LAKHARAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner-Lakharam son of Jhabbar Singh, has directed the present petition for anticipatory bail in a case registered against him, vide F.I.R. No.64 dated 08.05.2013 for commission of offence punishable under Section 419, 420, 461, 467, 468, 471 IPC, by the Police of Police Station Ateli, District Mohindergarh, invoking the provisions of Section 438 Cr.P.C.

(2.) Notice of the petition was issued to the State.

(3.) After hearing the learned counsel for the parties, going through the record, with their valuable help and after considering the entire matter deeply, to my mind, there is no merit in the instant petition in this context.