VIPIN KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is the second petition filed under Section 438 Cr.P.C .for grant of anticipatory bail to the petitioner in case FIR No.168 dated 24.5.2019 under Section 408 IPC, registered at Police Station Sector 56, Gurugram, District Gurugram. The first petition, i.e. CRM-M-29963-2019 was dismissed as withdrawn on 17.7.2019 with liberty to the petitioner to surrender before the trial Court and the trial Court was directed to decide the regular bail application within a period of one week thereafter.

(2.) The petitioner, thereafter, filed SLP(Criminal) No.15348- 2020 and the same was listed on 24.9.2020 and the following order was passed by the Hon ble Supreme Court :-

(3.) Counsel for the petitioner has sought to re-argue the case on all the grounds which were available to him, when the first bail application was filed and after arguing for some time, the same was withdrawn.