Punjab-Haryana High Court
Gian Singh vs State Of Haryana on 14 March, 2018
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
CRM No. M-6340 of 2018 (O&M) 1
Sr. No.227
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CRM No. M-6340 of 2018 (O&M)
Date of Decision: 14.03.2018
Gian Singh
... Petitioner
Versus
State of Haryana
... Respondent
CORAM:- HON'BLE MR. JUSTICE TEJINDER SINGH DHINDSA
Present:- Mr. Vivek Suri, Advocate,
for the petitioner.
Mr. Deepak Grewal, DAG, Haryana.
TEJINDER SINGH DHINDSA, J.(ORAL)
Petitioner seeks benefit of regular bail pending trial in case FIR No.631 dated 23.11.2017, under Sections 467, 468, 471, 506, 120-B IPC and Sections 7, 8, 10, 12, 13(1) (a) (e) of Prevention of Corruption Act, registered at Police Station Sector-5, Panchkula.
Briefly noticed FIR came to be registered upon conversations on two mobile phones i.e. 9888383520 and 9872042125 having been intercepted. The aforenoticed mobile numbers as per prosecution belonging to Rakesh Kumar and Vikas Saini, officials of HUDA. Prosecution version is that two aforenoticed officials were posted on seats where public dealing was done and they were indulging in corruption on the pretext of getting work done in the nature of issuance of NDC, Conveyance Deed, Possession Letter, Permission of Boundary Walls, Maps of Building Plans etc. Insofar as the present petitioner is concerned, he is stated to be a Document Writer and has had a conversation with one of the main accused i.e. Vikas Singh Saini. Allegations against the petitioner are that he had paid a sum of Rs.4000/- to main accused Vikas Singh for getting building plans of a basement of 1 of 2 ::: Downloaded on - 18-03-2018 02:17:09 ::: CRM No. M-6340 of 2018 (O&M) 2 certain commercial premises passed.
Petitioner has faced incarceration since 20.12.2017. It has gone uncontroverted that other co-accused and who were on similar footing have been granted benefit of bail. Further more even Vikas Saini co-accused and with whom the present petitioner had allegedly entered into certain conversation/ dealings has been granted benefit of regular bail.
Investigation in the case is complete and challan has been presented.
Trial is at the very initial stage and would take time to conclude.
It is not the case made out on behalf of the State that the petitioner if granted concession of bail would be in a position to hamper the course of a free and fair trial.
Without making any observations on merits, petitioner is held entitled to the benefit of bail.
Petition is allowed. Petitioner be enlarged on bail subject to satisfaction of the trial Court/Duty Magistrate, Panchkula.
Disposed of.
14.03.2018 (TEJINDER SINGH DHINDSA)
vandana JUDGE
Whether speaking/reasoned Yes
Whether Reportable No
2 of 2
::: Downloaded on - 18-03-2018 02:17:10 :::