LAWS(P&H)-2021-11-17

PRIYA CLYDE ANDRADES Vs. STATE OF HARYANA

Decided On November 01, 2021
Priya Clyde Andrades Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) The petitioner is seeking anticipatory bail in FIR No. 46 dtd. 19/2/2021 under Ss. 406, 420 IPC (Ss. 467, 468, 471, 120-B IPC added later on),Police Station Udyog Vihar, District Gurugram.

(2.) Learned counsel for the petitioner contends that the petitioner has joined investigation in terms of order dtd. 1/7/2021 passed by a Co- ordinate Bench of this Court. Order dtd. 1/7/2021 is as under:-

(3.) The FIR was registered on the complaint submitted by Ajay Grewal, authorised representative of India bulls Commercial Credit Ltd., Gurugram, against the petitioner Priya Clyde Andrades, her father Anthony Sequeira, brother Prem Sequeira, mother Zeen Sequeira and 10 others. The petitioner has been arrayed as accused No.13 in the complaint.