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Judgment
24 paragraphs · 349 wordsHarnaresh Singh Gill, J
Case is taken up for hearing through video conferencing.
Reply by way of an affidavit dated 08.12.2020 of Director, Food Civil Supplies and Consumer Affairs, Haryana, filed through email, is taken on
record.
Through this petition under Section 438 Cr.P.C., petitioner seeks anticipatory bail in case baring FIR No.81 dated 08.06.2020, registered under
Sections 406 and 420 IPC and Section 7/10/55 of the Essential Commodities Act, 1955, at Police Station Radaur, District Yamunanagar.
On 25.09.2020, a Coordinate Bench of this Court passed the following order:-
Reply by way of affidavit dated 15.09.2020 of Sh. Chander Shekhar Khare, Director, Food, Civil Supplies and Consumer Affairs Department,
Haryana on behalf of the respondent/State has been filed in the Registry. The same is taken on record. Registry will tag the reply at the appropriate
place.
Learned State Counsel wishes to file better affidavit regarding the fate of complaint dated 14.04.2020 (P-5) made by the petitioner against Roshan
Lal, Inspector, Food, Civil Supplies and Consumer Affairs, Radaur, District Yamuna Nagar.
Permitted to do so.
Adjourned to 24.11.2020.
In the meanwhile, petitioner will join the investigation before the Investigating Officer. In the event of his arrest, the Arresting Officer would admit him
to interim bail in the present case till the next date of hearing on his furnishing adequate bail and surety bonds to his satisfaction. The petitioner is also
directed to abide by all the conditions as envisaged under Section 438(2) Cr.P.C.â€
Learned counsel for the petitioner submits that pursuant to the order dated 25.09.2020 passed by a Coordinate Bench of this Court, the petitioner has
joined the investigation.
Learned State counsel, on instructions from ASI Darshan Singh, submits that the petitioner has joined the investigation and is not required for any
further investigation.
In view of the above, without commenting on the merits of the case, the present petition is allowed and the order dated 25.09.2020 passed by a
Coordinate Bench of this Court granting interim bail to the petitioner, is made absolute, subject to the conditions laid down in Section 438(2) of the
Code of Criminal Procedure.