SUMAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONERS Suman (unmarried daughter) and her mother Surti Devi 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.173 dated 12.11.2012 (Annexure P1), for the commission of offences punishable u/ss 148, 307, 323, 324 and 506 read with section 149 IPC by the police of Police Station Raipur Rani, District Panchkula, invoking the provisions of section 438 Cr.PC.

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

(3.) DURING the course of preliminary hearing, the following order was passed by this Court on 7.1.2013:-