BHAG SINGH & ORS Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioners Bhag Singh, Suresh sons of Itwari and Arun son of Bhag Singh have preferred the instant petition for the grant of anticipatory bail, in a case registered against them, vide FIR No.60 dated 29.3.2012, on accusation of having committed the offences punishable under sections 148, 323 & 452 read with section 149 IPC by the police of Police Station Butana, District Karnal, invoking the provisions of section 438 Cr.PC.

(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 deep consideration over the entire matter, to my mind, the present petition deserves to be accepted in this regard.