PARVEEN Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONER -Smt.Parveen wife of Sunder Lal Sharma, has preferred the instant petition for the grant of anticipatory bail in a case registered against her along with her other co-accused, by means of FIR No.163 dated 26.05.2012, on accusation of having committed the offences punishable under Sections 406 and 420 IPC, by the police of Police Station Shivaji Colony Rohtak, invoking the provisions of Section 438 Cr.P.C.

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

(3.) DURING the course of preliminary hearing, the following order was passed by this Court on February 05, 2013:-