CHIMAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner Chiman, apprehending his arrest in a non-bailable offence in case FIR No. 130 dated 30.3.2006 registered at Police Station Sohna, District Gurgaon, under Sections 420/467/468/471/120-B IPC, has filed this petition under Section 438 of the Code of Criminal Procedure for the grant of anticipatory bail.

(2.) On November 03, 2006, interim anticipatory bail was granted to the petitioner subject to his joining investigation. In spite of that direction and two opportunities granted to the petitioner on December 14, 2006 and February 06, 2007, to join investigation, he has not joined the investigation.

(3.) In view of the above, I am not inclined to confirm the interim anticipatory bail granted to the petitioner. Dismissed.