PAWAN KUMAR Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) Petitioner-Pawan Kumar son of Mahavir Singh, has directed the instant petition for the grant of anticipatory bail in a case registered against him, vide FIR No.48 dated 11.03.2013, on accusation of having committed the offences punishable under Sections 147, 149, 366, 342 and 506 IPC(the offence punishable under Section 376 IPC was subsequently added), by the police of Police Station Rania, District Sirsa, invoking the provisions of Section 438 Cr.P.C.

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

(3.) After hearing the learned counsel for the parties, going through the record with their valuable assistance and after deep consideration of the entire matter, to my mind, the present petition for anticipatory bail deserves to be accepted in this context.