Arvinder Pal Singh Bakshi vs State Of Haryana
2024 Latest Caselaw 10161 P&H

Punjab-Haryana High Court

Arvinder Pal Singh Bakshi vs State Of Haryana on 10 May, 2024

Author: Anoop Chitkara

Bench: Anoop Chitkara

                                         Neutral Citation No:=2024:PHHC:065685



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CRM-M-18387-2024

203               IN THE HIGH COURT OF PUNJAB AND HARYANA
                                   AT CHANDIGARH


                                                    CRM-M No.18387 of 2024 (O&M)
                                                         Date of Decision: 10.05.2024



Arvinder Pal Singh Bakshi                                                  ...Pe++oner

                                      Versus

State of Haryana                                                           ...Respondent


CORAM:          HON'BLE MR. JUSTICE ANOOP CHITKARA


Present:        Mr. Amarsh Dudeja, Advocate
                for the pe--oner.

                Mr. Rajat Gautam, Addi-onal Advocate General, Haryana.

                ****

ANOOP CHITKARA, J.

 FIR No.     Dated          Police Sta+on          Sec+ons
 0020        30.08.222      SVB, District Ambala   120-B, 218, 409, 420 IPC read with
                                                   13(i)(c) and 13(i)(d) of Preven-on of
                                                   Corrup-on Act.

1. The pe--oner apprehending his arrest in the FIR cap-oned above, has come up before this Court under Sec-on 438 CrPC seeking an-cipatory bail.

2. Vide order dated 16.04.2024, the pe--oner was granted interim bail, which is con-nuing -ll date.

3. Counsel for the pe--oner submits that the pe--oner has voluntarily complied with the condi-on men-oned in para no.16 of order dated 16.04.2024 and submits that he would not claim it as self incriminatory or viola-ve of Ar-cle 20/21 of the Cons-tu-on of India or any provisions of Evidence Act or any other law.

4. Counsel for the State does not refute the submissions made by counsel for the pe--oner.

5. Perusal of the record reflects that there is sufficient evidence of pe--oner being in

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Neutral Citation No:=2024:PHHC:065685

CRM-M-65529-2023

collusion with the co-accused and taking of illegal benefits but this Court is not taking the main case for final judgment nor dealing with the framing of charges for which yard s-cks are different but dealing with the bail, no ground is made out to deny him the benefit of bail at this stage.

6. Given above, the present pe--on is allowed and interim order dated 16.04.2024 is hereby made absolute. All pending applica-on(s), if any, stand disposed of.

                                                           (ANOOP CHITKARA)
                                                               JUDGE
10.05.2024
Sonia Puri

Whether speaking/reasoned:      Yes
Whether reportable:             No.




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