NISAR AND ANOTHER Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioners-Nisar son of Bashir and Mubarik son of Niwaz Khan, have directed the instant petition for the grant of anticipatory bail in a case registered against them along with their other co-accused, vide FIR No.314 dated 16.06.2012, on accusation of having committed the offences punishable under Sections 420, 467, 468, 471 and 120-B IPC, by the police of Police Station Nuh, District Mewat, 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.