Punjab-Haryana High Court
Urmila vs State Of Haryana on 24 February, 2021
201/1 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-22655-2020
Date of decision : 24.02.2021
URMILA
... Petitioner
Versus
STATE OF HARYANA
... Respondent
CRM-M-40502-2020
DEVI LAL
...Petitioner.
Versus
STATE OF HARYANA
...Respondent
CORAM: HON'BLE MR. JUSTICE HARI PALVERMA
Present: Mr. Kartar Singh, Advocate (In CRM-M-22655-2020)
Mr. Amit Choudhary, Advocate ( In CRM-M-40502-2020)
for the petitioners.
Ms. Gaganpreet Kaur, Assistant Advocate General, Haryana.
****
HARI PALVERMA, J. (ORAL)
The matter has been taken up for hearing through Video Conferencing due to outbreak of COVID-19.
This order shall dispose of two petitions i.e. CRM-M-22655- 2020 titled as Urmila Vs. State of Haryana and CRM-M-40502-2020 titled as Devi Lal vs. State of Haryana.
Prayer in these petitions filed under 438 of the Code of Criminal Procedure, 1973 is for grant of anticipatory bail to the petitioners in case FIR No. 237 dated 18.07.2020 registered under Sections 409 read with Section 34 of the Indian Penal Code, 1860 at Police Station Bhuna, District Fatehabad.
1 of 2 ::: Downloaded on - 25-02-2021 20:42:11 ::: CRM-M-22655-2020 -2- Learned counsel for the petitioners states that pursuant to the order dated 14.08.2020 in CRM-M-22655-2020 and order dated 12.02.2021 in CRM-M-40502-2020, the petitioners have joined the investigation.
Learned State counsel, on instructions from ASI Mahavir Singh does not dispute the aforesaid fact but states that the amount so embezzled is yet to be recovered in the case.
I have heard learned counsel for the parties. Considering the fact that it is for the prosecution to establish during trial that the petitioners have embezzled the amount and that the petitioner(s) have joined the investigation and their custodial interrogation is no more required, present petitions are allowed and the interim bail granted to petitioner-Urmila (in CRM-M-22655-2020) vide order dated 14.08.2020 and petitioner Devi-Lal (in CRM-M-40502-2020) vide order dated 12.02.2021 is made absolute.
However, if required, the petitioners shall continue to join investigation as and when required to do so and shall abide by the terms and conditions, as laid down under Section 438 (2) Cr.P.C.
February 24, 2021 (HARI PALVERMA)
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JUDGE
NOTE: Whether speaking/non-speaking: Speaking Whether reportable :YES/NO 2 of 2 ::: Downloaded on - 25-02-2021 20:42:12 :::