SUNIL KUMAR @ SUNIL Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONER -Sunil Kumar @ Sunil son of Partap Singh, has preferred the state petition for the grant of anticipatory bail in a case registered against him along with his other co -accused, vide FIR No. 172 dated 24.05.2013, on accusation of having committed an offence punishable under Section 386 IPC, by the police of Police Station Dharuhera, District Rewari, invoking the provisions of Section 438 Cr.P.C. Notice of the petition was issued to the State.

(2.) 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.

(3.) NOT only that, during the course of preliminary hearing, a Co -ordinate Bench of this Court (Satish Kumar Mittal, J.), has passed the following order on June 27, 2013: -