SUMAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) Present petition has been filed under Section 438 Cr.P.C. for grant of anticipatory bail to the petitioner in case FIR No.315 dated 05.09.2015, under Sections 419, 420, 468, 471 and 120-B of the Indian Penal Code, 1860, registered at Police Station Sadar Hansi, District Hisar.

(2.) This Court, while issuing notice of motion on 20.05.2016, passed the following order:-

(3.) It is very unfortunate that since 05.09.2015, the matter is pending with the Investigating Agency and till date, report under Section 173 Cr.P.C. has not been submitted and thus, the same is quite distressing.