ROHIT SHARMA Vs. STATE OF HARYANA AND ANR

JUDGEMENT

(1.) The petitioner has preferred the instant petition for the grant of concession of anticipatory bail, in a case registered against him, vide FIR No.855 dated 28.8.2013 (Annexure P1), on accusation of having committed the offences punishable u/ss 498-A, 406, 323 and 506 IPC by the police of Police Station City, Karnal.

(2.) Notice of the petition was issued to the respondents.

(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 context.