RAJENDRA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in this petition under Sec. 438 of the Code of Criminal Procedure, 1973 (for short, "Cr.P.C") is for grant of anticipatory bail to the petitioner in case FIR No.121 dtd. 28/2/2019 registered under Ss. 379, 420 and 511 of the Indian Penal Code, 1860 at Police Station Sirsa City, District Sirsa. Notice of motion in this case was issued on 30/9/2019.

(2.) Learned State Counsel has appeared on behalf of the respondent-State and opposed the bail application.

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