RAJENDER KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is the third petition for grant of anticipatory bail in case FIR No.193 dated 28.05.2019 registered at Police Station Sadar Fatehabad, District Fatehabad under Sections 420, 406 IPC.

(2.) The first petition was CRM-M-18427-2020, which was dismissed vide order dated 23.07.2020 on merits. Thereafter, CRM-M-27073-2020 was filed, which was dismissed vide order dated 10.09.2020 on the ground that the second petition was not maintainable without any changed circumstances.

(3.) Learned counsel for the petitioner states that a status report dated 07.01.2021 has been filed on behalf of the State in CRM-M-38324-2020 wherein it has been stated that - "There is also CD containing the conversation of petitioner with complainant Tirlok Chand (respondent No.5) regarding the money".