AJAY DABAS Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner-Ajay Dabas son of Joginder Singh, has preferred the instant petition for the grant of anticipatory bail in a case registered against him along with his other co-accused, vide FIR No.276 dated 31.12.2012, for the commission of offences punishable under Sections 420, 467, 468, 120-B IPC and Section 66-A of the I.T.Act, by the police of Police Station Sector 40, Gurgaon, invoking the provisions of Section 438 Cr.P.C.

(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 deep consideration of the entire matter, to my mind, there is no merit in the instant petition in this context.