SANJAY KUMAR Vs. U.T. CHANDIGARH

JUDGEMENT

(1.) THE present petition has been filed for anticipatory bail under Section 438 of Code of Criminal Procedure in FIR no. 68 dated 05.02.2013, under Sections 420/467/468/471/511/120B IPC, registered at police station Manimajra, Chandigarh. 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, Chandigarh dismissing anticipatory bail application filed on behalf of the petitioner.

(2.) THIS Court while issuing notice of motion on 01.05.2013 passed the following order: -

(3.) IT has also been stated by learned counsel for U.T., on instruction from SI Ramesh Kumar, that petitioner has joined the investigation. However, bail application has been opposed.