JAGMOHAN MANCHANDA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner has come up before this Court under Sec. 438 read with Sec. 482 Cr.P.C. seeking anticipatory bail.

(2.) The petitioner had filed a bail application before the learned Additional Sessions Judge, Kurukshetra which was dismissed on 2/5/2022.

(3.) Learned State counsel has opposed the petition on the ground that the same is not maintainable.