RAMESHWAR DASS Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONERS -Rameshwar Dass son of Ramji Lal and his wife Lajwanti, unfortunate parents -in -law of complainant -Suman, have preferred the instant petition for the grant of anticipatory bail in a case registered against them along with their son and main accused Sanjay Kumar, vide FIR No.362 dated 02.05.2013, on accusation of having committed the offences punishable under Sections 498 -A, 406, 323 and 506 IPC, by the police of Police Station City Hansi, District Hisar, invoking the provisions of Section 438 Cr.P.C.

(2.) NOTICE of the petition was issued to the State.

(3.) DURING the course of preliminary hearing, the following order was passed by this Court on 20.05.2013: -