AMIT KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition filed under Section 438 Code of Criminal Procedure is for grant of anticipatory bail to the petitioner in FIR No. 111, dated 5.10.2009, registered under Sections 467, 468, 420, 471 IPC, at Police Station Ismailabad, District Kurukshetra.

(2.) I have heard learned Counsel for the parties and have gone through the whole record carefully.

(3.) This Court while issuing notice of motion on 16.9.2010, passed the following order: