TEJINDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) BY this order, I intend to dispose of two petitions, i.e. Criminal Miscellaneous Nos. M-26511 & M-27640 of 2008, as the petitioners therein have prayed for grant of anticipatory bail in one and the same FIR No. 431 dated 24.9.2008 under Section 306 IPC registered at Police Station City Yamuna Nagar.

(2.) COUNSEL for the petitioners contends that in the entire FIR no role has been attributed to the petitioners and there is only an oblique reference to them.

(3.) THE learned State counsel ( on instructions from ASI Gurmel Singh, who is present in Court) further submits that the investigation in this case is almost complete and challan is likely to be presented before the Court.