HARSH PARTAP SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Case heard via video conferencing.

(2.) By this petition, the petitioner seeks the concession of 'pre-arrest bail' upon FIR No. 309 having been registered at Police Station Sirsa City, District Sirsa, on 27/4/2017, alleging therein the commission of offences punishable under Ss. 420/120-B/506/419/467/468/471 of the IPC. He further seeks that the order passed by this court on 2/9/2019 in CRM-M-46888-2018 may continue to enure in his favour to the extent of him being admitted to bail.

(3.) On 28/1/2021, the following order had been passed in this petition:-