REETA DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner-Reeta Devi wife of Balkar Singh, has preferred the instant petition for the grant of anticipatory bail in a case registered against her along with her other co-accused, vide FIR No.75 dated 13.05.2013, on accusation of having committed the offences punishable under Sections 323, 148, 452, 307 and 506 read with Section 149 IPC, by the police of Police Station Babain, District Kurukshetra, invoking the provisions of Section 438 Cr.P.C.

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

(3.) 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.