VEER BHAN Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) This is a petition filed under Section 438 of the Code of Criminal Procedure for grant of concession of pre-arrest bail to the petitioner in case FIR No.86 dated 24.11.2012, registered at Police Station Jhansa, District Kurukshetra, under Sections 406/498-A/323 of the Indian Penal Code. Heard learned counsel for the parties.

(2.) There are serious allegations against the petitioner. Earlier, the matter was settled, but the petitioner failed to comply with the terms of the earlier agreement. On 19.12.2012, this Court passed the following order:

(3.) On the oral request of Learned Counsel for the petitioner, Nisha Rani w/o Veer Bhan, and daughter of later Shri Mangal Sain, c/o Ajay Garg s/o Shri Jagat Parkash Bhathewale, opposite Civil Hospital, Ladwa, Kurukshetra is ordered to be impleaded in the array of respondents, as respondent No.2.