Kulbir Singh vs State Of Haryana

Arvind Singh Sangwan, J

Prayer in this petition is for grant of regular bail in FIR No.360 dated 20.08.2020 under Sections 420, 467, 468, 471, 474, 201, 120-B, Section 12(1)

(B)of Passport Act and Section 7 of PC Act, registered at Police Station City Tohana, District Fatehabad.

Learned counsel for the petitioner relies upon the order dated 28.10.2020 passed in CRM-M-34142-2020, order dated 14.12.2020 passed in CRM-M-

40461-2020, order dated 17.12.2020 passed in CRM-M-41571-2020, order dated 21.01.2021 passed in CRM-M-2360-2021, order dated 10.02.2021

passed in CRM-M-5122-2021, orders of even date i.e. 22.02.2021 passed in CRM-M-7131-2021 and CRM-M-7078-2021, vide which co-accused

Deepak Puri, Surbir Singh Grover, Sukhbeer Singh @ Sukhi @ Sunny, Debasish Chakraborty, Rajvinder Singh, Sukhdev, Amrik Singh, Anil Sapra and

Pritam Singh have been granted the concession of regular bail.

Learned counsel for the petitioner further submits that as per allegations in the FIR, a complaint was received regarding preparation of fake passports,

in which it was alleged that passport applications in District Fatehabad were verified by the Security Cell, Office of Superintendent of Police,

Fatehabad through local police station and thereafter, they were sent to the Regional Passport Office. On verification of some of the applications, a

suspicion arose and efforts were made to contact the mobile numbers given in the applications and after due verification conducted by SHO, Police

Station Tohana, many of the applicants were not found residing at the given address. After registration of the FIR, number of persons were arrested

and in a sequence, disclosure statements were recorded and recovery of fake passports was effected. It is further submitted that the petitioner is in

custody since 15.09.2020 and his name surfaced on the basis of disclosure statement of main accused Monu Sachdeva and he is not the beneficiary

and there is no direct allegation against him.

Learned State counsel has filed the custody certificate dated 25.02.2021 in the Court today and has, however, submitted that the petitioner is involved

in one more case, though challan in the present case stands presented.

After hearing learned counsel for the parties, without commenting anything on merits of the case, considering the aforesaid facts and circumstances of

the case and also in view of the fact that some of the accused have already been released on regular bail, this petition is allowed and the petitioner is

directed to be released on regular bail subject to furnishing his bail/surety bonds to the satisfaction of the trial Court/Illaqa Magistrate/Duty Magistrate,

concerned.

Petition stands disposed of.