BARFI DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner-Barfi Devi(mother-in-law) widow of Mohan Lal, has preferred the instant petition for the grant of anticipatory bail in a case registered against her along with her son and main co-accused Narinder, husband of complainant-Maya Devi, vide FIR No.262 dated 23.03.2014, for the commission of offences punishable under Sections 323, 498-A, 406, 506 and 34 IPC, by the police of Police Station Civil Lines, District Karnal.

(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 assistance and after considering the entire matter deeply, to my mind, the present petition for anticipatory bail deserves to be accepted in this context.