BHAGWANT SINGH Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) The above titled two petitions under Section 438 of the Code of Criminal Procedure are for grant of pre-arrest bail to petitioner, Bhagwant Singh and Om Parkash in Complaint Case No. 10 dated 24.09.2015 under Sections 420, 467, 468, 471, 120-B, 166 and 217 IPC (Annexure P/1) pending in the Court of learned Judicial Magistrate Ist Class, Kanina, District Mahendergarh.

(2.) Learned counsel for the petitioners contended that the main dispute is regarding conflict of business interest between the complainant and accused party. Present petitions for pre-arrest bail have been filed in a criminal complaint and the petitioners would not be required for investigation in the matter. More so, co-accused, namely, Ashok has already been admitted to bail by learned trial Magistrate vide orders dated 9.4.2019.

(3.) Learned State counsel and learned counsel for respondent no.2 contended that in fact, the petitioners are the main accused and there are serious allegations against them. So, their bail applications be dismissed.