DINESH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) HEARD. Offence alleged is under sections 420/406 IPC. Counsel for the petitioner says that without prejudice to his rights and contentions, the petitioner will return the loan of Rs.23,600/-, for which two cheques have been issued, within one month from today. It is submitted that in view of this statement, arrest of the petitioner is not called for; he will join investigation and face proceedings in accordance with law.

(2.) WITHOUT expressing any final opinion on merits, the petitioner is granted anticipatory bail till conclusion of investigation or three months whichever is later during which the petitioner will be free to apply for regular bail to the concerned court in accordance with law. In the event of arrest, the petitioner will be released on bail on furnishing bail bonds to the satisfaction of the arresting officer within two weeks from today on the conditions that the petitioner will not directly or indirectly, make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts to the court or to any police officer; he will not interfere with the prosecution evidence directly or indirectly; he will not leave the country without the previous permission of the court; he will associate with the investigation as and when called by the police and that he will surrender the passport, if any. The petition is disposed of accordingly.