ASHOK KUMAR CHADHA Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is the 3rd petition for the grant of regular bail to the petitioner, the 1st having been dismissed vide order dated 24.05.2018 passed by a Coordinate Bench of this Court and the 2nd having been dismissed as withdrawn vide order dated 08.11.2019, in case bearing FIR No.807 dated 10.12.2017 under Sections 420 read with Section 120-B IPC registered at Police Station City Sonipat, District Sonipat.

(2.) The factual situation leading to the registration of the FIR having been noticed in detail in the order dated 24.05.2018 passed by the Coordinate Bench of this Court while dismissing the 1st petition for the grant of regular bail filed by the petitioner, need not to be reiterated.

(3.) At the very outset, learned counsel for the petitioner submits that originally, the FIR was registered under Sections 406, 420, 467, 468, 471, 506 and 120-B IPC. However, after the challan having been presented before the trial Court, the charge has been framed only against the petitioner under Section 420 read with Section 120-B IPC. This being the change of circumstance coupled with his reliance on the judgment of the Hon'ble Supreme Court delivered in Sanjay Chandra Vs. CBI, 2011 4 RCR(Cri) 898, for the release of the petitioner on regular bail, the present petition has been filed by the petitioner.