Punjab-Haryana High Court
Vinay Partap Singh vs State Of Haryana on 10 December, 2018
Author: Inderjit Singh
Bench: Inderjit Singh
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CRM-M-38627-2018
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-38627-2018
Date of Decision:10.12.2018
Vinay Partap Singh
... Petitioner
Versus
State of Haryana
... Respondent
CORAM: HON'BLE MR. JUSTICE INDERJIT SINGH
Present: Mr. Manish Soni, Advocate,
for the petitioner.
Mr. Tanuj Sharma, AAG, Haryana.
INDERJIT SINGH, J. (Oral)
Petitioner has filed this petition under Section 438 of the Code of Criminal Procedure, 1973 (for brevity, 'Cr.P.C.') for grant of anticipatory bail in case FIR No.232 dated 07.06.2016, registered at Police Station Sushant Lok, District Gurugram, under Sections 406, 420, 467, 468, 471 and 120-B of the Indian Penal Code.
Notice of motion was issued in this case. Learned State counsel has put in appearance on behalf of the respondent-State and contested this petition.
I have heard learned counsel for the petitioner as well as learned State counsel and gone through the record.
1 of 2 ::: Downloaded on - 06-01-2019 03:05:37 ::: -2- CRM-M-38627-2018 From the record, I find that in the FIR, main allegations have been levelled against son of the present petitioner that on the basis of general power of attorney and blank cheques given to him to purchase the property for complainant, he (present petitioner) had purchased the same in his own name. Only allegation against the present petitioner is regarding connivance/conspiracy.
In pursuance of the interim order dated 06.09.2018 passed by this Court, the petitioner has already joined the investigation. He is not required for custodial interrogation. Nothing is to be recovered from him. Therefore, no useful purpose will be served by sending him to custody.
Keeping in view the facts and circumstances of the present case; without discussing the facts of the case in minute details and without expressing any opinion on the merits of the case, I find merit in this petition and the same is allowed. The order dated 06.09.2018, granting interim bail to the petitioner, is made absolute. However, the petitioner shall join the investigation as and when called upon to do so and shall abide by the conditions of Section 438 (2) Cr.P.C.
10.12.2018 (INDERJIT SINGH)
parveen kumar JUDGE
Note: Whether speaking/reasoned : Yes
Whether reportable : No
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