RASHID KHAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) ALLOWED as prayed for. Main Case : Accused Rashid Khan and his wife Vasheela have filed this petition for anticipatory bail in case FIR No.823 dated 01.11.2012, under Sections 328, 498-A, 323 and 120-B of the Indian Penal Code (in short ­ IPC), registered at Police Station Model Town, District Panipat.

(2.) I have heard counsel for the petitioners and perused the case file.

(3.) COUNSEL for the petitioners contended that report of Forensic Science Laboratory (FSL) regarding administration of poison is yet to be received. However, when there is direct allegation by the complainant regarding forcible administration of poison to her, the petitioners cannot be granted anticipatory bail, merely because report of FSL is yet to be received.