NAFE SINGH AND OTHERS Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioners-Nafe Singh son of Maman and others, have directed the instant petition for the grant of anticipatory bail in a case registered against them, vide FIR No.112 dated 24.03.2013, on accusation of having committed the offences punishable under Sections 323, 452 and 506 read with Section 34 IPC, by the police of Police Station Ganaur, District Sonepat, 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.