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Judgment
17 paragraphs · 283 wordsRaj Mohan Singh, J
The case has been taken up for hearing through video-conferencing.
This petition has been filed under Section 439 Cr.P.C. for grant of regular bail in case bearing FIR No.191 dated 13.03.2020 registered under Sections
409, 420, 467, 468, 471, 120-B IPC and Sections 7 and 13 (1) (D) of the Prevention of Corruption Act at Police Station City Ballabhgarh District
Faridabad.
Allegation against the petitioner is that he has caused loss to the State Exchequer to the tune of Rs.82,167/-. By changing and putting star before and
after Chassis Number, price of the vehicle has been shown less. As per the Motor Vehicle Rules,the amount @ 6% would come out to be
Rs.1,42,237/-, whereas, the tax to the tune of Rs.60,070/- has been paid towards motor vehicle tax. In this manner, the aforesaid loss has been alleged.
Petitioner is not a public servant. He is in custody since 28.09.2020.
On 05.11.2020, the case was adjourned on the ground that the investigation was pending.
Today, learned counsel for the petitioner submits that the challan has been presented on 26.11.2020.
Learned State counsel does not dispute the factum of filing of challan on 26.11.2020, but submits that the other co-accused are still at large.
In view of the facts and circumstances of the case and taking into consideration the custody of the petitioner, I deem it appropriate to enlarge the
petitioner on regular bail.
Accordingly, this petition is allowed. Petitioner is ordered to be released on regular bail, subject to his furnishing adequate bail bonds/surety bonds to
the satisfaction of the trial Court.
Nothing expressed hereinabove would be construed to be an expression of any opinion on merits of the case.