ABHINAV BANSAL Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) Instant petition has been filed under Section 438 of the Code of Criminal Procedure for grant of pre-arrest bail to the petitioner in complaint case No.3/15, under Sections 188, 272, 273, 284 of the Indian Penal Code along with Section 27 read with Section 18(A) and (C ) of Drugs and Cosmetics Act 1940 and Section 4 of COPTA Act, pending for 08.04.2015 in the Court of Sh. A.K.Sharma, Additional Sessions Judge, Panchkula.

(2.) I have heard learned counsel for the petitioner and perused the record.

(3.) Learned counsel for the petitioner contends that the petitioner could not appear in Court on 24.02.2015 as wrong date has been noted down by the petitioner. His arrest warrants have been issued.