ISHWAR SINGH NAIN Vs. STATE OF HARYANA

JUDGEMENT

(1.) On 16.09.2019, following order was passed by this Court:-

(2.) Learned counsel for the petitioner contends that the entire defaulted amount of Employees Provident Fund has already been deposited by Ajay Kumar and the petitioner is sought to be falsely implicated after a period of 9 years. He further submits that the learned Additional Session Judge granted the interim protection to the petitioner. However, since, the petitioner is falsely implicated in 5 such criminal cases, therefore, he had prayed for only 2 weeks time to join investigation so that he can get protection in other cases also which are pending in this week only before the learned Court of Sessions.

(3.) In the meantime, in the event of arrest, the petitioner shall be released on interim bail subject to furnishing personal bonds and surety to the satisfaction of Arresting/Investigating Officer. However, the petitioner shall join the investigation on 26.09.2019 at 10:00 AM and shall abide by the conditions as provided under Section 438(2) Cr.P.C."