REGENT COMPUTRONICS PVT. LTD.

Rawatmal Kaushik Appellant

V/S

STATE OF HARYANA Respondents

Referred Judgements :-

SUMIT MEHTA VS. STATE OF N.C.T. OF DELHI [REFERRED TO]
ARNESH KUMAR VS. STATE OF BIHAR [REFERRED TO]
SUSHILA AGGARWAL VS. STATE [REFERRED TO]

(1.) The petitioner apprehending arrest in the FIR captioned above has come up before this Court under Sec. 438 CrPC seeking anticipatory bail.

(2.) In paragraph 19 of the bail petition, the accused declares that he has no criminal antecedents.

(3.) The allegations are of cheating and misappropriation by the petitioner and the other accused.