LAWS(P&H)-2010-12-468

AJAY PAL ALIAS KALU Vs. STATE OF HARYANA

Decided On December 03, 2010
AJAY PAL ALIAS KALU Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) The present petition has been filed by Petitioner Ajay Pal alias Kalu under Section 438 Code of Criminal Procedure seeking anticipatory bail in case FIR No. 23 dated 28.10.2009 registered under Sections 397 & 120-B IPC and Section 13(i)(d) of the Prevention of Corruption Act at Police Station SVB Gurgaon.

(2.) I have heard learned Counsel for the parties and have gone through the whole record carefully.

(3.) This Court while issuing notice of motion on 29.6.2010 passed the following order: