PRITHVI SINGH @ SOMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner Prithvi Singh @ Soma seeks grant of anticipatory bail in respect of a case registered vide FIR No.213 dated 28.5.2020 at Police Station Kurukshetra University, District Kurukshetra under Sections 420 and 370 of Indian Penal Code and Section 24 of Immigration Act.

(2.) The FIR, in the present case, was lodged at the instance of Sawan Kumar, wherein it has been alleged that Prithvi Singh @ Soma (petitioner) had duped him of an amount of '12.50 lakhs on the pretext of sending him abroad.

(3.) The learned counsel for the petitioner has submitted that the matter has been amicably resolved amongst the parties and all the differences have been patched up and that the complainant has no objection for grant of bail to the petitioner.