KARAMBIR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner, incarcerated upon his arrest in the FIR captioned above, had come up before this Court under Sec. 439 CrPC seeking regular bail.

(2.) On 16/4/2024, when the matter was listed for first time, this Court asked the State to file reply and granted interim bail to the petitioner and one of the reason of granting bail was that the petitioner had voluntarily agreed to declare his assets, which was mentioned in para 14 of the bail order.

(3.) Petitioner's counsel submits that they had handed over the affidavits to the Investigator and voluntarily complied with the order of declaring assets and it is submitted that they shall not claim such declaration as self incrimination, violation of Article 20/21 of Constitution of India or any other fundamental right/law. Counsel further submits that the custodial investigation would serve no purpose. The investigator may verify such assets if required and proceed in accordance with law, if any anomalies found. The concerned investigator is further directed to forward one original copy of the affidavit to the petitioner's employer within two weeks from today.