GURUVINDER SINGH Vs. STATE

JUDGEMENT

(1.) Mr. Sonare,A.P.P. waives notice for state and seeks time to file reply.

(2.) This is an application u/s 438 of Cr.P.C. for grant of anticipatory bail.

(3.) Counsel for the applicant points out that the applicant has filed Civil Suit against complainant in this case and in that case injunction has been granted against complainant. It is also pointed out by him that thereafter this report is lodged and there is no mention about said civil suit. Therefore, possibility of false implication cannot be overruled. Hence interim order is warranted.