RAJIV KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS is an application seeking anticipatory bail in case FIR No. 521 dated 16.12.2010, under Sections 420/406 of Indian Penal Code, registered at Police Station City Jagadhri, District Yamuna Nagar.

(2.) LEARNED Counsel for the Petitioner states that Petitioner has refunded Rs. 40,000/ - to Shiksha Devi, one of the complainant and is ready to refund Rs. 10,000/ - to Shiksha Devi through Investigation Officer. Learned Counsel for the Petitioner further states that he has spent Rs. 20,000/ - on the admission of Sandeep and shall refund Rs. 30,000/ - to Sandeep through the Investigating Officer. Learned Counsel for the Petitioner further states that Petitioner shall refund Rs. 50,000/ - to Yash Kumar through the Investigating Officer. Learned Counsel for the Petitioner further states that Petitioner is ready and willing to join the investigation and shall participate in the investigation as and when he is required by the Investigating Officer.

(3.) PRESENT petition is disposed of with a direction that Petitioner shall surrender before the Investigating Officer on 25.3.2011 alongwith the money as undertook by the learned Counsel for the Petitioner, he shall be released on bail to the satisfaction of the Investigating Officer subject to the conditions provided under Section 438(2) of the Code of Criminal Procedure. However, it is clarified that if Petitioner does not join the investigation and fails to comply with the undertaking as furnished by the learned Counsel for the Petitioner, Investigating Officer shall be at liberty to move this Court for cancellation of his bail.