SURENDER PAL SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition has been filed under Section 438 of the Code of Criminal Procedure for grant of anticipatory bail in case FIR No. 32 dated 24.1.2010 under Sections 420, 467, 468, 471, 120-B, 406, 506 of the Indian Penal Code ("IPC" for short), registered at Police Station, Central Faridabad District Faridabad.

(2.) The contents of the FIR, as reproduced in para No. 2 of the petition, read as under:

(3.) Learned Counsel for the petitioner has submitted that civil litigation was pending between the parties.