SITA RAM VERMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner-Sita Ram Verma son of Kishan Lal, has preferred the instant petition for the grant of anticipatory bail in a case registered against him, vide FIR No.51 dated 22.04.2013, on accusation of having committed the offences punishable under Sections 279 and 336, 120-B IPC and read with Section 3(2)(E) of the Prevention of Damage to the Public Property Act, by the police of Police Station Rozkameo, 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.