MANJEET SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner is seeking anticipatory bail in FIR No.165, dtd. 28/5/2021, under Sec. 406 IPC, registered at Police Station P.G.I.M.S. Rohtak, District Rohtak.

(2.) Learned counsel for the petitioner contends that the petitioner has joined investigation in terms of order passed by this Court dtd. 8/9/2021. Order dtd. 8/9/2021 is as under:-

(3.) Learned senior counsel for the petitioner argues that in the present case, without appreciating the facts in a correct perspective, the anticipatory bail filed by the petitioner has been rejected. Learned senior counsel for the petitioner submits that the amount of Rs.25.00 lacs to be paid by the petitioner has been arrived at on the ground that the work executed by the petitioner's company in response to a tender issued by the department concerned is not of a good quality and hence, petitioner is liable to refund the said amount and even the ingredients of the sec. invoked of the IPC are not fulfilled in the facts and circumstances of this case.