Punjab-Haryana High Court
Yudhvir Singh vs State Of Haryana on 18 March, 2014
Author: Naresh Kumar Sanghi
Bench: Naresh Kumar Sanghi
Criminal Misc. No.M-437 of 2014 [1]
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Criminal Misc. No.M-437 of 2014
Date of Decision: 18th March, 2014
Yudhvir Singh
...Petitioner
Versus
State of Haryana
...Respondent
CORAM: HON'BLE MR. JUSTICE NARESH KUMAR SANGHI
Present: Mr.Sumit Sangwan, Advocate,
for the petitioner.
Mr.Nitin Kaushal, AAG, Haryana.
Naresh Kumar Sanghi, J.
Prayer in this petition is for grant of anticipatory bail to petitioner Yudhvir Singh who has been booked for having committed the offences punishable under Sections 120-B, 409, 420, 467, 468 and 471, IPC,in a case arising out of FIR No.306, dated 02.09.2013, registered at Police Station, Sadar Dadri, District Bhiwani.
Learned counsel contends that the petitioner has been implicated in the present case on account of village level rivalry between the complainant and the petitioner; that the dependents of deceased persons on whose behalf the pension was obtained have admitted their guilt and even returned the amount received by them; that it was not the Sarpanch who was duty bound to disburse the pension, rather it was the duty of the Panchayat Secretary; and that in compliance of the order dated 10.01.2014 passed by this Court, the petitioner has joined the investigation and co-operated with the Investigating Agency.
Learned counsel for the State, on instructions from ASI Sharma Seema 2014.03.19 10:16 I attest to the accuracy and integrity of this document Chandigarh Criminal Misc. No.M-437 of 2014 [2] Rajbir Singh, Police Station, Sadar Dadri, District Bhiwani, very fairly concedes that the petitioner has joined the investigation and his custodial interrogation is not required in the present case. He also concedes that the amount of pension received has been re- deposited with the concerned department.
In view of the rival contentions raised by the learned counsel for the parties, the present petition is allowed and the interim directions issued by this Court vide order dated 10.01.2014 are made absolute.
The petitioner shall continue to join the investigation as and when required to do so and abide by all the conditions laid down under Section 438(2), Cr.P.C.
March 18, 2014 (Naresh Kumar Sanghi)
seema Judge
Sharma Seema
2014.03.19 10:16
I attest to the accuracy and
integrity of this document
Chandigarh