ANAND Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner has filed this petition under Section 439 of the Code of Criminal Procedure for grant of regular bail in case FIR No.287 dated 10.9.2008, under Sections 409,420,467,468,471,120-B of Indian Penal Code, Police Station Rai, District Sonepat.

(2.) The contents of the FIR as reproduced in para 2 of the petition read as under :-

(3.) Learned counsel for the petitioner has submitted that the petitioner had merely supplied building material as per the demand of the Sarpanch and had no concern with the alleged embezzlement.