SUNITA Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONERS -Sunita wife of Kailash and Krishna wife of Ram Avtar, have preferred the instant petition for the grant of anticipatory bail in a case registered against them along with other co-accused, vide FIR No.75 dated 13.05.2013, on accusation of having committed the offences punishable under Sections 323, 148, 452, 307 and 506 read with Section 149 IPC, by the police of Police Station Babain, District Kurukshetra, 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 01, 2013: -