MUKUL SINGLA AND OTHERS Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioners have filed this petition under Section 438 Cr.P.C. for grant of anticipatory bail in case FIR No.444 dated 31.08.2018 under Sections 420, 406 and 34 IPC (Sections 409, 467, 468, 471 and 120-B IPC added later on), registered at Police Station Sector-40, Gurugram.

(2.) Notice of motion was issued. Learned State counsel as well as learned counsel for the complainant appeared and contested the petition.

(3.) I have heard learned counsel for the parties as well as learned State counsel and have gone through the record.