VIKAS ATEKAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) The jurisdiction of this Court has been invoked under Sec. 482 BNSS, 2023 for grant of anticipatory bail to the petitioner in FIR No.58, dtd. 5/3/2024, under Ss. 406, 420 of IPC, registered at Police Station Bawani Khera, District Bhiwani.

(2.) Prosecution story setup in the present case as per the version in the FIR as under:-

(3.) Contention