- (1.) The petitioners have preferred the instant petition for the grant of concession of anticipatory bail in a criminal case instituted on a private complaint by complainant-Jyoti Bala wife of Rajinder Kumar, respondent No.2, (for brevity "the complainant"), in which, they were summoned to face trial for the commission of offences punishable under Sections 452, 354, 323, 427, 148, 149 IPC read with Section 3(x) of The Scheduled Caste and Scheduled Tribe(Prevention of Atrocities) Act, 1989, vide impugned summoning order dated 04.10.2014(Annexure P-2) by the trial Court.
(2.) Notice of the petition was issued to the respondents.
(3.) After hearing the learned counsel for the parties, going through the record with their valuable help and after deep consideration of the entire matter, to my mind, the present petition for anticipatory bail deserves to be accepted in this context.;