SUNIL JAIN Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner-Sunil Jain son of late Brij Lal Jain, has preferred the instant petition for the grant of anticipatory bail in a case registered against him along with other co-accused, vide FIR No.76 dated 23.06.2012, on accusation of having committed the offences punishable under Sections 406, 420, 467, 468 and 471 read with Section 120-B IPC, by the police of Police Station Udyog Vihar, District 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 assistance and after considering the entire matter deeply, to my mind, the present petition for anticipatory bail deserves to be accepted in this context.