Surinder Singh @ Chhinda vs State Of Haryana

Arvind Singh Sangwan, J

The petitioner prays for grant of anticipatory bail in FIR No.255 dated 19.06.2019, registered under Sections 406, 419, 420, 467, 468, 370, 120-B IPC

and 24 of the Immigration Act, at Police Station Baldev Nagar, District Ambala.

The operative part of the order dated 16.09.2020, vide which interim anticipatory bail has been granted to the petitioner, is reproduced as under:-

“....Learned counsel for the petitioner inter alia submits that the petitioner is not named in the FIR and the complainant has not levelled

any allegations against him till date. The petitioner has only been implicated because he is an accused in other cases where FIRs have been

registered by the persons who were deported from USA. The matter has been settled in all those cases and the petitioner has been granted

interim bail/anticipatory bail.

This being the position, in case interim bail is not granted to the petitioner in this case, he will not be able to join investigation in the other

cases also. Moreover, entire evidence is documentary in nature and is already available with the investigating agency. The petitioner

further undertakes to make available all relevant record with him to facilitate the investigation.

Notice of motion for 08.10.2020....â€​

Learned senior counsel for the petitioner has submitted that, in pursuance to the orders dated 16.09.2020 and dated 08.10.2020, 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 16.09.2020, is made absolute subject to the

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