RANDHIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner-Randhir Singh son of Ladhu Ram, has preferred the instant petition for the grant of anticipatory bail, in a case registered against him along with his other co-accused, vide FIR No.01 dated 06.01.2014, on accusation of having committed the offences punishable under Sections 323, 332, 353, 430, 379, 506, 147 and 186 read with Section 149 IPC and Section 51-A of The Canal Act, by the police of Police Station Ding, District Sirsa.

(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.