Ravinder Kumar vs. State Of Haryana
Held
The Court granted regular bail to the petitioner, considering his period of custody, the fact that challan has been presented, and that co-accused have already been granted bail. The trial is triable by a Magistrate.
Facts
The petitioner is accused of providing identity documents to open bank accounts for fake firms, which then claimed input tax credit on forged bills, causing loss to the government. He has been in custody since November 2022.
Key Issues
The primary issue was whether the petitioner was entitled to regular bail given the allegations and his period of custody.
Sections Cited
None
AI-generated summary — verify with the full judgment below
2023:PHHC:062844 #1# IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH Date of Decision: 02.05.2023 Ravinder Kumar ......Petitioner Versus State of Haryana .....Respondent CORAM: HON'BLE MR. JUSTICE GURBIR SINGH.
Present: Mr. P.S. Jammu, Advocate for the petitioner.
Mr. R.S. Nain, DAG, Haryana. GURBIR SINGH, J (ORAL)
The prayer in this petition is for grant of regular bail in case FIR No.645 dated 20.11.2018, under Sections 120-B, 406, 420, 467, 468, 471 IPC, registered at Police Station City Fatehabad District Fatehabad.
Learned counsel for the petitioner submits that the petitioner is in custody since 09.11.2022. He was named in the present case on the basis of disclosure statement of Hawa Singh and Suresh Kumar @ Jon. The allegations against the petitioner are that he provided documents of identity proof on the basis of which account was opened in the name of fake firms and amount of input tax credit was got credited in the said account on the basis of forged bills. Challan has already been presented in this case. The co-accused Hawa Singh, Suresh Kumar
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