RAKESH Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONER -Rakesh son of Ishwar, has directed the instant petition for the grant of anticipatory bail in a case registered against him along with his other co-accused, by virtue of FIR No.52 dated 08.02.2013, on accusation of having committed the offences punishable under Sections 420 and 120-B IPC (the offence punishable under Section 406 IPC was later on added), by the police of Police Station Faridabad Central, invoking the provisions of Section 438 Cr.P.C.

(2.) NOTICE of the petition was issued to the State.

(3.) IT is not a matter of dispute that, neither the name of the petitioner is mentioned in the FIR, nor any specific role or overt-act subsequently is attributed to him. The present case was registered on a ruqa of HC Narender Singh. Under these circumstances, whether the offences punishable under Sections 420 and 120-B IPC are made out against the petitioner or not, would be a moot point to be decided during the course of trial by the trial Court.