Punjab-Haryana High Court
Kamal Kumar vs State Of Haryana on 20 March, 2024
Neutral Citation No:=2024:PHHC:040391
CRM-M-9562-2024 -1-
2024:PHHC:040391
203
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-9562-2024 (O&M)
Date of decision: 20.03.2024
Kamal Kumar
... Petitioner
Vs.
State of Haryana
... Respondent
CORAM: HON'BLE MR. JUSTICE HARPREET SINGH BRAR
Present: Mr. Kamal Jindal, Advocate
for the petitioner.
Ms. Geeta Sharma, DAG, Haryana.
Mr. Lupil Gupta, Advocate
for the complainant.
*******
HARPREET SINGH BRAR, J. (ORAL)
This petition has been filed under Section 438 Cr.P.C. seeking
anticipatory bail in case bearing FIR No.771 dated 29.12.2023 under
Sections 406 & 420 of IPC, registered at Police Station City Dabwali
(Annexure P-1).
On 23.02.2024, the following order was passed:-
"The present petition has been filed under Section 438
Cr.P.C. seeking anticipatory bail in case bearing FIR No.771
dated 29.12.2023 under Sections 406/420 of IPC registered at
Police Station City Dabwali (Annexure P-1).
In view of the resolution passed by the Punjab and
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Haryana High Court Bar Association, there is no
representation on behalf of the petitioner.
A perusal of the pleadings indicates that the present
FIR was lodged on the allegations that the petitioner has
received Rs.2.50 lacs from the complainant on the pretext of
providing his son a job. It is further pleaded that the petitioner
was having friendly relations with the son of the complainant
and he has taken a friendly loan from him. The present dispute
is purely civil in nature which has been given a tinge of
criminality. Moreover, the maximum sentence provided for the
offences alleged to be committed in the present FIR is up to
seven years and no notice under Section 41-A of Cr.P.C. has
been served upon the petitioner. As such, in view of the ratio
of law culled out in the judgment of the Hon'ble Supreme
Court in Satender Kumar Antil Vs. CBI (2022) 10 SCC 51,
the petitioner is entitled for bail.
Notice of motion.
On the asking of the Court, Ms. Geeta Sharma, DAG,
Haryana, who is present in Court, accepts notice on behalf of
the respondent-State. Copy supplied.
In the meantime, keeping in view the law enunciated by
the Hon'ble Supreme Court in Satender Kumar Antil Vs. CBI
(2022) 10 SCC 51; Arnesh Kumar Vs. State of Bihar (2014)
8 SCC 273 and Mohd. Muslim alias Hussain Vs. State (NCT
of Delhi) 2023 SCC OnLine SC 352, at the first instance, the
petitioner is directed to appear before the Investigating
Officer within two weeks from today and on his doing so or in
the event of arrest, the petitioner shall be admitted to interim
bail on furnishing of bail/surety bond to the satisfaction of the
Investigating/Arresting Officer. The petitioner shall cooperate
with the Investigating/Arresting Officer and abide by the
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conditions as provided under Section 438 (2) Cr.P.C.
If the Investigating/Arresting Officer does not permit
the petitioner to join the investigation, the petitioner would
appear before the Illaqa Magistrate, who would then summon
the Investigating/Arresting Officer and direct him to join the
petitioner in investigation, in terms of the order of this Court.
Adjourned to 20.03.2024.
Nothing observed hereinabove shall be construed as
expression of opinion of this Court on merits of the case and
the trial Court shall proceed without being prejudiced by
observations of this Court."
Learned State counsel, on instructions from ASI Ajit Singh, at
the very outset, informs the Court that the petitioner has joined the
investigation and his custodial interrogation is not required.
Learned counsel for the complainant has, however,
vehemently opposes the prayer for grant of anticipatory bail to the
petitioner.
In view of the statement of learned State counsel, order dated
23.02.2024 is hereby made absolute. The petitioner shall abide by the terms
and conditions envisaged under Section 438(2) Cr.P.C.
The petition stands disposed of.
[ HARPREET SINGH BRAR ]
20.03.2024 JUDGE
vishnu
Whether speaking/reasoned : Yes/No
Whether Reportable : Yes/No
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