SHANKAR LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Heard.

(2.) According, to the learned counsel for the petitioner, no offence under Section 420 IPC is made out from the contents of the FIR or from the evidence which has been collected during investigation and all other offences are bailable.

(3.) It is neither in the FIR nor evidence has been collected by the investigating agency that the petitioner exercised deception on any person and by deceiving such a person dishonestly induced him to deliver any such property to him. There are no reasonable grounds for believing that the petitioner committed the offence under Section 420 IPC. All other offences are bailable. Accordingly, this petition is accepted and the petitioner is ordered to be released on bail to the satisfaction of Illaqa Magistrate/Duty Magistrate, Charki Dadri.