RAJENDER GUPTA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Matter has been taken up through Video Conferencing via Webex facility in the light of the Pandemic Covid-19 situation and as per instructions.

(2.) Instant petition has been filed under Section 438 Cr.P.C. seeking concession of pre-arrest bail in case FIR No.276, dated 01.07.2020, under Sections 419/420/467/468/471/120-B IPC, registered at Police Station Faridabad Central, District Faridabad.

(3.) Counsel for the parties have been heard.