HASSAN ALI Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner has filed this petition under Section 438 of the Code of Criminal Procedure for grant of anticipatory bail in case FIR No. 182 dated 19.6.2009, under Section 379 of Indian Penal Code, registered at Police Station Sarai Khawaja, District Faridabad.

(2.) The contents of FIR (Annexure P-1) read as under:

(3.) After hearing learned Counsel for the Petitioner, I am of the opinion that no ground for grant of anticipatory bail to the Petitioner is made out.