HEERA SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner Heera Singh, apprehending his arrest in a nonbailable offence in case FIR No. 17 dated 7.1.2007 under Sections 420, 406, 506/34 IPC, registered at Police Station City Karnal, has filed this petition under Section 438 of the Code of Criminal Procedure for the grant of anticipatory bail.

(2.) On January 30, 2007, interim anticipatory bail was granted to the petitioner subject to his joining investigation. I have heard counsel for the parties and have gone through the contents of the FIR as well as the order dated 17.1.2007, passed by Sessions Judge, Karnal, whereby bail application of the petitioner has been dismissed.

(3.) Counsel for the petitioner contends that though the petitioner was not named in the aforesaid FIR, but during the investigation, he has been involved in the alleged crime. He further contends that co-accused of the petitioner, namely Randhir Singh, against whom there are similar allegations, has been granted anticipatory bail by this court in Crl. Misc. No. 4114-M of 2007.