Manoj Kumar Sharma vs State Of Haryana
2024 Latest Caselaw 1880 P&H

Punjab-Haryana High Court

Manoj Kumar Sharma vs State Of Haryana on 29 January, 2024

SANDEEP SETHI
2024.01.29 18:06

2024:PHHC:011556
CRM-M-55811-2023

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
(222)
CRM-M-55811-2023
Date of Decision:-29.01.2024

Manoj Kumar Sharma

beeeee Petitioner
Versus
State of Haryana
beeeee Respondent
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
3 2 3 3k
Present: Mr. Aman Pal, Advocate for the petitioner.
Mr. Anmol Malik, DAG, Haryana.
3k 6 2 ie
ALOK JAIN, J. (Oral)

1. The present petition is for grant of regular bail to the petitioner

in case FIR No.181 dated 16.04.2021 under Section 419, 420, 467, 468, 471, 120-B of IPC, registered at Police Station City Palam Vihar, Gurugram, Haryana.

2. In compliance of the order dated 09.01.2024, learned State counsel has filed reply/status report by way of an affidavit of Sh. Abhimanyu, HPS, Assistant Commissioner of Police, EOW I and II, Gurugram, on behalf of the respondent-State, which is taken on record.

3. Learned State counsel has vehemently argued that the petitioner is involved in similar frauds, as detailed out in para 11 of the status report, to which counsel for the petitioner submits that in fact,

petitioner is the victim and is facing various litigations at the hands of the

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SANDEEP SETHI 2024.01.29 18:06

2024:PHHC:011556 CRM-M-55811-2023

financial institutions. More so, the present case being a magisterial trial and all the prosecution witnesses have been duly examined, no useful purpose would be served by keeping the petitioner inside custody and hence, counsel for the petitioner prays for interim bail to enable the petitioner to lead cogent evidence in his defence.

4. In light of the above, without commenting upon the merits of the case, the petitioner is directed to be released on bail w.e.f. 02.02.2024 for a period of 02 months i.e. till 02.04.2024 or till the date he closes his defence evidence, whichever is earlier subject to his furnishing bail/surely bonds the satisfaction of the trial Court/Duty Magistrate concerned.

5. The petitioner has volunteered that he will surrender after

completing his defence evidence and shall abide by the provisions of law.

6. With the above directions, the present petition is disposed of. (ALOK JAIN) JUDGE January 29, 2024.

Sandeep

Whether speaking/reasoned:- Yes/No Whether Reportable:- Yes/No

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