SANTRA DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) As, Santra Devi wife of Jaipal Singh (petitioner No.1) is stated to have since been discharged by the Chief anticipatory bail becomed infrochaous, which is hereby disposed of as such as prayed for.

(2.) Petitioner No.2-Jaipal Singh son of Kedar Singh, has preferred the instant petition for the grant of anticipatory bail in a case registered against him along with his other co-accused, by way of FIR No. 159 dated 25.02.2013, on accusation of having committed the offences punishable under Sections 420, 447,467, 468, 471, 506, 120-B IPC and Section 81 of the Registration Act, by the police of Police Station City Jind. invoking the provisions of Section 438 Cr.P.C.

(3.) Notice of the petition was issued to the State.