SUNIL KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) This matter is being taken up for hearing through video conferencing due to outbreak of the pandemic, COVID-19.

(2.) The petitioner prays for grant of bail pending trial in FIR No. 121 dated 15.07.2020, under sections 406, 420, 506 IPC and under Section 24 of the Emigration Act, Police Station Kunjpura, District Karnal.

(3.) Learned counsel for the petitioner argues that the petitioner has been unnecessarily and falsely implicated in this case due to his relationship with the co-accused Rahul, who is the petitioner's son. It is submitted that the petitioner had in fact disowned Rahul, way back in May 2018. A notice in this regard was also published in the newspaper Punjab Kesri on 29.05.2018 (Annexure P-3). Allegations of misappropriation, cheating and extracting of Rs.14,00,000/- by fraud have been leveled by the complainant, primarily against Rahul, on the pretext of sending complainant's cousin brother abroad. Learned counsel for the petitioner argues that even as per the allegations in the FIR, a sum of Rs.1,00,000/- is alleged to have been handed over to the petitioner by the complainant, at the instance of co-accused Rahul. Learned counsel for the petitioner submits that in order to show the petitioner's bonafide and pursuant to order dated 08.10.2020, passed in this petition an amount of Rs.1,00,000/- stands deposited before the learned trial Court on 20.10.2020 without prejudice to his rights. The petitioner, it is submitted, is not involved in any other criminal case and he undertakes to face trial. It is, thus, prayed that this petition be allowed.