GAJAB SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner prays for grant of anticipatory bail in FIR No. 77 dated 05.03.2018, registered under Sections 406 and 420 of the IPC at Police Station Bhupani, District Faridabad.

(2.) The operative part of the order dated 03.05.2018, vide which the petitioner was granted interim bail, is reproduced below:

(3.) Thereafter, the case was referred to Mediation and Conciliation Centre of this Court, however, no settlement could be arrived at between the parties.