RAM KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioners seek grant of anticipatory bail in respect of a case registered against them vide FIR No.751, dtd. 14/9/2022 at Police Station Indri, Karnal, under Ss. 420, 467, 468, 471 and 120-B of Indian Penal Code.

(2.) The allegations, in nutshell, are to the effect that the petitioners in connivance with revenue officials had got entries changed in the revenue record in their favour mainly pertaining to the Khasra Girdawri.

(3.) Learned counsel for the petitioner submits that the petitioners have falsely been implicated in the present case and that since all other co-accused including the revenue officials have been granted anticipatory bail, the petitioners also deserve the same concession on the ground of parity.