DEVI CHARAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONERS -Devi Charan & Dharam Chand, sons of Ram Swroop and Deepak son of Dharam Chand, have directed the instant petition for the grant of anticipatory bail in a case registered against them, vide FIR No.255 dated 17.06.2013, on accusation of having committed the offences punishable under Sections 147, 148, 323, 324 and 506 IPC (the offence punishable under Section 325 IPC was added later on), by the police of Police Station Camp Palwal, invoking the provisions of Section 438 Cr.P.C.

(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 July 03, 2013:-