RAM NIWAS JINDAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE present petition has been filed under Section 438 of the Code of Criminal Procedure, for grant of anticipatory bail to the petitioner in case FIR No. 263 dated 14.03.2009, registered under Sections 406, 420, 465, 467, 468, 471, 120B of the Indian Penal Code, at Police Station Civil Lines, Karnal. The learned counsel for the petitioner contends that the petitioner has not been named in the FIR. He refers to Annexure P -14, Memo of Understanding, and states that the compromise has been reached between the parties. He further submits that interim bail has been allowed to the co -accused, Sandeep Somany. The main accused, Vinod Saini, who initially entered into agreement to sell with the petitioner, further entered into an agreement to sell dated 05.01.2009, with M/s. UFIPL Infrastructure Ltd., by misrepresenting that he is the GPA holder of the petitioner.

(2.) NOTICE of motion.

(3.) HEARD .