Punjab-Haryana High Court
Shashi Gupta & Ors vs State Of Haryana on 20 September, 2016
Author: Jitendra Chauhan
Bench: Jitendra Chauhan
CRM-M-22314-2016 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-22314-2016 (O&M)
Date of decision : 20.09.2016
Shashi Gupta and another
...Petitioners
Versus
State of Haryana
...Respondent
CORAM: HON'BLE MR. JUSTICE JITENDRA CHAUHAN
Present: Mr. Sanjay Verma, Advocate for the petitioners.
Mr. Saurabh Mohunta, DAG, Haryana,
assisted by ASI Sher Mohd.
JITENDRA CHAUHAN, J. (Oral)
The instant petition has been filed under Section 438 of the Code of Criminal Procedure, for grant of anticipatory bail to the petitioner in case FIR No.283 dated 05.04.2016, registered under Sections 420 and 406 of the Indian Penal Code, (for short, 'the IPC') at Police Station Gurgaon City.
Heard.
Vide order dated 05.09.2016, learned counsel for the petitioners made an undertaking to bring the draft of Rs.3.50 lacs, in favour of the complainant. The order still remains to be complied with.
Learned State counsel, on instructions, informs that the petitioners have further entered into an agreement to sell in January, 2016 with one Manoj Kumar and received Rs.4.00 lacs for the same property.
1 of 2 ::: Downloaded on - 26-09-2016 01:29:03 ::: CRM-M-22314-2016 -2- In these circumstances, no case for grant of bail is made out. Dismissed.
20.09.2016 (JITENDRA CHAUHAN)
atulsethi JUDGE
Whether speaking / reasoned : Yes No
Whether Reportable : Yes No
2 of 2
::: Downloaded on - 26-09-2016 01:29:04 :::