RAHUL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner-Rahul son of Madan Lal, has directed the instant petition for the grant of anticipatory bail in a case registered against him along with his other co-accused, namely, Amit, Krishan and others, vide FIR No.253 dated 29.07.2012, for the commission of offences punishable under Sections 148, 149, 323, 324, 307, 452 and 506 IPC, by the police of Police Station Butana, District Karnal, invoking the provisions of Section 438 Cr.P.C.

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

(3.) After perusing the record with the help of the investigating officer, to my mind, the present petition for anticipatory bail deserves to be accepted in this context.