BILANDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Vide this common order, CRM-M No.42377 of 2019 titled Bilander Singh vs. State of Haryana and CRM-M No.48592 of 2019 titled Dr. Jogender Singh vs. State of Haryana are being decided. Facts are being culled out from CRM-M No.42377of2019.

(2.) In CRM-M No.42377 of 2019, prayer is for grant of anticipatory bail in case bearing FIR No.4 dated 30.07.2019 registered under Sections 218, 409, 420, 466, 467, 468, 471, 120-B IPC and Sections 13(2), 13(1)(c), 13(1) (d) of the Prevention of Corruption Act at Police Station SVB Rohtak, District Rohtak.

(3.) In CRM-M No.48592 of 2019, prayer is for grant of anticipatory bail in case bearing FIR No.4 dated 30.07.2019 registered under Sections 218, 406, 420, 409, 466, 467, 468, 471, 120-B IPC and Sections 13(1) C D and 13(2) of the Prevention of Corruption Act at Police Station State Vigilance Bureau, Rohtak, District Rohtak.