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Judgment
19 paragraphs · 345 wordsRAJ MOHAN SINGH, J.(ORAL)
Petitioner seeks grant of regular bail under Section 439 Cr.P.C in case bearing FIR No.248 dated 18.08.2015, registered under Sections 406, 409,
420, 467, 468, 471, 120-B and 201 IPC at Police Station Butana, District Karnal, Haryana.
FIR was registered against the petitioner and others on the basis of an inquiry report submitted by Block Development and Panchayat Officer,
Nilokheri as well as on the basis of letter dated 01.04.2015 received in the office of Deputy Commissioner, Karnal.
As per complaint, it was alleged that the petitioner along with others after committing forgery in the revenue record has sold away the plot
belonging to the Gram Panchayat in favour of Ravinder Kaur wife of Jugnesh. It was also alleged that plot No.130A was converted into 138A by
forging allotment letter which was in the name of Gram Panchayat and thus forgery was committed by the accused persons. A case was registered.
Learned counsel for the petitioner submitted that co-accused namely Ishwar Devi and Rajinder Kumar have since been granted regular bail by the
trial Court. Ishwar Devi is the wife of the petitioner who was Ex-Sarpanch of the village. Surinder Singh has also been granted regular bail by the
High Court in CRM-M No.37836 of 2017 vide order dated 13.10.2017.
5.Learned State counsel on instructions from Inspector Baljeet, Crime Branch submitted that out of 09 accused, 06 accused have been granted bail.
Challan has already been presented and the case is fixed for framing of charges.
Petitioner was arrested on 16.08.2017 and is in judicial custody.
The offence is triable by Magistrate.
06 of the co-accused have already been granted regular bail, therefore, I deem it appropriate to enlarge the petitioner on regular bail.
In view of above, petition is allowed. Petitioner is ordered to be enlarged on 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.