Raj Mohan Singh,J. - (1.) The case has been taken up for hearing through video conferencing.
(2.) Petitioner seeks grant of anticipatory bail in case bearing FIR No.196 dated 10.03.2021 registered under Sections 420, 465, 467, 468 and 471 IPC at Police Station City Narnaul, District Mahendergarh, Haryana.
(3.) On 27.05.2021 following order was passed:- The case has been taken up for hearing through video-conferencing. Learned counsel for the petitioner submits that the petitioner has already deposited an amount of Rs.2,28,000/- and the deficit is of Rs.2 lacs. Petitioner is ready to deposit the said amount without prejudice to his right at the time of conclusion of trial. Notice of motion for 14.07.2021. Subject to deposit of Rs.2 lacs in the court of Chief Judicial Magistrate, Narnaul, the petitioner shall be allowed to appear before the SHO/Investigating Officer to join investigation and in the event of his arrest, he shall be enlarged on interim bail, on his furnishing requisite bail bonds/surety bonds to the satisfaction of Arresting Officer. However, petitioner shall abide by the conditions as envisaged under Section 438(2) Cr.P.C. It is made clear that grant of interim order shall not be taken to be an expression on merits of the case in any manner. The case shall be considered on merits on the adjourned date. ;