Punjab-Haryana High Court
Sanjay Kumar Chugh And Others vs State Of Haryana on 11 October, 2013
Author: Inderjit Singh
Bench: Inderjit Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
Criminal Misc. No.M-31064 of 2013
Date of decision: 11.10.2013
Sanjay Kumar Chugh and others
...Petitioners
Versus
State of Haryana
...Respondent
CORAM: HON'BLE MR. JUSTICE INDERJIT SINGH
Present: Mr. S.S.Walia, Advocate,
for the petitioners.
Mr. Subhash Godara, Additional Advocate General,
Haryana, for the respondent-State.
****
INDERJIT SINGH, J.
Petitioners Sanjay Kumar Chugh, Chhailu Ram, Vinod Kumar and Suresh Kumar have preferred the instant petition under Section 438 Cr.P.C., seeking anticipatory bail in case FIR No.09 dated 14.02.2009, registered at Police Station State Vigilance Bureau (SVB), Hisar, District Hisar, under Sections 409, 420, 467, 468, 471 and 120-B IPC.
I have heard learned counsel for the petitioner and learned State counsel.
ASI Virsa Singh of Police Station State Vigilance Bureau, Hisar, who is present in the Court today, has stated that the petitioners not required for any investigation or interrogation purposes.
It is brought to the notice of this Court that the main accused in the present case has already been granted the benefit of anticipatory bail by the Hon'ble Supreme Court.
Malhotra Mamta It is also brought to 2013.10.11 17:04 I attest to the accuracy and integrity of this document Chandigarh Criminal Misc. No.M-31064 of 2013 -2- the notice of this Court that co-accused Suresh Kumar, SDO, has also been granted the benefit of anticipatory bail by this Court vide order dated 17.11.2009 (Annexure P-4). The FIR is of the year 2009. The petitioners are not required for any investigation or interrogation purposes nor anything is to be recovered from them. 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 merits of the case in minute details and without expressing any opinion on the merit of the case, the present petition is accepted. It is ordered that in the event of arrest of the petitioners, they be released on bail to the satisfaction of Arresting/Investigating Officer. However, the petitioners 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.
11.10.2013 (INDERJIT SINGH)
mamta JUDGE
Malhotra Mamta
2013.10.11 17:04
I attest to the accuracy and
integrity of this document
Chandigarh