RAVI KANT Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner herein has filed this petition under Section 438 of the Code of Criminal Procedure for grant of anticipatory bail in case FIR No. 95 dated 10.12.2019, under Sections 354D and 384 IPC (later added Section 7 & 13 of the Prevention of Corruption Act, 1988) registered at Police Station Mansa Devi Complex, District Panchkula.

(2.) The aforesaid FIR was lodged on the basis of the complaint made by one Pankaj Sharma, owner of Eyes Lyes Beauty Lounch, MDC, Mansa Devi Complex, Panchkula. The contents of the FIR are re-produced as under:-

(3.) Pursuant to the said FIR said Jashan Lal is already in custody, whereas the instant petition has been filed by SHO Ravi Kant, seeking grant of anticipatory bail, after his bail application was dismissed by the Additional Sessions Judge, Panchkula.