ABHIJAT PALIWAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner seek grant of anticipatory bail in FIR No.1069 dtd. 14/11/2017, registered under Ss. 403, 405, 409, 415, 418, 420, 463, 465, 471 and 120-B IPC at Chandni Bagh Police Station, District Panipat.

(2.) When the matter came up for hearing on the first date, i.e., on 6/6/2018, the following order was passed:

(3.) Thereafter, on 27/7/2018, an application bearing CRM24892-2018 was filed by Abhijat Paliwal, the husband, seeking permission to travel abroad, i.e. United States and Spain for the period commencing from 30/7/2018 to 14/8/2018, for attending the business activities, which was allowed by the Coordinate Court and he was allowed to travel abroad, subject to various conditions.