RAJBIR PUNDIR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner No.1 Rajbir Pundir son of Bhopal Singh Sidhu, Director and petitioner No.2 Neelam Dhiman wife of Kuldeep Kumar, Principal of National Public School, have preferred the instant petition for the grant of concession of anticipatory bail, invoking the provisions of section 438 Cr.PC, in a case registered against them, vide FIR No.370 dated 18.12.2011 (Annexure P1), on accusation of having committed an offence punishable u/s 306 read with section 34 IPC by the police of Police Station Farakpur, District Yamuna Nagar.

(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 respect.