KASTOORI LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONER Kastoori Lal son of Sant Ram has preferred the instant petition for anticipatory bail in a case registered against him, by means of FIR No.42 dated 17.04.2013, for commission of offence punishable under Section 135 of Electricity Act, by the police of Police Station Irrigation/Power, Ambala City, 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 08.05.2013:-