- (1.) This is a petition filed under Section 438 Cr. P. C. for grant of concession of anticipatory bail to the petitioner in case FIR No. 15 dated 05.03.2012 under Sections 420/406 IPC registered at Police Station Sehna, District Barnala.
(2.) Heard learned counsel for the parties.
(3.) Learned counsel for the petitioner contends that 130 trucks of paddy were allotted to the petitioner-mill for milling for the year 2010-11.;