GURDEEP SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner-Gurdeep Singh son of Sukhdev Singh, has preferred the instant petition for the grant of anticipatory bail, in a case registered against him along with other 20-22 persons, vide FIR No.127 dated 14.05.2014, on accusation of having committed the offences punishable under Sections 147, 148, 323, 324, 427, 447, 511, 452 and 506 read with Section 149 IPC, by the police of Police Station Parao, District Ambala.

(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.