LAXMI NARAIN Vs. STATE OF HARYANA

JUDGEMENT

(1.) BY this common order, two petitions i.e. Criminal Misc. Nos. M-8158 of 2009 titled as "Laxmi Narain v. State of Haryana" and M-8317 of 2009 titled as "Virender v. State of Haryana" filed under Section 438 Cr.P.C. seeking pre-arrest bail to the petitioners in case FIR No. 116 dated 7.2.2009 registered at Police Station City Jind, under Sections 420, 467, 468, 471, 34 IPC will be decided together.

(2.) ON 24.3.2009, this Court had passed the following order in Criminal Misc. No. M-8158 of 2008 preferred by Laxmi Narain :-

(3.) COUNSEL for the State has submitted, on instructions from Ram Chander, Sub Inspector, that petitioners have joined investigation and are no longer required for custodial interrogation. Mr. Lohan has submitted that a fraud has been played upon the complainant. It is essentially a civil dispute. In view of the statement made by counsel for the State and order dated 24.3.2009 passed by this Court, petitioners are granted pre-arrest bail granted till filing of the report under Section 173 Cr.P.C. On submission of report under Section 173 Cr.P.C. petitioners shall furnish regular bail-bonds to the satisfaction of the Court concerned. With the observations made above, the present petition is disposed off. Order accordingly.