VIKRAM SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Due to outbreak of pandemic COVID-19, the instant case is being taken up for hearing through video conferencing.

(2.) The petitioner-Vikram Singh has sought this first anticipatory bail application under Section 438 Cr.P.C. in a case bearing FIR No.861 dated 14.12.2018 under Sections 420, 467 and 471 of the Indian Penal Code and Section 61 of the Punjab Excise Act registered at Police Station Sampla, District Rohtak.

(3.) Heard counsel for the both sides and perused the records.