JEEVAN KUMAR ALIAS BHOLA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Having exercised his right of anticipatory bail and lost in the Court of Addl. Sessions Judge, Petitioner Jeevan Kumar alias Bhola s/o Surender Kumar, has directed the present petition for anticipatory bail in a case registered against him, vide FIR No. 67 dated 22.5.2009 (Annexure P-1), on accusation of having committed the offence punishable under Section 379 IPC by the police of Police Station Sector 40, Gurgaon, invoking the provisions of Section 438 Cr.PC.

(2.) Notice of the petition was issued to the State.

(3.) Having heard the learned Counsel for the parties, having gone through the record with their valuable help and after bestowal of thoughts over the entire matter, to my mind, the present petition deserves to be accepted in this respect.