DARA CHAND Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS is the second application seeking anticipatory bail in FIR No. 308 dated 9.5.2011, under Sections 420/465/467/468/471/120B of Indian Penal Code, registered at Police Station City, District Sirsa.

(2.) FIRST application seeking anticipatory bail being CRM No. M -18362 of 2011 was taken up for hearing on 7.6.2011. On 7.6.2011 Mr. Aman Bansal, learned Counsel for the Petitioner stated that the Petitioner would surrender/appear before the competent Magistrate on or before 25.6.2011 and shall move regular bail application, therefore, he may be permitted to withdrawn this petition.

(3.) PRESENT second anticipatory bail application is moved by different counsel Mr. Hitesh Verma.