RAJINDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioners are seeking regular bail in case of FIR No.25 dtd. 23/1/2020, under Ss. 419, 420, 467, 468, 471, 120-B IPC, 1860, Sec. 12 of the Passport Act, 1967 and Sec. 7 of the Prevention of Corruption Act, 1988, registered at Police Station Rai, District Sonipat.

(2.) Learned counsel for the petitioners submits that on the same allegations two FIRs were registered i.e. FIR No.410 dtd. 28/10/2020 and the present FIR i.e. 25 dtd. 23/1/2020.

(3.) He further submits that in other FIR i.e. FIR No. 410 dtd. 28/10/2020, the petitioners were granted bail by passing the following order on 15/12/2021: