SATPAL Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Prayer in this petition is for grant of anticipatory bail to the petitioner in FIR No.RC6(S)/2017/CBI/SCB/CHG dtd. 14/2/2017 registered under Ss. 148, 149, 188, 395, 397, 427, 436, 506 (earlier registered as FIR No.102 dtd. 26/2/2016 under Ss. 148, 149, 188, 395, 427, 436, 506 IPC at Police Station Urban Estate, Rohtak) at Police Station CBI, SCB, Chandigarh.

(2.) Vide order dtd. 16/3/2021, the arrest of the petitioner was stayed by this Court.

(3.) Counsel for the petitioner has submitted that the matter has been amicably settled between the parties out of the Court and some of the prosecution witnesses have not supported the prosecution version and they were declared hostile.