Punjab-Haryana High Court
Sanjay Kumar vs State Of Haryana on 17 October, 2018
266 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-17653-2018
Date of decision: October 17, 2018
Sanjay Kumar ....Petitioner
Versus
State of Haryana ....Respondent
CORAM: HON'BLE MR. JUSTICE RAJ SHEKHAR ATTRI
Present: Mr. K.D.S. Hooda, Advocate
for the petitioner.
Mr. Brijesh Sharma, AAG, Haryana.
RAJ SHEKHAR ATTRI, J.(ORAL)
The petitioner has preferred the instant petition under Section 438 Cr.P.C., for issuance of appropriate directions to the investigating/arresting officer to release him on bail forthwith in the event of his arrest in case FIR No.462 dated 13.06.2017, registered under Sections 420, 467, 468, 471 of the Indian Penal Code at Police Station Jhajjar, District Jhajjar.
It has been submitted that the petitioner has identified the correct person in the bank but said person had produced some forged documents. It has further been submitted that the petitioner has no role with regard to procurement of documents.
Learned State counsel has stated that the petitioner has joined the investigation; nothing is to be recovered from him and he is no more required for custodial interrogation.
In the circumstances, without going into the merits of the case, I do not deem it appropriate to deny the concession of anticipatory bail to the petitioners in the present case. Ordered accordingly.
1 of 2 ::: Downloaded on - 05-11-2018 07:42:09 ::: CRM-M-17653-2018 -2- Resultantly, the interim order dated 09.07.2018 is made absolute subject to the conditions as envisaged under Section 438(2) Cr.P.C.
Petition stands allowed.
(RAJ SHEKHAR ATTRI) JUDGE October 17, 2018 m. sharma Whether speaking/reasoned : Yes/No Whether reportable : Yes/No 2 of 2 ::: Downloaded on - 05-11-2018 07:42:09 :::