Punjab-Haryana High Court
Ravinder Kumar vs State Of Haryana on 17 August, 2023
The petitioner seeks grant of anticipatory bail in respect of a case
registered against him vide FIR No.04, dated 14.6.2021, Police
Station SVB, District Gurugram, under Sections 409, 420, 467,
468, 471, 120-B IPC and Sections 13(2), 13(1)(c) of Prevention of
Corruption Act, 1988.
The petitioner who had been working in Haryana Roadways is
alleged to be a part of the committee which had allegedly
committed irregularities and embezzlements to the tune of
Rs.9,62,454/-, pertaining to purchase of certain goods/articles.
Learned counsel submits that the petitioner is aged about 65 years
and that the instant FIR has been lodged belatedly inasmuch as the
occurrence is alleged to have taken place in the year 2008.
Learned counsel further submits that three other identically
situated officials of the department namely Babu Lal, Mohinder
Singh and Sher Singh Yadav have already been
granted anticipatory bail by this Court vide order dated 13.04.2023
SONIA GUGNANI
2023.08.1716:44 I attest to the accuracy and integrity of this document Chandigarh (Annexure P-3) and as such petitioner also deserves the same concession on the grounds of parity.
Notice of motion for 17.8.2023.
Meanwhile, in the event of arrest, the petitioner be released on interim bail subject to his furnishing personal bonds and surety bonds to the satisfaction of Arresting/Investigating Officer. However, the petitioner shall join the investigation as and when called upon to do so and cooperate with the Arresting/Investigating Officer and shall abide by the conditions as provided under Section 438 (2) Cr.P.C."
SONIA GUGNANI 2023.08.17 16:44 I attest to the accuracy and integrity of this document Chandigarh