DEEPAK YADAV Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONERS Deepak Yadav and Sunil Kumar (main accused) sons of Kanwar Singh, have preferred the instant petition, for the grant of concession of pre -arrest bail, in a case registered against them along with their brothers and father, other co -accused, namely, Ravinder Singh, Raj Kumar and Kanwar Singh etc., vide FIR No. 69 dated 6.3.2013 (Annexure P1), on accusation of having committed the offences punishable under Sections 323, 452 and 506 read with Section 34 IPC by the police of Police Station Model Town, Rewari.

(2.) NOTICE of the petition was issued to the State.

(3.) EX facie, the argument of learned counsel that since the petitioners have been falsely implicated in this case by the complainant on account of previous enmity, so they are entitled to the concession of pre -arrest bail, lacks merit.