RAVI KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner has filed this petition under Section 438 Cr.P.C. for grant of anticipatory bail in case FIR No.226 dated 28.11.2013 under Sections 148, 149 and 302 IPC registered at Police Station Sadar Yamuna Nagar, District Yamuna Nagar.

(2.) Notice of motion was issued and learned State counsel as well as learned counsel for the complainant appeared and contested the petition.

(3.) I have heard learned counsel for the parties as well as learned State counsel and have gone through the record.