SAROJ Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner Saroj widow of Dharampal, has directed the instant petition for the grant of anticipatory bail in a case registered against her and her other co-accused, by virtue of FIR No.84 dated 17.7.2012 (Annexure P1), for the commission of offences punishable under sections 409, 420 and 120-B IPC by the police of Police Station Bond Kalan, District Bhiwani, 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 considering the entire matter deeply, to my mind, there is no merit in the present petition in this context.