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Judgment
14 paragraphs · 262 wordsArvind Singh Sangwan, J
Prayer in the present petition, filed under Section 439 Cr.P.C, is for grant of regular bail to the petitioners in FIR No.303 dated 02.12.2020, registered
under Sections 420, 467, 468, 471, 120-B IPC at Police Station Chhachhrauli, District Yamuna Nagar.
Learned counsel for the petitioners submit that as per the allegations levelled in the FIR, registered at the instance of one Ravi Kumar, it is stated that
many trucks and dumpers were bringing sand, bajri and dust stone etc. from Himachal Pradesh to Haryana, by using forged E-bills. Upon this, the
police apprehended two trucks, which were owned by the petitioners and found that there were certain forged bills with the drivers of the trucks.
Learned counsel for the petitioners further submits though the investigation is still going on, however, now the petitioners are not required for any
further custodial investigation and even a heavy penalty for overloading has been paid by the petitioners.
Learned counsel for the petitioners further submits that petitoiners are in judicial custody since 03.12.2020 and it will take a long time in conclusion of
trial as due to COVID-19 situation, the trial is not proceeding.
Learned State Counsel could not dispute the factual position, however, he opposed the bail.
After hearing learned counsel for the parties, without commenting upon the merits of the case, considering the aforesaid submissions of learned
counsel for the parties, this petition is allowed and petitioners are ordered to be released on regular bail, on their furnishing bail/surety bonds to the
satisfaction of the trial Court/Duty Magistrate/Illaqa Magistrate, concerned.