Ankush vs State Of Haryana
2023 Latest Caselaw 8994 P&H

                                                       Neutral Citation No:=2023:PHHC:081533




205
     IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                    CHANDIGARH
                                         2023:PHHC:081533
                                        CRM-M-27914-2023
                                 Date of Decision: 05.06.2023
Ankush
                                               . . . . Petitioner

                                       Vs.
State of Haryana
                                                                . . . . Respondent

                        ****

CORAM: HON'BLE MR. JUSTICE SANDEEP MOUDGIL ****

Present Mr. B.S. Mamli, Advocate for the petitioner.

Mr. Gagandeep Singh Chhina, AAG, Haryana.

**** SANDEEP MOUDGIL, J.(Oral)

Present petition is being filed under section 439 Cr.P.C. for grant

of regular bail to the petitioner in case FIR No.0474 dated 16.10.2022

(Annexure P-1) under sections 419, 420, 467, 468, 471 of IPC registered at

Police Station Sector 17, HUDA, Jagadhri, Yamuna Nagar, District Yamuna

Nagar.

Learned counsel for the petitioner contends that the petitioner

has only identified Rajiv who has actually committed the forgery. It is further

asserted by the learned counsel for the petitioner that co-accused Rajiv is the

main culprit, who brought the petitioner to give surety for his brother.

Counsel has also asserted the fact that main accused Pankaj alias Kalu, whose

surety was given in another FIR No.509 dated 26.04.2018, has been released

on probation vide judgment of conviction dated 11.02.2019 and order of

sentence dated 15.02.2019 (Annexure P-2).

Learned State counsel, on the other hand, has produced the

custody certificate wherein the petitioner has faced one month and four days

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in jail, with the addition that in fact the petitioner is the one who identified

Rajiv as the deceased Surender and made valiant attempt to mislead the

whole investigation.

Considering the facts that nothing is to be recovered from the

petitioner, investigation is complete and the challan stands submitted before

the Court on 18.05.2023, no useful purpose would be served by detaining the

petitioner in custody for an indefinite period wherein nothing is to be

recovered from him.

Admittedly, as has been candidly accepted by the learned State

counsel, wherein trial will take long time which is at the initial stage, the

petitioner is directed to be released on bail on furnishing his bail bonds/surety

bonds to the satisfaction of the trial Court/Duty Magistrate.

                                                       (SANDEEP MOUDGIL)
                                                            JUDGE


June 05, 2023
mohit

        1. Whether speaking/reasoned?                      Yes/No
        2. Whether reportable?                             Yes/No

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