Alok Singh, J. - (1.) THIS is an application seeking anticipatory bail in FIR No. 167 dated 23.5.2009, under Sections 323, 325, 34 of Indian Penal Code and Section 326 of IPC (added later on), registered at Police Station Hathin, District Faridabad.
(2.) AFFIDAVIT of ASI Tara Chand, Investigating Officer, handed over today is taken on record. Learned Counsel for the Petitioner has argued that only allegation against the Petitioner is that Petitioner has caught hold the injured. He has further stated that Petitioner is not said to be armed and no injury has been attributed to him. Learned Counsel for the Petitioner has further argued that co -accused Mohan has already been granted anticipatory bail by Co -ordinate Bench vide order dated 20.9.2010.
(3.) MR . Gaurav Dhir, DAG, Haryana, on instructions from ASI Tara Chand, states that Mohan, similarly situated co -accused, has already been granted bail by this Court vide order dated 20.9.2010.;