HARDWARI LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is a petition for anticipatory bail moved under section 438 of the Code of Criminal Procedure, by Hardwari Lal petitioner as he has got a reasonable belief that Ch. Bhajan Lal, the present Chief Minister of Haryana, will get him arrested in some non-bailable offence. He has prayed in the petition that directions may be issued that in the event of his arrest in any case, he be released on bailor given at least ten days notice, in case his arrest in any matter is under contemplation.

(2.) The petitioner has stated in the petition that he had earlier been a Minister in the Haryana Government, occupying important positions in the Executive and heading other important Organizations of the State. He has alleged political enmity with Ch. Bhajan Lal, Chief Minister of Haryana.

(3.) However, a short written statement has been filed on behalf of the respondent-State, through its Under Secretary Home, wherein it is stated that the petitioner has made wild and scandalous allegations against Ch. Bhajan Lal, Chief Minister, Haryana, in the petition and he has just tried to scandalize the issues with probable political motives. In any case, it is stated in the reply that the petitioner is not wanted in any criminal case registered in the State of Haryana and hence this apprehension that Ch. Bhajan Lal may get the petitioner arrested in some non-bailable offence, is false, unfounded and baseless. It is ultimately prayed in the short written statement that the petition may be dismissed.