VED PARKASH Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONER -Ved Parkash son of Dhyan Singh, has applied for anticipatory bail in a case registered against him along with his other co -accused, vide FIR No. 89 dated 23.02.2013, on accusation of having committed the offences punishable under Sections 408 and 201 IPC, by the police of Police Station City Ballabgarh, District Faridabad, 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.) STATUS report, filed on behalf of the State, today in the Court, is taken on record.