GANGA RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner Ganga Ram has filed the present petition under Section 438 Cr.P.C. seeking anticipatory bail. Notice of the same was issued to the State on 22.1.2018. Learned counsel for the petitioner has contended that the offence is only under Sections 454 and 323 IPC and there was no allegation in the FIR that any injury was caused either to the complainant or to his wife.

(2.) On the other hand, learned State counsel on instructions from ASI Raj Kumar, Investigating Officer, Police Station City Bahadurgarh, Distrit Jhajjar has contended that the petitioner criminally trespassed into the complainant's house and when incidentally he was spotted by the wife of the complainant, then he not only tried to run away, but caused injuries to the complainant as well as his wife.

(3.) Heard both sides and perused the paper-book.