ANIL GOEL Vs. STATE OF HARYANA

JUDGEMENT

(1.) VIDE this order, the above mentioned two petitions would be disposed of as the petitioners have filed these petitions under Section 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in case FIR No. 214 dated 13.9.2012, under Sections 420, 406, 120-B of the Indian Penal Code, 1860 (IPC for short) and FIR No. 9 dated 11.1.2013, under Sections 420, 406, 467, 506, 120- B IPC registered at Police Station Bhupani District Faridabad . Mr.Atul Mangla has appeared on behalf of the petitioners and has submitted that the licence of the petitioners' concern has been renewed up to 27.3.2015 vide letter dated 4.3.2013 (Annexure P-19). He has further submitted that the petitioners undertake to complete the flats within three months and shall apply for 'Occupation Certificates' of the flats with the Director Town and Country Planning, Chandigarh forthwith. Mr. Atul Mangla has further submitted that the petitioners are in custody since 29.1.2013.

(2.) LEARNED counsel for the complainants, who is assisted by Inspector Suresh Kumar, has submitted that complainants have no objection if the petitioners are ordered to be released on bail in case they stick to their undertaking and complete the flats within three months and apply for 'Occupation Certificates' of the flats. Inspector Suresh Kumar has submitted that challans are ready and will be soon presented in the Court.