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Judgment
27 paragraphs · 259 wordsThe petitioner is seeking anticipatory bail in complaint
case No.218-1C of 2016 dated 14.06.2016 under Sections
420 / 467 / 468 / 471 / 506 / 120-B IPC.
Learned counsel for the petitioner contends that the
allegations against the petitioner in the complaint are that he had
wrongly made entry of the property in the name of one Gian
Chand. He further contends that even as per the report made to
the Executive Officer, Municipal Council, Bhiwani, a copy of which
is annexed as Annexure P-6, the entry of the property was made
in the name of Gian Chand in the year 2001-2002 although the
petitioner had been posted for the first time in Bhiwani in the
year 2011. It was, thus, made prior to the posting of petitioner at
Bhiwani.
A co-ordinate Bench of this Court, by the order dated
25.05.217, had directed the petitioner to appear before the trial
Court and on his doing so, he was ordered to be released on
interim bail subject to the satisfaction of trial Court.
Learned counsel for the petitioner contends that in
pursuance to the order dated 25.05.2017, the petitioner
appeared before the trial Court and has been released on interim
bail by the trial Court.
In view of the above and without expressing any
opinion on the merits of case, the order dated 25.05.2017,
granting interim bail to the petitioner, is hereby made absolute.
However, the petitioner shall abide by the conditions envisaged
under Section 438(2) Cr.P.C.
The petition stands disposed of accordingly.