LAL CHAND Vs. STATE OF HARYANA

JUDGEMENT

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

(2.) Vide order dtd. 25/4/2024, this Court had granted interim bail to the petitioner which is continuing till date.

(3.) Petitioner's counsel submits that in compliance of condition mentioned in para No. 14 of the order dtd. 25/4/2024 passed by this Court, he had handed over the affidavits to the Investigator and it is submitted that he 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 further pre-trial incarceration would cause an irreversible injustice to the petitioner and family. 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.