BALJINDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner prays for grant of anticipatory bail in FIR No.205 dated 04.09.2018 registered under Sections 406, 420 read with Section 34 of the Indian Penal Code, 1860 (in short 'IPC') at Police Station Sadar Ambala.

(2.) The operative part of the order dated 11.10.2018, vide which interim anticipatory bail has been granted to the petitioner, is reproduced as under:-

(3.) Counsel for the petitioner has further submitted that even when the matter was pending before this Court for appointment of an Arbitrator as per the terms and conditions of the clause of the agreement, the petitioner has taken a specific stand that the official of the complainant are hand-in-glove with partner of M/s. Shiv Dass Rice Mills. It is further submitted that a Civil Suit No.6 dated 10.01.2018 is also filed against the complainant levelling specific allegations against Anoop Gachli, the then District Manager, HAICL that he has colluded with M/s. Shiv Dass Rice Mills and the said suit is also pending.