Punjab-Haryana High Court
Sandeep Kumar vs State Of Haryana on 16 July, 2018
Author: Inderjit Singh
Bench: Inderjit Singh
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CRM-M-27165-2018
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-27165-2018
Date of Decision: 16.07.2018
Sandeep Kumar
... Petitioner
Versus
State of Haryana
... Respondent
CORAM: HON'BLE MR. JUSTICE INDERJIT SINGH
Present: Mr. Narender Singh, Advocate,
for the petitioner.
Mr. Sukhdeep Parmar, DAG, Haryana.
***
INDERJIT SINGH, J.(Oral)
Petitioner-Sandeep Kumar 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.475 dated 06.06.2017, registered at Police Station Civil Lines, 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 has 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 have gone through the record.
1 of 2 ::: Downloaded on - 21-07-2018 23:33:50 ::: -2- CRM-M-27165-2018 From the record, I find that as per the allegations of the prosecution, the present petitioner fraudulently succeeded in getting allotment of more than one plot of HUDA in his favour under reserved category.
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 that no useful purpose will be served by sending the petitioner to custody. Therefore, finding merit in the present petition, the same is allowed. It is ordered that in the event of arrest, the petitioner be released on bail subject to his furnishing personal bonds and surety to the satisfaction of Arresting/Investigating Officer. However, the petitioner shall join the investigation as and when called upon to do so and shall abide by the conditions as provided under Section 438 (2) Cr.P.C.
16.07.2018 (INDERJIT SINGH)
parveen kumar JUDGE
Note: Whether speaking/reasoned : Yes
Whether reportable : No
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