MANDEEP BADHWAL Vs. STATE OF HARYANA AND ANR

JUDGEMENT

(1.) Petitioner Mandeep Badhwal son of Tarlochan Badhwal, main accused and husband of complainant Gurtinder Kaur d/o Amarjeet Singh (for brevity "the complainant"), has preferred the instant petition for the grant of concession of anticipatory bail, in a case registered against him along with his other co-accused, vide FIR No.325 dated 4.10.2013, on accusation of having committed the offences punishable under sections 406, 498-A and 506 IPC by the police of Police Station Shahabad, District Kurukshetra.

(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, there is no merit in the present petition in this context.