Punjab-Haryana High Court
Subhash Chander vs State Of Haryana on 29 November, 2019
Author: Harinder Singh Sidhu
Bench: Harinder Singh Sidhu
CRM-M-49181 of 2019 #1#
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-49181 of 2019
Date of decision: 29.11.2019
Subhash Chander
....Petitioner
Versus
State of Haryana
....Respondent
CORAM: HON'BLE MR. JUSTICE HARINDER SINGH SIDHU
Present: Mr. Aditya Sanghi, Advocate for the petitioner.
Mr. Saurabh Girdhar, AAG, Haryana.
HARINDER SINGH SIDHU, J.
Prayer is for grant of regular bail in case FIR No.0017 dated 07.12.2018 under Sections 120-B,409,418,467,468,471,477-A/201/204 IPC and Sections 13 (2),13(1)(C), 13(1)(d)(1), 13 (1)(d) (II) of Prevention of Corruption Act, 1988 registered at P.S SVB Karnal.
As per allegations, the petitioner along with co-accused had embezzled the Government money to the tune of Rs.24,84,745/- on the basis of forged and false bills and vouchers.
Learned counsel for the petitioner contends that the petitioner has been falsely involved in the present case on the basis of disclosure statement suffered by co-accused. Except the disclosure statement of co- accused, there is no evidence to connect the petitioner with the alleged offence. The petitioner never put his signature on any of the said EPS or work bills. He was neither asked to do so nor the allegedly forged bills were in his knowledge. He is in custody since 15.07.2019.
Opposing the petition, the learned State counsel has submitted that a huge amount was embezzled by the petitioner causing financial loss to the government.
Without commenting anything on the merits of the case and also bearing in mind the custody period of the petitioner besides the fact that he is not wanted in any other case, in my opinion, no useful purpose 1 of 2 ::: Downloaded on - 08-12-2019 04:02:13 ::: CRM-M-49181 of 2019 #2# will be served by detaining the petitioner behind bars any further. The petition, as such, is accepted. The petitioner Subhash Chander is ordered to be released on bail on her furnishing bail bonds/surety bonds to the satisfaction of learned trial Court/Chief Judicial Magistrate/Duty Magistrate concerned.
However, in case the petitioner indulges in any activity akin to one for which he has been convicted, while on bail, the prosecution agency will be at liberty to seek the cancellation of the order granting bail to the petitioner.
This present petition stands accepted accordingly November 29, 2019 (Harinder Singh Sidhu) manoj Judge Whether speaking/reasoned: Yes/No Whether Reportable: Yes/No 2 of 2 ::: Downloaded on - 08-12-2019 04:02:14 :::