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Khushi Chourasiya vs State Of Haryana

Punjab And Haryana At Chandigarh · Decided on 27 May 2026 · Citation: (2026) 05 P&H CK 1119

HON’BLE JUDGES
Aman Chaudhary, J
ACTS & SECTIONS REFERRED
Bharatiya Nyaya Sanhita, 2023 — Section 61(2), 316(2), 318(4) · Protection Of Interest Of Depositors In Financial Establishment Act, 2013 — Section 3 · Banning Of Unregulated Deposit Schemes Act, 2019 — Section 21, 22
RESULT
Allowed
CASE NUMBER
Criminal Miscellaneous (M) No. 31281 Of 2026 (O&M)
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Judgment

4 paragraphs · 180 words

Aman Chaudhary, J

1.

Prayer made in the present petition is for grant of interim bail to the petitioner for a period of 3 months in FIR No.0021 dated 31.01.2026, registered under Sections 61(2), 318(4), 316(2) BNS; 3 of Haryana Protection of Interest of Depositors in Financial Establishment Act, 2013 and 21, 22 of Banning of Unregulated Deposit Schemes Act, 2019, at Police Station Bhuna, District Fatehabad.

2.

Learned counsel submits that the petitioner is expecting and the date due for delivery is 12.07.2025 and prays for grant of interim bail, a fact which learned State counsel has verified and produced the report by the Medical Officer, Central Jail-2, Hisar.

3.

In view of the above, the present petition is allowed and the petitioner is ordered to be released on interim regular bail till 30.08.2026 from today, subject to her furnishing bail/surety bonds to the satisfaction of trial Court/Duty Magistrate concerned as also subject to her not being required in any other case or any other condition. On completion of the said period, she shall surrender before the competent authority.