PARDEEP Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is a petition under Section 438 Cr.P.C. seeking pre-arrest bail in a case registered against the petitioner under Sections 498-A/406/323/506 IPC vide FIR No. 54 dated 22.04.2006 at police station Bond Kalan, District Bhiwani.

(2.) Notice of motion.

(3.) On the asking of the court, Mr. Tarun Aggarwal, Sr. DAG, Haryana, accepts notice.