RAJ KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONER -Raj Kumar son of Hawa Singh has applied for the grant of anticipatory bail in a case registered against him along with his other co-accused, vide FIR No.159 dated 06.04.2013, on accusation of having committed the offences punishable under Sections 323, 325, 148, 149 and 307 IPC, by the police of Police Station City Fatehabad, 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, the following order was passed by this Court on May 15, 2013:-