BIMLA RANI Vs. STATE OF HARYANA

JUDGEMENT

(1.) Notice to A.G. Haryana. Mr. Vimal Kumar, Advocate for the State of Haryana, accepts notice.

(2.) THIS application for grant of anticipatory bail has been moved within the ambit of Section 438 of the Code of Criminal Procedure, for the petitioners are facing investigation in F.I.R. No. 145 dated 27.6.1996 registered by Police Station, Baldev Nagar, Ambala City under Sections 406/498-A/506 read with Section 34 and 120-B of the Indian Penal Code.

(3.) IT is contended by the learned counsel for the petitioners that the petitioners earlier moved an application for anticipatory bail before the learned Sessions Judge, Ambala who although found that the alleged articles have been recovered did not see any justification for granting anticipatory bail to the petitioners.