JAI PARKASH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE present petition has been filed for anticipatory bail under Section 438 of Code of Criminal Procedure in FIR no. 133 dated 22.05.2013, under Sections 366 /376 /506 /34 IPC, registered at police station Julana, District Jind. I have heard learned counsel for the parties and have gone through the whole record including the impugned order passed by learned Additional Sessions Judge, Jind dismissing anticipatory bail application filed on behalf of the petitioner.

(2.) COORDINATE Bench of this Court while issuing notice of motion on 17.06.2013 passed the following order: -

(3.) THIS factual position has not been disputed by learned counsel for respondent -State, on instruction from ASI Ranvir Singh. Bail application is not opposed.