PARAMVIR BHALLA Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) Petitioner has filed this petition under Section 482 Cr.P.C. for quashing of order dated 25.09.2015 passed by learned Sessions Judge, Panchkula in case No.524/2015 instituted on 26.08.2015 in case FIR No.299 dated 15.07.2014 under Sections 406, 420, 468, 471 and 120-B IPC, Police Station Sector-5, Panchkula.

(2.) Notice of motion was issued in this case and learned State counsel as well as learned counsel for respondent No.2 appeared and contested the petition.

(3.) I have heard learned counsel for the parties as well as learned State counsel and have gone through the record. From the record, I find that learned JMIC, Panchkula as Duty Magistrate, vide order dated 15.06.2015 granted bail to the accused by giving reasoning that accused has been in custody since 20.05.2015. The trial of the case likely to take a long time, no useful purpose would be served by detaining the accused any further in custody. The facts of the case as stated in the order Annexure P-6 passed by learned JMIC, Panchkula are that the dispute is regarding some agreement to sell in which Rs. 1,60,000/- as earnest money was paid. On 06.06.2013, complainant visited HUDA and inquired about the status of NOC/permission etc. regarding the house and came to know that no application had been submitted for grant of NOC and on enquiry, the complainant came to know that mother of accused Paramvir Bhalla was the owner of the house and he was cheated.