HARPAL SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Allowed as prayed for.

(2.) The petitioner prays for grant of anticipatory bail in FIR No. 39 dated 26.01.2016, registered under Sections 406, 420, 467, 468, 471, 120-B of the IPC and Sections 7, 13 of the P.C. Act, 1988 (added later on) at Police Station City Jind, District Jind.

(3.) Learned counsel for the petitioner submits that the with the similar allegations another FIR No. 434 dated 10.06.2015, under Sections 406, 420, 467, 468, 471, 120-B of the IPC and Sections 17, 49 of the P.C. Act, 1988 at the same police station was registered, in which the petitioner was arrested and he was granted regular bail on 10.05.2016 by the Additional Sessions Judge, Jind (Annexure P-2).