AJAY MESRAJ v. STATE OF HARYANA

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

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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.

.

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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

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