TEJINDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner-Tejinder Singh son of Bhola Singh Bajaj, has directed the instant petition for the grant of anticipatory bail in a case registered against him along with his other co-accused, vide FIR No.155 dated 07.02.2013, for the commission of offences punishable under Sections 323, 341, 324, 506 and 34 IPC (the offence punishable under Section 326 IPC was added later on), by the police of Police Station City, Karnal, 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 deep consideration of the entire matter, to my mind, the present petition for anticipatory bail deserves to be accepted in this context.