Abhishek And Another vs State Of Haryana

Anupinder Singh Grewal, J

Heard through video conferencing.

The petitioners are seeking anticipatory bail in FIR No. 277 dated 12.09.2020, under Sections 34, 406 and 506 of the Indian Penal Code, 1860, registered at Police Station Bhiwani Civil Lines, District Bhiwani.

Learned counsel for the petitioners contends that the FIR is the outcome of a monetary dispute wherein it is alleged that although the complainant had made a payment of `2,50,000/- for purchasing electronic goods, but the same were not supplied. He, however, contends that petitioner No. 2 had issued a cheque for a sum of `64,000/- to the complainant which had been dishonoured and the complainant has filed a complaint under Section 138 of the Negotiable Instruments Act, 1889. He also contends that the petitioners have deposited a sum of `64,000/- before the trial Court.

This Court, by order dated 23.11.2021 had directed the petitioners to appear before the Investigating Officer and join investigation and in the event of their arrest, they were ordered to be released on ad-interim bail to the satisfaction of the Investigating/Arresting Officer, subject to the conditions envisaged under Section 438(2) Cr.P.C.

Learned State counsel, upon instructions from ASI Naresh Kumar, states that although the petitioners have joined investigation but they are not cooperating and the amount has to be recovered.

In view of the above and the petitioners having joined investigation, the Covid-19 Pandemic, the order dated 23.11.2021 granting interim bail to the petitioners is made absolute.

However, the petitioners shall abide by the conditions stipulated under Section 438(2) Cr.P.C. They shall also join investigation as and when called upon to do so.

The petition stands disposed of.