Punjab-Haryana High Court
Rishi vs State Of Haryana on 5 October, 2018
Author: Inderjit Singh
Bench: Inderjit Singh
-1-
CRM-M-37536-2018
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-37536-2018
Date of Decision: 05.10.2018
Rishi
... Petitioner
Versus
State of Haryana
... Respondent
CORAM: HON'BLE MR. JUSTICE INDERJIT SINGH
Present: Mr. Ramesh Hooda, Advocate,
for the petitioner.
Mr. Pawan Sharda, Sr. DAG, Punjab.
INDERJIT SINGH, J. (Oral)
Petitioner has filed this petition under Section 438 of the Code of Criminal Procedure, 1973 (for brevity, 'Cr.P.C.') for grant of anticipatory bail in case FIR No.91 dated 18.01.2017, registered at Police Station Civil Lines Hisar, District Hisar, under Sections 406, 420, 200, 181, 177 and 120- B of the Indian Penal Code.
Notice of motion was issued in this case. Learned State counsel put in appearance on behalf of the respondent-State and contested this petition.
I have heard learned counsel for the petitioner as well as learned State counsel and gone through the record.
As per the prosecution version, the allegation against the present petitioner is that he has got allotted two plots under 'SC category' against the rules.
1 of 2 ::: Downloaded on - 07-10-2018 20:54:50 ::: -2- CRM-M-37536-2018 In pursuance of the interim order dated 30.08.2018 passed by this Court, the petitioner has already joined the investigation. He is not required for custodial interrogation. Therefore, no useful purpose will be served by sending him to custody.
Keeping in view the facts and circumstances of the present case; without discussing the facts of the case in minute details and without expressing any opinion on the merits of the case, I find merit in this petition and the same is allowed. The order dated 30.08.2018, granting interim bail to the petitioner, is made absolute. However, the petitioner shall join the investigation as and when called upon to do so and shall abide by the conditions of Section 438 (2) Cr.P.C.
05.10.2018 (INDERJIT SINGH)
parveen kumar JUDGE
Note: Whether speaking/reasoned : Yes
Whether reportable : No
2 of 2
::: Downloaded on - 07-10-2018 20:54:50 :::