NOORDDIN Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer is under Section 438 Cr.PC for grant of anticipatory bail to the Petitioner Noorddin in case FIR No. 107 dated 9.4.2010 under Sections 420, 467, 468, 471, 188 of Indian Penal Code registered with Police Station Tauru, District Mewat.

(2.) It is submitted that the Petitioner was Distributor of Airtel Company whereas the co-accused Munimji was the retailer. As per allegations in the FIR, complainant Anshu Gupta, had applied for Airtel Mobile connection and submitted his ID/documents. He was, however, given a connection on someone else's identity.

(3.) Learned Counsel submits that co-accused retailer has been granted the concession of pre-arrest bail. Further submits that it was the retailer who was responsible for ensuring that the connection was given against correct ID. He further submits that the Petitioner has joined the investigation.