RISHI KUMAR MUDGAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Having reasons to believe that they would be arrested the present petitioners have filed the present application for anticipatory bail in Case FIR No. 129 dated 29-4-1997 under Sections 498-A, 406, 506 and 120-B read with Section 34, IPC, Police Station Charkhi Dadri, District Bhiwani.

(2.) The allegations against the petitioners are that they had misappropriated the Istridhan of Anita Moudgil and that they had treated her with cruelty and had also intimidated her. This bail application earlier came up for hearing before his lordship Honble Mr. Justice S.S. Sudhalkar, who was pleased to pass the following orders: Notice to A.G. Haryana for 28-81997.

(3.) The bail application has been opposed by the State represented by S.S. Pattar. A.A.G., Haryana, assisted by Mr. S.D., Bansal. Advocate.