LAWS(P&H)-2022-5-109

SANDEEP Vs. STATE OF HARYANA

Decided On May 09, 2022
SANDEEP Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) This petition is filed seeking regular bail in FIR No. 309 dtd. 21/8/2021, under Ss. 380, 381, 382, 454, 457, 411, 120-B and 201 IPC and Sec. 25 of the Arms Act, 1959 and Ss. 7 and 8 of the Prevention of Corruption Act, 1988 registered at Police Station Kherki Dhaula, District Gurugram.

(2.) Learned senior counsel appearing for the petitioner claims parity with co-accused Dr. Ashwani Kumar who was granted bail on 19/4/2022 by passing the following order:

(3.) Learned Senior Counsel Mr. R.S.Cheema appearing for the petitioner in CRM-M-7507-2022 submits that the petitioner is in custody since 9/11/2021, investigation is complete, challan stands presented. He argued that the petitioner is a well-known doctor and there is no chance of absconding. Contention is that the petitioner was named in a disclosure statement and no recovery was made from the petitioner. It is further argued that other co-accused are yet to be arrested, source of money is to be traced and hence, conclusion of trial is likely to take time. He submits that the petitioner has given his consent for giving voice sample and would appear before the lab on the date and time communicated to him at least three days in advance.