Kunal Kumar vs State Of Haryana

Arvind Singh Sangwan, J

The petitioner prays for grant of anticipatory bail in FIR No.136 dated 04.10.2020, registered under Sections 420, 467, 468, 471, 120-B IPC at Police

Station Sector 20, Panchkula.

The operative part of the order dated 12.11.2020, vide which interim anticipatory bail has been granted to the petitioner, is reproduced as under:-

“....Counsel for the petitioner contends that the allegations against the petitioner are that he had allegedly forged the death certificate of the

complainant in connivance with the co-accused, Kajal, who is the ex-wife of the complainant. Counsel urges that the petitioner has not and cannot

possibly derive any benefit from the alleged forgery. It is his submission that if at all, any advantage can be taken from the said document that will

ensue to the coaccused, Kajal. He has placed reliance upon the order dated 03.11.2020 (Annexure P-3) passed by a Co-ordinate Bench of this Court

in CRM-M-35412 of 2020 titled as 'Kajal Vs. State of Haryana' whereby co-accused, Kajal was granted interim protection.

Notice of motion....â€​

Counsel for the petitioner has submitted that, in pursuance to the order dated 12.11.2020, the petitioner has appeared before the Investigating Officer

and has joined the investigation. Counsel for the State, on instructions from the Investigating Officer, has not disputed the aforesaid

fact and submits that the petitioner is no more required for further investigation.

In view of the above, this petition is allowed and the interim bail granted to the petitioner vide order dated 12.11.2020 is made absolute subject to the

conditions envisaged under Section 438(2) Cr.P.C.