JAGDISH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner seeks grant of anticipatory bail in respect of a case registered vide FIR No. 442 dtd. 4/12/2021 under Ss. 406, 420, 506/120-B of Indian Penal Code at Police Station Sadar Hansi District Hansi (Haryana).

(2.) At the time of issuance of notice of motion on 26/8/2022, the following order was passed :

(3.) Learned counsel for the petitioner has submitted that even if all the allegations, as levelled against petitioner are accepted to be correct, the same at best would constitute a civil liability and in respect of which civil suit already stands filed.