INDERPAL SINGH Vs. THE STATE OF HARYANA

JUDGEMENT

(1.) THIS Criminal Misc. under Section 438 of the Code of Criminal Procedure has been moved for the grant of anticipatory bail to the petitioner in case FIR No. 51 dated 6.2.2007 under Sections 406/420 the Indian Penal Code registered at Police Station Ambala City.

(2.) THE allegations made in the FIR read as under:

(3.) LEARNED Counsel for the petitioner contends that in pursuance to the order passed by This Court the petitioner has joined investigation.