JUDGEMENT
NAMIT KUMAR, J. -
(1.)Learned counsel for the petitioner submits that Ss. 201, 467, 468 and 471 IPC have been added later on in the present FIR, therefore, the same could not be mentioned in the petition. Learned State counsel does not dispute this fact.
(2.)On the oral request of learned counsel for the petitioner, Ss. 201, 467, 468 and 471 IPC are added in the petition. Registry is directed to make necessary correction in the petition.
(3.)This petition has been filed by the petitioner under Sec. 439 Cr.P.C. seeking regular bail in case FIR No.0267 dtd. 17/5/2022 under Ss. 120-B, 406, 420, 506 IPC (Ss. 201, 467, 468 and 471 IPC added lateron) and Ss. 3, 4, 5, 6 of the Prize Chits and Money Circulation Schemes (Banning) Act, 1978, registered at Police Station Hisar Civil Lines, District Hisar.
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