PHOOL KANWAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner prays for grant of anticipatory bail in FIR No.90 dated 27.02.2019, registered under Sections 409, 420, 468, 471 of the Indian Penal Code, 1860 (in short 'IPC') at Police Station Sadar Sonepat, District Sonepat.

(2.) On 16.09.2019, the following order was passed by this Court:-

(3.) Counsel for the petitioner has submitted that, in pursuance to the order dated 16.09.2019, the petitioner has appeared before the Investigating Officer and has joined the investigation. This fact is not disputed by learned State counsel. Counsel for the State has filed 03 separate affidavits in the Court today i.e. the affidavit of the Registrar, Lokayukta, Haryana, the affidavit of the Deputy Commissioner, Sonepat and the affidavit of the Block Development and Panchayat Officer, Murthal, Sonepat. Before referring to the aforesaid affidavits, certain facts needs to be noticed.