MANOJ KUMAR 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. 246 dated 16.6.2010 under Sections 406, 506, 34 of the Indian Penal Code, registered at Police Station Narnaund, District Hisar .

(2.) The contents of the FIR, as reproduced in para 2 of the petition, read as under:

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