GURJEET KAUR Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition has been filed under Section 438 of the Code of Criminal Procedure for grant of anticipatory bail in case FIR No. 471 dated 29.7.2009 under Sections 420, 406, 467, 468, 471, 506, 120-B of the Indian Penal Code, registered at Police Station City Sirsa.

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

(3.) After hearing learned counsel for the petitioner, I am of the opinion that the present petition deserves to be dismissed.