MOHINDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE accused is facing investigation under FIR No. 532 dated 10.6.1996 under Section 420 of the Indian Penal Code and Section 13 of the Prevention of Corruption Act, registered at Police Station, Karnal. The allegations levelled in the FIR are that the release orders in favour of some other persons were issued leaving the complaint and thereby allegations of grafting were levelled against the petitioner. The sole argument addressed by the learned counsel for the State is that Rs. 50,000/- have been recovered from the house of the petitioner and thus he is connected with the commission of the crime under Section 420 IPC and Section 13 of the Prevention of Corruption Act.

(2.) THE accused-petitioner is in the Police lockup since 12.6.1996 and no recovery is to be effected from him. If any wrong has been done by him that can be borne out from the official record that whether he has favoured any body and thereby has caused gainful profit or loss to any body else.

(3.) THUS , it is a fit case where the bail can be given on the petitioner and as such he is ordered to be released on bail in the amount of Rs. 40,000/- with one surety and personal recognition bond in the like amount to the satisfaction of Chief Judicial Magistrate, Karnal. However, the petitioner is directed to be present before the investigating officer when and if called for the purposes of investigation.