LAWS(P&H)-2013-11-250

SURJIT AND ANOTHER Vs. STATE OF HARYANA

Decided On November 25, 2013
Surjit And Another Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) THE present petition has been filed for anticipatory bail under Section 438 of Code of Criminal Procedure in FIR No. 214 dated 16.05.2013, under Sections 306/34 IPC, registered at police station Sadar Fatehabad, District Fatehabad. I have heard learned counsel for the parties and have gone through the whole record including the impugned order passed by learned Sessions Judge, Fatehabad dismissing anticipatory bail application filed by the petitioners.

(2.) THIS Court while issuing notice of motion on 29.10.2013 passed the following order: -

(3.) THE factual position has not been disputed by learned counsel for respondent -State.