MANGE LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner Mange Lal son of Om Parkash, has directed the instant petition for the grant of concession of anticipatory bail, in a case registered against him along with his other co-accused, vide FIR No.174 dated 13.6.2014, on accusation of having committed the offences of gang rape, punishable under sections 376(D), 452 IPC and section 3 of the Scheduled Castes & Scheduled Tribes (Prevention of Atrocities) Act, by the police of Police Station Ellenabad, Distt.Sirsa.

(2.) After hearing the learned counsel for the petitioner, going through the record with his valuable help and after considering the entire matter deeply, to my mind, there is no merit in the present petition in this context.

(3.) Ex-facie, the arguments of learned counsel that the petitioner has been falsely implicated by the complainant/prosecutrix in the instant case and since he has not committed any offence, so, he is entitled to the concession of pre-arrest bail, are not only devoid of merit but misplaced as well.