RAHISH & ORS Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioners Rahish son of Amin and others, have preferred the instant petition for the grant of concession of anticipatory bail, in a case registered against them, vide FIR No.127 dated 27.3.2010 (Annexure P1), on accusation of having committed the offences punishable u/ss 307, 323, 342, 406 read with section 34 IPC and section 25 of the Arms Act by the police of Police Station Hathin, District Faridabad.

(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 deserves to be accepted in this context.