RAM SAROOP AGGARWAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Present petition has been filed under Sec. 438 Cr.P.C., 1973 for grant of anticipatory bail to the petitioner in case bearing FIR No. 348 dtd. 26/10/2015, under Ss. 406 and 420 of the Indian Penal Code, 1860 (for short 'IPC') (Sec. 120B, IPC added later on), registered at Police Station Ambala Cantt.

(2.) The sole contention raised on behalf of the petitioner is that he is 80 years of age and his health condition is deteriorating day-by-day.

(3.) Learned State Counsel, on instructions from S.I. Naresh Kumar, has submitted that petitioner is not co-operating with the Investigating Officer despite numerous opportunities.