AKASH SHARMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner-Akash Sharma son of Rajender Sharma, has directed the instant petition for the grant of anticipatory bail in a case registered against him, vide FIR No.437 dated 26.10.2012, on accusation of having committed the offences punishable under Sections 406 & 506 read with Section 34 IPC, by the police of Police Station Central Faridabad, District Faridabad, 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.