MUKHTIAR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed by the petitioner under Section 438 Cr.P.C for grant of anticipatory bail in case FIR No.32 dated 24.01.2020 registered under Section 174-A IPC at Police Station Civil Lines, District Karnal.

(2.) It is contended by counsel for the petitioner that the case against the petitioner is registered because of the circumstances which were beyond the control of the petitioner. The petitioner was declared Proclaimed Person in the main criminal complaint under Section 138 of Negotiable Instruments Act. However, the petitioner was not even aware of those proceedings. The petitioner was never served with any summons or warrants issued by the Court. The serving police official had misled the Court and got an order of declaring the petitioner as Proclaimed Person. However, immediately after coming to know of the fact that the Court had declared the petitioner as a Proclaimed Person, he himself had surrendered before the trial Court in the main case. But before that, pursuant to the above-said order, the present FIR had already been registered against him. Still further, it is submitted that once the petitioner had already surrendered before the Court and was granted bail in the main case, there is no reason or occasion for taking the petitioner in custody once again in the present case. The petitioner is not required for any investigation purposes.

(3.) Notice of motion.