- (1.) Petitioner-Sadhu @ Sadhuram son of Ranbir, has directed the instant petition for the grant of anticipatory bail, in a case registered against him, vide FIR No.177 dated 05.05.2014, on accusation of having committed the offences punishable under Sections 332, 353, 186 and 506 IPC, by the police of Police Station Sadar Bahadurgarh, District Jhajjar.
(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.;