Punjab-Haryana High Court
Sanjay Sejwal vs State Of Haryana on 17 September, 2019
Author: Anupinder Singh Grewal
Bench: Anupinder Singh Grewal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
239 CRM-M-23666-2019
DATE OF DECISION: 17.09.2019
SANJAY SEJWAL ... Petitioner(s)
Versus
STATE OF HARYANA ... Respondent(s)
CORAM: HON'BLE MR. JUSTICE ANUPINDER SINGH GREWAL
Present: Mr. Rajat Mor, Advocate for the petitioner.
Mr. D.R. Singla, DAG, Haryana.
Mr. Nihul Pratap Singh, Advocate for the complainant.
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ANUPINDER SINGH GREWAL, J. (ORAL)
The petitioner is seeking anticipatory bail in FIR No.199 dated 20.04.2019 under Sections 406 & 506 IPC (Sections 420, 467, 468 & 471 IPC added subsequently), registered at Police Station Adarsh Nagar, Faridabad.
Learned counsel for the petitioner contends that the allegations in the FIR are that the complainant is alleged to have deposited a sum of Rs.27,50,000/- in the account of the petitioner as advance for setting up set top boxes and other ancillary activities connected therewith. It is also alleged that the petitioner after having accepted the money did not perform his part of the obligation.
A coordinate Bench of this Court, by the order dated 23.05.2019, had directed the petitioner to appear and deposit the 1 of 2 ::: Downloaded on - 03-10-2019 02:59:48 ::: CRM-M-23666-2019 -2- disputed amount before the trial Court and on his doing so, he was to be released on ad-interim bail.
Learned counsel for the petitioner contends that the petitioner had appeared before the trial Court on 28.05.2019 and on depositing the entire amount, he had been granted interim bail in terms of the order dated 23.05.2019 of the coordinate Bench of this Court.
In view of the submissions of learned counsel for the petitioner and the petitioner having appeared before the trial Court, the order dated 23.05.2019 granting interim bail to the petitioner is made absolute.
However, the petitioner shall appear before the trial Court as and when called upon to do so. He shall also abide by the conditions as specified under Section 438(2) Cr.P.C.
The petition stands disposed of.
(ANUPINDER SINGH GREWAL) JUDGE 17.09.2019.
SwarnjitS
Whether speaking/reasoned : Yes / No
Whether reportable : Yes / No
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