RAJESH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) (Oral) Crl.M.No.57295 of 2010 Application is allowed subject to all just exceptions. Crl.M.No.M-32196 of 2010

(2.) The present petition filed under Section 438 Cr.P.C. is for grant of anticipatory bail to the petitioner in case FIR No.139, dated 4.5.2010, under Sections 218, 420, 467, 468, 471, 120-B IPC, registered at Police Station Rania, District Sirsa.

(3.) I have heard learned counsel for the petitioner and have gone through the whole record carefully, including the impugned order passed by learned Additional Sessions Judge, Sirsa, vide which application filed on behalf of the present petitioner for anticipatory bail was dismissed. This is second application for anticipatory bail filed on behalf of the petitioner-accused. The first application for anticipatory bail was got dismissed as withdrawn by learned counsel for the petitioner after arguing at length, on 15.10.2010.