitioner contends that in the report of the DSP, the petitioner was found innocent.

(2.) HEARD .

(3.) A perusal of the summoning order reveals that there are specific allegations against the petitioner. Therefore, keeping in view the authoritative pronouncement in Vilas Pandurang's case (supra), no case for grant of bail is made out.