AABID MALIK Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner-Aabid Malik son of Kasim Malik, has preferred the instant petition for the grant of anticipatory bail in a case registered against him along with his other co-accused, by means of FIR No.56 dated 17.02.2013, on accusation of having committed the offences punishable under Sections 379 and 411 IPC, by the police of Police Station Kherki Daula, Gurgaon, 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.