AVNEESH JHINGAN,J. - (1.) The matter is taken up for hearing through video conference due to COVID-19 situation.
(2.) This is a petition for grant of anticipatory bail in case of FIR No.307 dated 29.7.2019, under Sections 406, 420 IPC, registered at Police Station Urban Estate Rohtak, District Rohtak, later on added Sections 467, 468, 471, 120-B IPC.
(3.) As per the allegations, there was a dispute among the family members regarding distribution of compensation of land acquired. The petitioners were granted interim bail vide order dated 26.2.2020 of Additional Sessions Judge, Rohtak,. During investigation, Sections 467, 468, 471, 120-B IPC were added, thereafter, the bail was cancelled.;