SIRI KRISHAN DASS Vs. STATE OF HARYANA

JUDGEMENT

(1.) Siri Krishan Dass and his son Man Mohan Singh are the applicants of Criminal Misc. No. 2276-M of 2000, Anil Kumar, an I.A.S. Officer, presently working as Vice-Principal, Revenue Training Institute, Ambala, is the applicant of Criminal Misc. No. 2278-M of 2000 and R.K. Garg is the applicant of Criminal Misc. No. 3057-M of 2000, and all the four petitioners have filed the three petitions in this Court under Sec. 438 Code Criminal Procedure seeking the directions of this Court for the Investigating Officer that in the event of their arrest in F.I.R. No. 17 dated 31.12.1999, under Sections 406/409/420/467/468/471 and 120-B Indian Penal Code and Sec. 13(1) of Prevention of Corruption Act registered in Police Station State Vigilance Bureau, Rohtak, they should be enlarged on bail.

(2.) The F.I.R. in this case has been registered against the four petitioners at the instance of Hari Chand, Inspector of State Vigilance Bureau, Rohtak, who wrote a letter to the S.H.O. concerned by stating as follows:-

(3.) Fearing their arrest, all the four petitioners made applications under Sec. 438 Code Criminal Procedure before the Court of Additional Sessions Judge, Rohtak, who for the reasons mentioned in the order dated 17.1.2000 dismissed the said applications. The reasons of dismissal of the applications precisely are contained in paras 8 to 14 of the order, which can be reproduced as under:-