JAIPAL SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Heard learned Counsel for the rival parties. In FIR No.567 dated 19.10.2015, under Sections 120-B, 409, 420 IPC, registered at Police Station Hodal, District Palwal, the petitioner was arrested on 31.1.2017. The challan has been filed and the case is triable by the Magistrate. The petitioner is stated to have retired from service about two years before he was working as Deputy Superintendent in the office of District Welfare Officer with the Department of the Government. Prima facie it is clear that the petitioner has misconducted himself and the fraud would not have been possible without the connivance of the petitioner. However, it does not appear proper that the petitioner should be kept in jail ad infinitum more so when the trial is to be held before the Magistrate. In that view of the matter, I make the following order:-