HOSHIAR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) PRESENT petition has been filed under Section 438 of the Code of Criminal Procedure for the grant of pre -arrest bail in case FIR No. 20 dated 3.9.2009 registered at Police Station State Vigilance Bureau, Gurgaon, under Sections 409, 420, 467, 468, 471, 120 -B IPC and 13(1)(d) of the Prevention of Corruption Act.

(2.) A Coordinate Bench, on October 12, 2010, had passed the following order:

(3.) WHETHER the Petitioner has embezzled the amount or not, would be determined during trial. It is not in dispute that entire case of the prosecution is dependent upon documents which are in custody of the government officials. Hence, custodial interrogation of the Petitioner may not be required, especially when the Petitioner has joined the investigation. Thus, order dated October 12, 2010 is affirmed. In the event of arrest, the Petitioner shall be released on bail by the Investigating Officer. After completion of investigation, on submission of report under Section 173 Code of Criminal Procedure, the trial Court shall permit the Petitioner to file regular bail bonds. Disposed of.