RITU SHARMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE present petition has been filed for anticipatory bail under Section 438 of Code of Criminal Procedure in FIR no. 662 dated 23.08.2012, under Section 420 IPC, registered at police station Sadar Hisar.

(2.) 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, Hisar dismissing anticipatory bail application filed on behalf of the petitioner.