SUBHASH CHAND ARORA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner prays for grant of regular bail pending trial in a criminal case arising out from FIR No.443 dated 31.12.2019, registered under Sections 419/420/467/468/471/120-B IPC, at Police Station Sushant Lok, District Gurugram.

(2.) The allegations in the FIR have been extracted by the learned Additional Sessions Judge, Gurugram, in para No. 3 of the order, which are extracted as under: -

(3.) Hearing of the case was held through video conferencing on account of lock-down.