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Citation Codes
Equivalent Citations
citation codes
Case Number
Disposition
Advocates
Judges
Acts
  • Section 439 of Cr.P.C.
  • Sections 406, 420, 467, 468, 471, 204 and 120
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Cites
Cited by
Citation Codes
Equivalent Citations
citation codes
Case Number
Disposition
Advocates
Judges
Acts
  • Section 439 of Cr.P.C.
  • Sections 406, 420, 467, 468, 471, 204 and 120
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    AJAY MESRAJ v. STATE OF HARYANA

    CRM-M-38344

    IN THE HIGH COURT OF PUNJAB AND HARYANA AT

    (213)

    Ajay Mesraj State of Haryana

    CORAM:

    Present:

    ALOK JAIN,

    1.

    for grant of

    17.10.2022,

    Indian Penal Code (Section 204 IPC added later on) Station DLF

    2.

    were framed on 22.03.2024 and thereafter been examine

    from the petitioner

    therefore, he prays that the petitioner be granted the concession of regular bail.

    -2024 1

    CHANDIGARH

    Versus

    HON'BLE MR. JUSTICE ALOK JAIN

    **** Mr. Tanvir Singh Grewal, Advocate for the petitioner.

    Mr. Sharan Sethi, Addl. A.G., Haryana ****

    J. (Oral)

    The present second petition has been filed regular bail to the petitioner under Sections 406, 420, 467, 468, 471, 204 and 120 , District Gurugram, Haryana (Annexure P Learned counsel for the petitioner submits that the d. He further submits that there is

    as of now and the trial is likely to take some time CRM-M-38344-2024

    Date of Decision:-06.11.2024

    ……Petitioner

    ……Respondent

    .

    inter alia praying in case FIR No.406 dated -B of the

    , registered at Police -1).

    charges

    , six witnesses out of 19 have nothing to be recovered

    ,

    1 of 4

    3.

    opposed the grant of regular bail to the petitioner and submitted petitioner is the main king pin of the entire commission of the offence and has duped to the tune of almost Rs. 3,00,000/

    was the one

    letter etc. with the Govern

    the fact that the petitioner is in custody for the

    and the main accused is already in custody.

    4.

    petitioner be put to any strict condition and petitioner is ready to deposit an FDR of Rs. 1, trial Court subject t

    procrastinate the trial

    without any cogent reason.

    5.

    6.

    is in custody for the last accused is already in custody take some time

    the petitioner in custody, hence, the petitioner concession of reg

    7.

    petition stands petitioner to Nationalized Bank -2024 2

    Per contra, learned counsel for the State who has played a pivotal role in preparing the fake joining ment Department (FCI)

    At this stage, learned counsel for the petitioner o the outcome of the trial and ensures that he shall not and shall not absent himself from the proceedings Heard learned counsel for the parties

    In light of the above and considering the fact that the petitioner 10 months and 17 days and the fact that the

    , coupled with the fact that the trial is likely to , therefore, no useful purpose would be served by keeping ular bail.

    Without commenting upon the merits of the case, the allowed and in light of the voluntary statement made by deposit a sum of Rs. 1,50,000/

    , and the petitioner is directed

    has vehemently

    that the

    - from various people and he

    , however, could not deny

    last 10 months and 17 days

    submits that the

    has volunteered that the

    50,000/- before the learned

    at length.

    main

    is entitled to the grant of the

    present

    the

    - in the shape of an FDR of

    to do the same and subject to

    2 of 4

    the above, the petitioner furnishing bail bonds and Court/Duty Magistrate, concerned from the proceedings, the said amount shall be forfeited in favour of the State. The petitioner shall, however, be released on the following conditions:

    i.

    ii.

    iii.

    iv.

    imposed in addition to Section 439 of Cr.P.C.

    8.

    expression of opinion on the merits of the case considered as parity qua any other co

    9.

    involved in any such activity once again, the State is at liberty to promptly move an appropriate application for cancellation of bail detailing out the circumstances and

    -2024 3

    be released on bail if not required in any other case

    surety bonds to the satisfaction of the trial

    and in case, the petitioner absent himself

    The petitioner shall declare his

    the mobile number used by him.

    The petitioner will not switch off

    technical glitch, he has to give an alternate number, which will be available in his absence.

    The petitioner will mark his pres

    after every 15 days and in case the SHO refuses to mark presence, he is permitted to make an application before the Illaqa Magistrate, concerned.

    The petitioner will not leave the country without the prior permission of the Court, for which he will submit the copy of passport also. However, in case the petitioner does not possess a passport, then he shall file an undertaking to the said effect before being released.

    The petitioner shall abide by the terms and conditi

    However, nothing stated above shall be construed as a final -accused in any manner wha

    It is further made clear that, in case, the petitioner is found violation of conditions of bail

    on

    ordinary place of residence and

    his mobile and in case of any

    ence before the SHO concerned,

    his

    his

    ons as

    and this order shall not be

    tsoever.

    .

    3 of 4

    10.

    case the petitioner is held guilty and any fine is imposed upon same shall be adjusted from the said amount and in case, the acquitted in the present FIR, the said principal amount shall be refunded to the petitioner

    November 06

    parul -2024 4 The amount of Rs. 1,50,000/- shall be kept as an FDR and in, within four weeks from the date of order of acquittal, if any.

    , 2024

    Whether speaking/reasoned:

    Whether Reportable:-

    him, the

    petitioner is

    (ALOK JAIN)

    JUDGE

    - Yes/No Yes/No

    4 of 4

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    AJAY MESRAJ v. STATE OF HARYANA
    (Nov 6, 2024)