ANIL KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) PRAYER in this application is for placing on record the affidavit of the petitioner.

(2.) ALLOWED as prayed for.

(3.) PRAYER in this petition is for grant of anticipatory bail to the petitioner, Anil Kumar, who has been booked for having committed the offences punishable under Sections 420 and 120 B, IPC, in a case arising out of FIR No.135, dated 25.04.2012, registered at Police Station, Saran, District Faridabad.