VAKASH ALIAS VIKEY Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONER Vakash alias Vikey apprehending his arrest in a nonbailable offence in case FIR No.307 dated 27.7.2006 registered under Sections 365/342/506 IPC at Police Station City Hansi, District Hisar, has filed this petition under Section 438 Cr.P.C. for grant of anticipatory bail. I have heard the counsel for the parties and gone through the contents of the FIR. This order be read in continuation of the earlier order dated August 24, 2006 passed by this Court. Counsel for the petitioner contends that in this case there is a delay of 10 days in lodging the FIR. Counsel further contends that the complainant has lodged the instant FIR to avoid the money transaction between the petitioner and the complainant. Counsel contends that in terms of the aforesaid interim order, the petitioner has joined the investigation. This fact has not been disputed by the State counsel. During the investigation, till date the complainant could not bring any evidence to show that an amount of Rs.1,30,000/- was snatched from him. In view of the above and for the reasons stated in the interim order dated August 24, 2006, the same is made absolute on the same terms and conditions. This bail order shall remain in operation till the investigation Crl.Misc.No.49750-M of 2006 -2- culminates into filing of challan under Section 173 Cr.P.C. except for material change in the circumstances. Thereafter, the petitioner shall be entitled to the grant of regular bail by the trial Court and the same shall further continue till conclusion of the trial on the conditions to be imposed by the court of competent jurisdiction. Disposed of accordingly.