AASHIK Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed for anticipatory bail under Section 438 of Code of Criminal Procedure in FIR No. 32 dated 18.01.2010, under Sections 379/188/120-B IPC, registered at Police Station Nuh, District Mewat.

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

(3.) This Court while issuing notice of motion on 20.07.2010 passed the following order: