Rohit vs. State Of Haryana
Held
The Court granted bail to the petitioner, considering the pre-trial custody period and the principle that incarceration should not be a replica of post-conviction sentencing. Further pre-trial detention was deemed unjustifiable.
Facts
The petitioner sought regular bail in an FIR registered for forgery, fraud, and conspiracy related to GST evasion. Allegations include the firm being non-existent, availing fake input tax credit, and a conspiracy to withdraw funds from a frozen bank account using a forged letter.
Key Issues
The primary issue was whether the petitioner, facing serious allegations of financial fraud and forgery, was entitled to regular bail pending trial, considering the duration of pre-trial incarceration.
Sections Cited
Section 83
AI-generated summary — verify with the full judgment below
CRM-M-44004-2025 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH CRM-M-44004-2025 Reserved on: 10.09.2025 Pronounced on: 24.09.2025 Rohit ...Petitioner Versus State of Haryana …Respondent CORAM: HON'BLE MR. JUSTICE ANOOP CHITKARA Present: Mr. Vikas Bishnoi, Advocate for the petitioner. Mr. Atul Gaur, AAG, Haryana. **** ANOOP CHITKARA, J. FIR No. Dated Police Station Sections 45 06.02.2025 Rewari
City, District Rewari 420/467/468/471/120-B IPC
The petitioner incarcerated in the FIR captioned above had come up before this Court under Section 483 of Bharatiya Nagarik Suraksha Sanhita, 2023, [BNSS], seeking regular bail.
In paragraph 12 of the bail petition, the accused declares that he has no criminal antecedents.
The facts and allegations are being taken from the status report filed by the State, which reads as follows:
“3. That the facts forming the genesis of the present FIR are that a written complaint bearing No 135-OD dated 20.10.2024 Was moved by complainant Bhagwan Singh Meena, Assistant Commissioner, CGST, Faridabad to Economic Offence Cell, Rewari through Superintendent of Police Rewari, regarding forgery and fraud involving signatures
The judgment continues below.
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Reproduced from the public record of the Punjab and Haryana High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.