NISHANT Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) Petitioner-Nishant son of Ramesh Kumar, has preferred the instant petition for the grant of anticipatory bail, in a case registered against him along with his other co-accused, vide FIR No.1133 dated 22.12.2013, on accusation of having committed the offences punishable under Sections 323, 341, 147 and 506 read with Section 149 IPC, by the police of Police Station Civil Lines Hisar.

(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 assistance and after considering the entire matter deeply, to my mind, the present petition for anticipatory bail deserves to be accepted in this context.