Punjab-Haryana High Court
Sajay Bhati vs State Of Haryana on 13 October, 2023
Author: Anoop Chitkara
Bench: Anoop Chitkara
Neutral Citation No:=2023:PHHC:133755
2023:PHHC:133755
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-24333-2023
205 Date of Decision: 13.10.2023
Sanjay Bha ......... Pe oner
Versus
State of Haryana ......... Respondent
CORAM: HON'BLE MR. JUSTICE ANOOP CHITKARA
Present:- Mr. Manish Kumar Singla, Advocate and
Mr. Parminder Singla, Advocate for the pe oner.
Mr. Rajat Gautam, Addl. A.G. Haryana.
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ANOOP CHITKARA, J. (ORAL)
FIR No. Dated Police Sta0on Sec0ons 07 24.03.2023 ACB, Faridabad, 7, 7-A of Preven on of Corrup on Haryana Act, 1988 (Sec ons 13(1) (b), 13(2) of Preven on of Corrup on Act, 1988 and 120-B of IPC added later on) The pe oner apprehending the arrest in the FIR cap oned above, has come up before this Court under Sec on 438 CrPC seeking bail.
2. Counsel for the pe oner on instruc ons submits that the pe oner has voluntarily complied with the condi ons of order dated 21.09.2023.
3. State counsel does not refute the submission of counsel for the pe oner.
4. The amount involved is Rs. 30,000/- and the pe oner was helper in MCF. On this ground along with the other factors exclusively relevant to this ma9er, the pe oner has made out a case for bail.
5. Given above, the present pe on is allowed and interim bail granted vide order dated 12.05.2023 is made absolute. All pending miscellaneous applica ons, if any, stand disposed of.
(ANOOP CHITKARA) JUDGE 13.10.2023 Jyo -II Whether speaking/reasoned Yes/No Whether Reportable Yes/No Neutral Citation No:=2023:PHHC:133755 1 of 1 ::: Downloaded on - 17-10-2023 01:17:01 :::