Hanuman Singh Saini vs State Of Haryana
2024 Latest Caselaw 8937 P&H

Punjab-Haryana High Court

Hanuman Singh Saini vs State Of Haryana on 26 April, 2024

Author: Pankaj Jain

Bench: Pankaj Jain

CRM-M-19316-2024 (O&M) 1 2024:PHHC:057151

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH
209
CRM-M-19316-2024 (O&M)
Date of decision : 26.04.2024
Hanuman Singh Saini ae Petitioner
versus
StateofHaryana ae Respondent

CORAM : HON'BLE MR. JUSTICE PANKAJ JAIN

Present: Ms. Anu Pal, Advocate
for the petitioner.

Mr. Ashok Kumar Sehrawat, DAG, Haryana.

3 2 2 2

PANKAJ JAIN, J. (Oral)

1 Present petition has been filed under Section 439 Cr.P.C. for

grant of regular bail in case bearing FIR No.649 dated 24.10.2020 registered for the offences punishable under Sections 406/409/419/420/465/467/468/471/120-B IPC at Police Station City Sirsa, District Sirsa, Haryana.

2 Learned counsel for the petitioner submits that the matter relates to alleged tax evasion and fraudulent claim of the input tax credit by raising bogus bills and bogus funds by one Jitender Trading Company for the financial year 2011-2012. She submits that in fact all the employees of the department working at relevant point of time have been now nominated as accused. Main accused namely Rishi Kumar already stands admitted to interim bail vide order dated 12.02.2024 passed in CRM-M-7149 of 2024. Order has been placed on record as Annexure P-5. Further submits that Joint Commissioner Excise and

authenticity of this order/judgment.

CRM-M-19316-2024 (O&M) 2 2024:PHHC:057151

Taxation, at the relevant point of time Mr. Gopi Chand Chaudhary also stands admitted to bail vide order dated 18.12.2023 passed in CRM-M- 59872-2023. She further relies upon order dated 29.01.2024 passed in CRM-M-3349-2024 whereby another co-accused Ashok Sukhija has been granted concession of regular bail, copy of which is placed on record as Annexure P-4.

3 Investigation already stands concluded and the challan stands presented. The petitioner is an ex-employee of the department who has clean record and no criminal antecedents apart from these matters.

4 Learned State counsel is not in a position to dispute the

aforementioned factual assertions based on record.

5 Without commenting on the merits of the case and considering the incarceration suffered by the petitioner and the fact that the challan stands presented, the present petition is allowed. The petitioner is ordered to be released on bail on his furnishing bail/surety bonds to the satisfaction of the Ld. Trial Court/Duty Magistrate, concerned.

6 Needless to say that anything observed herein shall not be

construed to be an opinion on the merits of the case.

( PANKAJ JAIN ) JUDGE 26.04.2024 Pooja sharma-I Whether speaking/reasoned Yes

Whether Reportable : No