Punjab-Haryana High Court
Vijay Singh And Another vs State Of Haryana And Another on 22 March, 2014
Author: Inderjit Singh
Bench: Inderjit Singh
205
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM No. M-1840 of 2014
Date of decision: 22.03.2014
Vijay Singh and another
...Petitioners
Versus
State of Haryana and another
...Respondents
CORAM: HON'BLE MR. JUSTICE INDERJIT SINGH
Present: Mr. R.A.Sheoran, Advocate,
for the petitioners.
Mr. Anupam Sharma, AAG., Haryana,
for the respondent-State.
Mr. Parmod Parmar, Advocate,
for respondent No.2.
****
INDERJIT SINGH, J.
Petitioners Vijay Singh and Ramesh have preferred this petition under Section 438 Cr.P.C., seeking anticipatory bail in criminal complaint No.253-IC dated 31.05.2013 under Sections 409, 420, 465, 467, 468, 471 read with Section 34 and 120-B IPC.
Learned counsel for the petitioners argued that it is a complaint case. The petitioners are not required for any investigation/interrogation purposes nor anything is to be recovered from them. Learned counsel for the petitioners further argued that they have appeared before the trial Court and have been released on interim bail in pursuance of the order dated 20.01.2014 passed by this Court.
Vandana On the other hand, learned counsel for the respondents 2014.03.24 11:56 I attest to the accuracy and integrity of this document CRM No. M-1840 of 2014 -2- contested the bail application.
I have heard learned counsel for the parties and have gone through the record.
From the record, I find that firstly the offences are triable by the Judicial Magistrate Ist Class. Secondly, this is a complaint case and the petitioners are not required for any investigation/interrogation purposes nor anything is to be recovered from them. The petitioners are only to face the trial. They have already appeared before the trial Court and have been released on bail in pursuance of interim order dated 20.01.2014 passed by this Court. No useful purpose will be served by sending the petitioners to custody.
Therefore, keeping in view the facts and circumstances of the present case and without discussing the facts of the case in minute details and without expressing any opinion on the merits of the case, the present petition is accepted and the interim order dated 20.01.2014 passed by this Court granting interim bail to the petitioners is made absolute.
March 22, 2014 (INDERJIT SINGH)
Vandana JUDGE
Vandana
2014.03.24 11:56
I attest to the accuracy and
integrity of this document