SUSHILA RANI Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner-Sushila Rani has filed this petition under section 438 of the Code of Criminal Procedure, 1973 (for brevity, 'Cr. P.C.') for grant of anticipatory bail in case FIR No. 279 dated 31.07.2017, registered at Police Station Farakpur, District Yamuna Nagar, under Sections 279, 336, 420 and 120-B of the Indian Penal Code.

(2.) Notice of motion was issued in this case. Learned State counsel has put in appearance on behalf of the respondent-State and contested this petition.

(3.) I have heard learned counsel for the petitioner as well as learned State counsel and have gone through the record.