AMIT GREWAL Vs. STATE OF HARYANA
LAWS(P&H)-2021-7-64
HIGH COURT OF PUNJAB AND HARYANA
Decided on July 14,2021

Amit Grewal Appellant
VERSUS
STATE OF HARYANA Respondents

JUDGEMENT

Raj Mohan Singh, J. - (1.) The cases have been taken up for hearing through video conferencing.
(2.) Vide this common order, CRM-M No.22710 of 2021 titled Amit Grewal Vs. State of Haryana, CRM-M No.22786 of 2021 titled Vijay Pal Yadav Vs. State of Haryana and CRM-M No.22612 of 2021 titled Uday Bhan Dagar Vs. State of Haryana are being disposed of.
(3.) Petitioner(S) seek(s) grant of anticipatory bail in case bearing FIR No.404 dated 26.05.2021 registered under Sections 420, 467, 468, 471 and 120-B IPC at Police Station city Narnaul, District Mahendergarh.;


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