NEERAJ GUPTA Vs. STATE OF HARYANA & ANR

JUDGEMENT

(1.) Petitioner Neeraj Gupta son of Ram Sanehi Gupta has preferred the instant petition for the grant of anticipatory bail in a case, registered against him alongwith his other co-accused, namely, Shobha Gupta, Naveen Gupta, Divya Gupta & Saroj, vide FIR No.15 dated 1.3.2012 (Annexure P8), on accusation of having committed the offences punishable under sections 406, 498-A and 120-B IPC by the Police of Police Station Sector 19, Panchkula, invoking the provisions of section 438 Cr.PC.

(2.) Notice of the petition was given 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, the present petition deserves to be accepted in this context.