TARSEM Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE present petition has been filed for anticipatory bail under Section 438 of Code of Criminal Procedure in complaint case no. 29 of 2007 dated 18.04.2007 titled as 'Shish Pal v. Tarsem and another', under Sections 307/326/323/342/506/34 IPC, pending in the court of Additional Chief Judicial Magistrate, Karnal.

(2.) I have heard learned counsel for the parties and have gone through the whole record including the impugned order passed by learned Additional Sessions Judge, Karnal dismissing anticipatory bail application filed by the petitioner.

(3.) IT has been contended by learned counsel for petitioner that he has already appeared before learned Summoning Magistrate on 03.12.2012 pursuant to said order and admitted to interim bail. Certified copy of order dated 03.12.2012 has also been placed on record. It is further stated by learned counsel for petitioner that petitioner undertakes to appear before learned trial Court on each and every date of hearing and face trial.