NARESH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The case has been taken up for hearing through video conferencing. CRM-30719-2020

(2.) For the reasons mentioned in the application, the same is allowed and the petitioner is exempted from filing certified copy of FIR and copy of report under Section 173 of the Code of Criminal Procedure, 1973 (for short 'the Cr.P.C). CRM-M-42289-2020

(3.) The petitioner has filed present petition under Section 438 of the Cr.P.C. for grant of anticipatory bail in case FIR No.473 dated 12.12.2020 registered under Sections 406, 420 and 120-B of the Indian Penal Code, 1860 in Police Station Sector-5, Panchkula.