Mehinder Singh Sullar, J. - (1.) Petitioner has preferred the instant petition for the grant of anticipatory bail, in a case registered against him along with his other coaccused, vide FIR No.152 dated 24.10.2012, on accusation of having committed an offence punishable under Section 307 IPC, by the police of Police Station Baund Kalan, District Bhiwani.
(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.;