TARSEM KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) (Oral) The present petition filed under Section 438 Cr.P.C. is for grant of anticipatory bail to the petitioner in case FIR No.64, dated 30.1.2010, under Sections 382, 34 IPC, registered at Police Station City Sirsa, District Sirsa.

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

(3.) HENCE, it is not such a case in which extraordinary relief of anticipatory bail should be granted to the petitioner-accused.