ARUN KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner-Arun Kumar son of Ranvir Singh, has preferred the instant petition for the grant of anticipatory bail in a case registered against him, vide FIR No.294 dated 20.06.2012, on accusation of having committed the offences punishable under Sections 498-A, 406 & 506 read with Section 34 IPC, by the police of Police Station Civil Lines, Rohtak, 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.