KAPIL AND ORS Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioners have preferred the instant petition, for the grant of concession of pre-arrest bail, in a case registered against them along with their other co-accused, vide FIR No.112 dated 13.08.2013, on accusation of having committed the offences punishable under Sections 148, 302, 364 and 201 read with section 149 IPC and Section 25 of The Arms Act, by the police of Police Station Rohadai, District Rewari.

(2.) After hearing the learned counsel for the petitioners, going through the record with his valuable help and considering the entire matter deeply, to my mind, there is no merit in the present petition in this context.

(3.) Ex facie, the arguments of learned counsel that during the course of investigation, the petitioners were found innocent and since they were summoned to face the trial along with their other co-accused under Section 319 Cr.P.C. as additional accused by the trial Court, so, they are entitled to the concession of anticipatory bail, are not only devoid of merits but misplaced as well.