MEHINDER SINGH SULLAR, J. - (1.) PETITIONERS -Shokeen and Lakhpat sons of Kalu, have preferred the instant petition for the grant of concession of anticipatory bail, in a case registered against them, vide FIR No. 154 dated 10.04.2014, on accusation of having committed the offences punishable under Sections 332, 353, 186, 188 IPC and Sections 131, 132, 136 of Representation of People Act, by the police of Police Station Tauru, District Mewat.
(2.) NOTICE of the petition was issued to the State. After hearing the learned counsel for the parties, going through the record with their valuable assistance and after deep consideration of the entire matter, to my mind, the present petition for anticipatory bail deserves to be accepted in this context.
(3.) DURING the course of preliminary hearing, the following order was passed by this Court on July 15, 2014: - "Learned counsel, inter alia, contended that the only allegations assigned to the petitioners in the FIR are that during the course of election, they caused obstruction and deter the public servant from discharging their official duty and gave slap and fist blows to the member of police party. The argument is that petitioners have been falsely implicated in this case at the instance of complainant party and nothing is to be recovered from them. Adjourned to 28.07.2014 for arguments, at the request of counsel for the petitioners. Meanwhile, the petitioners are directed to join the investigation before the next date of hearing. In the event of their arrest, the Arresting Officer would admit them to bail on their furnishing adequate bail and surety bonds in the sum of Rs.25,000/ - each to his satisfaction." ;