Punjab-Haryana High Court
Suraj Kumar Tiwari vs State Of Haryana on 1 February, 2022
Author: Arvind Singh Sangwan
Bench: Arvind Singh Sangwan
In virtual Court
CRM-M-51512-2021 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-51512-2021 (O&M)
Date of decision: 01.02.2022
Suraj Kumar Tiwari
... Petitioner
Vs.
State of Haryana
... Respondent
CORAM: HON'BLE MR. JUSTICE ARVIND SINGH SANGWAN
Present: Mr. Padamkant Dwivedi, Advocate
for the petitioner.
Mr. Chetan Sharma, AAG, Haryana.
*******
ARVIND SINGH SANGWAN, J. (ORAL)
Prayer in this petition is for grant of regular bail in FIR No.581 dated 15.06.2019 under Sections 419, 420, 120-B IPC and Sections 66 & 66D of I.T. Act (added later on), registered at Police Station Sadar, Gurugram, District Gurugram.
Learned counsel for the petitioner submits that on the basis of a complaint given by Dr. Kalpana Tathe that on 08.04.2019, Rs.61,000/- were fraudulently transferred from her SBI Credit Card to Mobikwik account, the present FIR was registered and thereafter, during the investigation, the petitioner was arrested on 30.08.2021. It is further submitted that investigation 1 of 2 ::: Downloaded on - 02-02-2022 20:31:26 ::: In virtual Court CRM-M-51512-2021 -2- is complete; offences are triable by the Court of Magistrate; the petitioner is a student, who is pursuing his graduation; he is first offender and is not involved in any other case.
Learned State counsel, on the basis of custody certificate, filed in the Court today, has not disputed the factual position and submitted that challan stands presented.
After hearing learned counsel for the parties, without commenting anything on merits of the case and considering the aforesaid submissions, this petition is allowed and the petitioner is directed to be released on regular bail subject to furnishing his bail bonds and two sureties, out of which, one should local surety, to the satisfaction of the trial Court/Illaqa Magistrate/Duty Magistrate, concerned.
Petition is disposed of.
[ ARVIND SINGH SANGWAN ]
01.02.2022 JUDGE
vishnu
Whether speaking/reasoned : Yes/No
Whether Reportable : Yes/No
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