Punjab-Haryana High Court
Bijendra Singh vs State Of Haryana on 25 October, 2010
Author: Sabina
Bench: Sabina
In the High Court of Punjab and Haryana at Chandigarh
Criminal Misc. No.M- 30886 of 2010 (O&M)
Date of decision: 25.10.2010
Bijendra Singh
......Petitioner
Versus
State of Haryana
.......Respondent
CORAM: HON'BLE MRS. JUSTICE SABINA
Present: Mr.Kunal Chhokar, Advocate,
for the petitioner.
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SABINA, J.
This petition has been filed under Section 438 of the Code of Criminal Procedure for grant of anticipatory bail in case FIR No. 131 dated 20.5.2010 under Sections 420, 406, 506, 120-B of the Indian Penal Code, registered at Police Station DLF Phase II Gurgaon.
Heard.
Earlier CRM-M No.23306 of 2010 was filed by the petitioner seeking anticipatory bail and the same was got dismissed as withdrawn vide order dated 13.8.2010. No new ground for grant of anticipatory bail is available to the petitioner. Hence, this second petition seeking anticipatory bail by the petitioner is dismissed.
(SABINA) JUDGE October 25, 2010 anita