VIJAY PAL YADAV Vs. STATE OF HARYANA
LAWS(P&H)-2021-7-65
HIGH COURT OF PUNJAB AND HARYANA
Decided on July 14,2021

Vijay Pal Yadav Appellant
VERSUS
STATE OF HARYANA Respondents

JUDGEMENT

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.192 dated 09.03.2021 registered under Sections 420, 465, 467, 468 and 471 IPC at Police Station City Narnaul, District Mahendergarh.
(3.) On 22.04.2021 following order was passed:- JUDGEMENT_65_LAWS(P&H)7_2021_1.html ;


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