HET RAM Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) Petitioner-Het Ram son of late Baldey Ram, has directed the instant petition for the grant of anticipatory bail in a case registered against him along with his other co-accused, vide FIR No.101 dated 15.03.2013, on accusation of having committed the offences punishable under Sections 419, 420, 467, 468 and 471 IPC, by the police of Police Station Central Faridabad, 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.