AJAY MITTAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Pending trial bail granted to the petitioner in case FIR No. 371 dated 12.6.1998 under Sections 406, 498-A, 120-B IPC, Police Station City Gurgaon, on his executing bail bond and surety bond in the sum of Rs. 20,000/- to the satisfaction of the Chief Judicial Magistrate/Duty Magistrate, Gurgaon.