ASHOK KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) HEARD .

(2.) OFFENCE alleged is under Section 30 of the Electricity Act and Section 379 IPC.

(3.) LEARNED counsel for the petitioner submits that the petitioner is already in custody for the last more than one month and will face proceedings in accordance with law, his indefinite custody is not called for. It is further stated that the petitioner will deposit a sum of Rs. two lacs within one month of his release without prejudice to his rights and contentions and the amount will be deposited in the court of Judicial Magistrate 1st Class, Kaithal. It is further stated that the petitioner will furnish security for the assessed amount i.e. Rs. 14 lacs in the first instance, which will be treated as security for the remaining amount after the amount of Rs. two lacs is deposited. The security will be in the form of immovable property of the petitioner or any one else to the satisfaction of Judicial Magistrate 1st Class Kaithal. The deposit and security will abide by result of legal proceedings. The amount will be kept in a fixed deposit initially for a period of one year. If the petitioner succeeds in legal proceedings, the amount will be refunded to him and security will be discharged and if the petitioner loses, the amount will become available to comply with any order