SHIV KUMAR & ANR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioners Shiv Kumar son of Khazan Singh and his wife Suman have preferred the instant petition for the grant of anticipatory bail in a case registered against them, vide FIR No.485 dated 12.10.2012 (Annexure P1), on accusation of having committed the offences punishable u/ss 419, 420, 409 and 120-B IPC by the police of Police Station Assandh, District Karnal, invoking the provisions of section 438 Cr.PC.

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

(3.) Ex facie, the argument of learned counsel that since the petitioners have been falsely implicated in the instant case by the complainant, so, they are entitled to the concession of anticipatory bail, sans merit.