RAJNISH SHARMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) CRM-18503-2017s Allowed as prayed for, subject to all just exceptions.CRM-M-19988-2017

(2.) Petitioner-Rajnish Sharma has filed this petition under Sec. 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in case FIR No.499 dated 27.09.2013, registered at Police Station Ambala City, District Ambala, under Sections 406, 420 and 120-B of the Indian Penal Code.

(3.) Notice of motion was issued. Learned State counsel appeared on behalf of respondent-State and complainant also appeared through his counsel. They contested this petition.