SANJEEV JAITLY Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner Sanjeev Jaitly apprehending his arrest in a nonbailable offence in case FIR No.116 dated 24.3.2005 registered under Sections 420/406/506/34 IPC at Police Station Old Faridabad, has filed this petition under Section 438 Cr.P.C. for grant of anticipatory bail.

(2.) I have heard the counsel for the parties and gone through the contents of the FIR.

(3.) This order be read in continuation of the earlier order dated August 4, 2006 passed by this Court.