PANJAB Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioner has preferred the instant petition for the grant of anticipatory bail, in a case registered against him along with his co -accused, vide FIR No.190 dated 26.05.2013, on accusation of having committed the offences punishable under Sections 148, 364 and 302 IPC read with Section 149 IPC and Section 25 of The Arms Act, by the police of Police Station Gannaur, District Sonepat.

(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.