RAVINDER SINGH AND ORS Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioners Ravinder Singh son of Kanwar Singh and others, have directed the instant petitions, for the grant of concession of pre-arrest bail, in a case registered against them along with their brothers and other main co-accused, namely, Deepak Kumar and Sunil Kumar, 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.) 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 for anticipatory bail deserves to be accepted in this context.