Puneet Kumar vs State Of Haryana

Arvind Singh Sangwan, J

This petition has been filed under Section 439 of the Code of Criminal Procedure for grant of regular bail to the petitioner in case FIR No. 507 dated

18.12.2019, registered under Sections 120-B, 420, 467, 468, 471 of the IPC at Police Station Sadar Fatehabad, District Fatehabad.

Learned counsel for the petitioner submits that petitioner is in judicial custody since 22.01.2020 and since the challan already stands presented, the

petitioner is no more required for any further custodial investigation.

Learned counsel for the petitioner further submits that the offences are triable by the Court of a Magistrate and the petitioner is not involved in any

other case.

Learned counsel further submits that as per the allegations in the FIR, the petitioner, in conspiracy with co-accused, has registered a firm and has

raised some fictitious bills for the evasion of GST.

It is further submitted that co-accused of the petitioner, namely Sandeep Gupta, has already been granted concession of anticipatory bail by this Court,

vide order of the even date passed in CRM-M-5968-2020.

Learned State counsel, on telephonic instructions from ASI Prahlad Singh, has not disputed the factual position but opposed the bail.

I have heard learned counsel for the parties.

Without commenting upon the merits of the case, considering the fact that petitioner is in judicial custody since 22.01.2020; he is not involved in any

other case; his co-accused has already been granted concession of anticipatory bail by this Court as noticed above and also in view of the fact that

due to Covid-19 situation, the trial is not proceeding, the instant petition is allowed. The petitioner is ordered to be released on regular bail on his

furnishing bail/surety bonds to the satisfaction of the trial Court/Duty Magistrate/Illaqa Magistrate, concerned.