RAM NIWAS YOGI Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner has preferred the instant petition, for the grant of concession of pre-arrest bail, in a case registered against him and his other co-accused, vide FIR No.183 dated 15.8.2013, on accusation of having committed the offences punishable u/ss 406, 420 and 506 read with section 34 IPC by the police of Police Station Sector 31, Faridabad.

(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 context.