VIJAY KUMAR SHARMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed for anticipatory bail under Section 438 of Code of Criminal Procedure in FIR no. 100 dated 18.03.2012, under Sections 406/420/467/468/471/120B IPC, registered at police station DLF Qutab Enclave, District Gurgaon.

(2.) I have heard learned counsel for the parties and have gone through the whole record including the impugned order passed by learned Additional Sessions Judge, Gurgaon dismissing bail application filed by the petitioner.

(3.) Brief allegations against the petitioner-accused are that, he is brother of husband of complainant. After death of husband of complainant, he had withdrawn amounts by forging cheques from the accounts of her deceased husband -Sushil Kumar Sharma.