BHUNESH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is the second petition under Sec. 438 of the Criminal Procedure Code for the grant of anticipatory bail to the petitioner in case FIR No.134 dtd. 8/3/2021, under Ss. 420, 467, 468, 471 and 120-B of the Indian Penal Code, 1860, registered at Police Station Samalkha, District Panipat.

(2.) At the outset, it would be relevant to note that after the dismissal of anticipatory bail application by the Additional Sessions Judge, Panipat, vide order dtd. 6/1/2022 (Annexure P-2), the petitioner had approached this Court for the grant of concession of anticipatory bail by filing CRM-M-2416-2022, in which, the following order was passed: -

(3.) Perusal of the above order would show that when the first anticipatory bail petition came up for hearing before this Court, the learned counsel for the petitioner, after arguing for some time, had sought permission to withdraw the said petition and had also made a statement that the petitioner was ready to surrender before the police within a period of 10 days from the date of the passing of the order dtd. 21/1/2022.