DEEPAK KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed under Section 439 Cr.P.C , 1973 seeking bail in case FIR No. 195 dated 08.03.2016 registered under Sections 409, 420, 467, 468, 471 and 120-B IPC at Police Station Civil Lines, Karnal, District Karnal.

(2.) Learned counsel for the petitioner contends that the the petitioner has been falsely implicated in the present FIR. The petitioner did not prepare any forged vouchers as alleged in the FIR. The petitioner was, in fact, in need of funds and had approached co-accused Sukhwinder Singh who through RTGS credited Rs. 1 lakh in the account of the petitioner. The same amount was allegedly recovered during the raid by the police from his house which was withdrawn by him to meet the family requirements. He further states that co-accused Amrendra Kumar Srivastva from whom Rs. 8,91,867/- has been recovered has been admitted to bail. Learned counsel further states that the petitioner has a better case as compared to co-accused Amrendra.

(3.) The order Annexure P-5 has not been assailed by the State. Learned State counsel fairly states that the case of the petitioner is at par with co-accused Amrendra Kumar Srivastva.