DILBAG SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner-Dilbag Singh son of Rai Singh, has preferred the instant petition for the grant of anticipatory bail in a case registered against him, vide FIR No.13 dated 29.01.2013, on accusation of having committed an offence punishable under Section 135 of the Electricity Act, 2003, by the police of Police Station Irrigation & Power, Jind, 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 help and after considering the entire matter deeply, to my mind, the present petition for anticipatory bail deserves to be accepted in this context.