RAKESH KUMAR AND ANOTHER Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONERS -Rakesh Kumar and Vicky @ Sudhir sons of Mahavir, have preferred the instant petition for the grant of anticipatory bail in a case registered against them, vide FIR No. 176 dated 16.05.2013, on accusation of having committed the offences punishable under Sections 323, 324, 452 and 506 read with Section 34 IPC, by the police of Police Station Farakpur, District Yamuna Nagar, invoking the provisions of Section 438 Cr.P.C. Notice of the petition was issued to the State.

(2.) AFTER hearing the learned counsel for the parties, going through the record with their valuable assistance and after considering the entire matter deeply, to my mind, the present petition for anticipatory bail deserves to be accepted in this context.

(3.) ACCORDING to the investigating officer, the petitioners have not joined the investigation. But petitioners have filed their respective affidavits that they have joined the investigation and even investigating officer has obtained their signatures, in this regard. Taking into consideration that since no role is attributed to petitioner No. 1, whereas only fists and slap blows are attributed to petitioner No. 2, so, they are otherwise entitled to the concession of pre -arrest bail. Moreover, all the offences alleged against the accused are triable by the Court of Magistrate. Even, since the prosecution has not yet submitted the final police report (challan) against the accused, so, the final conclusion of trial will naturally take a long time.