AMRIK SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner Amrik Singh seeks grant of anticipatory bail in respect of a case registered vide FIR No.0193 dated 4.6.2020 at Police Station Civil Line, Karnal under Sections 406, 420 and 120-B of Indian Penal Code and Section 24 of Immigration Act.

(2.) The FIR, in the present case, was lodged at the instance of Anmoldeep Singh, wherein it has been alleged that Amrik Singh (petitioner) had duped him of an amount of '23.25 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.