SANJAY Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner has filed this petition under Section 438 of the Code of Criminal Procedure, 1973 for grant of anticipatory bail in case FIR No.445 dated 27.12.2018 registered under Section 406 of the Indian Penal Code, 1860 at Police Station City Gurugram, District Gurugram.

(2.) The petition has been opposed by learned State counsel. However, no reply has been filed by the State.

(3.) I have heard learned Counsel for the petitioner as well as learned State Counsel and have gone through the record.