NITIN KUMAR Vs. STATE OF HARYANA & ANR

JUDGEMENT

(1.) Petitioner Nitin Kumar son of Ashok Kumar, main-accused and husband of complainant Bharti respondent No.2 (for brevity "the complainant) has preferred the instant petition for the grant of anticipatory bail, in a case registered against him alongwith his other coaccused, by virtue of FIR No.312 dated 7.7.2012, for the commission of the offences punishable under sections 406, 498-A & 506 IPC by the police of Police Station Civil Lines, Rohtak, invoking the provisions of section 438 Cr.PC.

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

(3.) After hearing the learned counsel for the parties, going through the record with their valuable help and after deep consideration over the entire matter, to my mind, there is no merit in the present petition in this respect.