GURDIP SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed by petitioner Gurdip Singh, under Section 438 Cr.P.C for grant of the anticipatory bail in case FIR No. 129 dated 01.10.2014, under Sections 406, 420, 34 subsequently added Sections 272, 407, 120-B of Indian Penal Code, registered at Police Station I.A. Saha Ambala, District Ambala.

(2.) On the last date of hearing, the following order was passed:-

(3.) Learned counsel for the petitioner states that the petitioner had no concern with the actual operation of the truck in question at the relevant time as he has already leased out the truck in question to Rachpal Singh vide agreement dated 05.08.2014.