NITISH DHIMAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is the second petition that has been filed for grant of anticipatory bail in FIR No.152 dtd. 12/5/2020 registered under Ss. 406, 420, 120-B IPC (Sec. 370 IPC and Ss. 10, 24 of the Immigration Act added later) at Police Station Sadar Yamuna Nagar, District Yamuna Nagar.

(2.) The first petition, bearing CRM-M-26229-2021, was dismissed on merits on 19/7/2021 by passing the following order:

(3.) Learned counsel for the petitioner seeks to re-argue the case on the grounds, which were available to the petitioner when his first petition was dismissed as he is relying upon a complaint of 2016.