SACHIN Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioners seek grant of anticipatory bail in respect of the aforementioned FIR.

(2.) The translated gist of FIR annexed with the petition as Annexure P-1 is extracted hereinunder:

(3.) Learned counsel for the petitioners submits that the petitioners have been falsely implicated in the present case and that the falsity would be evident from the fact that when 7 other co-accused were tried by the Trial Court, complainant - Avtar Singh did not support the case of prosecution at all. Learned counsel, in this regard, has drawn the attention of this Court to the statement of complainant - Avtar Singh as recorded during the proceedings of trial annexed with the petition as Annexure P-6. It has also been submitted that the petitioners during the investigation of the case at the initial stage had been found innocent.