TAJINDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONERS pray for the grant of bail pending trial in FIR No.132 dated 10.04.2012 under Sections 420, 467, 468, 471 and 120 -B, IPC registered at Police Station, Civil Lines, Bhiwani, Distt. Bhiwani.

(2.) IT is contended that the petitioners have no concern with the controversy in hand. It is the petitioners' father who is the owner of the property. They are neither mortgagor nor guarantors. The present petitioners have been falsely implicated. It is further submitted that in a similar matter, petitioners have been granted bail pending trial by this Court on 05.08.2013 in CRM -M -17748 of 2013 (Annexure P -23). They have been granted the concession of bail pending trial in FIR No.127 dated 23.04.2011 registered at Police Station Civil Lines, Bhiwani by the Hon'ble Supreme Court on 05.09.2014 (Annexure P -8). Petitioners are stated to be in custody since 27.02.2013.

(3.) LEARNED counsel for the petitioners submits that out of the total amount of Rs. 2,01,06,000/ - to be paid to HSIIDC, a sum of Rs. 1,88,56,000/ - has already been deposited. Hence, the petitioners are entitled to bail pending trial.