VIRENDER KUMAR KAUSHIK Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE present petition has been filed for anticipatory bail under Section 438 of Code of Criminal Procedure in complaint/Protest Petition no.463 dated 16.01.2009/17.4.2012, under Sections 420/406/467/468/120B IPC, registered at police station Camp, Palwal. I have heard learned counsel for the parties and have gone through the whole record including the impugned order passed by learned Additional Sessions Judge, Palwal dismissing anticipatory bail application filed by the petitioner.

(2.) THIS Court while issuing notice of motion on 11.04.2013 passed the following order: -

(3.) HENCE , in view of these facts and without expressing any opinion on the merits of the case, the anticipatory bail application filed on behalf of Virender Kumar Kaushik is accepted and order dated 15.04.2013 granting interim bail in favour of the petitioner is, hereby, made absolute subject to any conditions that may deem to be imposed by learned trial Court. The present petition stands disposed of accordingly.