SAMEER BHARATI Vs. STATE OF HARYANA

JUDGEMENT

(1.) (Oral)

(2.) THIS is a petition under Section 438 of the Code of Criminal Procedure for grant of anticipatory bail in complaint case No. 757/ 22.12.2007, titled as M/s H T Media Ltd. v. Vain Infrastructure Limited and others, filed under Section 138/142 read with provisions of Section 141 of the Negotiable Instruments Act and under Section 420 of the Indian Penal Code, pending in the Court of learned Additional Chief Judicial Magistrate, Faridabad.

(3.) IN view of the above, the order dated 25.03.2010 passed by this Court is made absolute.