Punjab-Haryana High Court
Malkeet Singh vs State Of Haryana on 3 August, 2018
Author: Surinder Gupta
Bench: Surinder Gupta
CRM-M-26303 of 2018 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH.
CRM-M-26303 of 2018
Date of Decision: 03.08.2018
Malkeet Singh ....Petitioner
VERSUS
State of Haryana ....Respondent
CORAM:- HON'BLE MR. JUSTICE SURINDER GUPTA
Present: Mr. Munish Mittal, Advocate
for the petitioner.
Mr. Amrik Narwal, DAG, Haryana.
*******
SURINDER GUPTA, J.(Oral)
The present petition has been filed under Section 439 Code of Criminal Procedure for grant of regular bail to the petitioner in case FIR No.275 dated 10.05.2016 registered for offences punishable under Sections 420/467/468/471/506 of Indian Penal Code (for short, "IPC") at Police Station City Jagadhri, District Yamunanagar.
Heard.
As per allegation in the FIR, complainant had a talk with Malkit Singh and Ravinder Kumar for his recruitment as Ticket Collector and recruitment of one Gulshan Kumar as Porter in Railway for which they demanded `10,50,000/- out of which `2,50,000/- were paid to them. Both were also taken for their medical check up and given fake joining letters. They were asked to go to a place far away from the city for training. The complainant felt suspicious and enquired about joining letters, which were found to be fake and forged. When Malkit Singh and Ravinder Kumar were asked to return money, they issued a cheque of `3 lakhs, which was drawn 1 of 2 ::: Downloaded on - 12-08-2018 13:35:42 ::: CRM-M-26303 of 2018 -2- on bank account of petitioner-Gurdeep Singh.
Learned State counsel submits that petitioner was arrested in this case on 05.01.2018 and challan against him has been filed in Court. Material witnesses have also been examined.
Keeping in view nature of offence and that no purpose will be served by keeping the petitioner in custody as conclusion of trial will take considerably long time, the present petition is allowed. Petitioner-Malkeet Singh is ordered to be released on regular bail on furnishing bail bond and surety bond to the satisfaction of concerned trial Court/Chief Judicial Magistrate/Duty Magistrate, subject to following terms:-
(a) The petitioner shall comply with the conditions mentioned in Section 437(3) Cr.P.C.
(b) In the event of his absence on any date of hearing, the benefit of bail allowed to the petitioner shall stand withdrawn. The trial Court shall be competent to cancel his bail bond and surety bond and proceed to procure his presence in accordance with law. In that eventuality the petitioner shall have to apply for bail afresh.
(c) He shall not leave the country without the previous permission of the Court.
August 03, 2018 ( SURINDER GUPTA )
jk JUDGE
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
2 of 2
::: Downloaded on - 12-08-2018 13:35:42 :::