Rajesh Jain vs. State Of Haryana
Held
The Court granted regular bail to the petitioner, considering the short period of custody, completion of investigation, and the fact that the offences are triable by a Magistrate. The Court did not comment on the merits of the case.
Facts
The petitioner sought regular bail in a case involving alleged offences under the IPC, including cheating and forgery, related to the creation of fake firms for claiming GST input tax credit. Co-accused had previously been granted bail.
Key Issues
Whether the petitioner is entitled to regular bail given the nature of the alleged GST fraud and his custody period. The court considered the bail granted to co-accused and the stage of investigation.
Sections Cited
Sections 420, 406, 467, 468, 471, 120-B of the IPC
AI-generated summary — verify with the full judgment below
CRM-M-52140-2022 (O&M) -1- IN THE HIGH COURT FOR THE STATES OF PUNJAB AND HARYANA AT CHANDIGARH CRM-M-52140-2022 (O&M) Date of decision: 18.11.2022 Rajesh Jain ...Petitioner Versus State of Haryana ...Respondent CORAM: HON'BLE MR. JUSTICE ARVIND SINGH SANGWAN Present:- Mr. Gaurav Mohunta, Advocate, Ms. Suman Jain, Advocate, Mr. Udit Jain, Advocate and Mr. Naman Jain, Advocate for the petitioner. Mr. Deepak Kumar Grewal, DAG, Haryana. ARVIND SINGH SANGWAN, J.
(Oral)
This petition has been filed under Section 439 of the Code of Criminal Procedure for grant of regular bail to the petitioner in case FIR No. 645 dated 20.11.2018, for offence punishable under Sections 420, 406, 467, 468, 471, 120-B of the IPC registered at Police Station City Fatehabad, District Fatehabad. Learned counsel for the petitioner, at the very outset, relies upon order dated 22.09.2021 passed in CRM-M Nos. 16521 & 16572 of 2021, vide which co-accused Hawa Singh and Suresh Kumar @ Jon have already been granted the concession of regular bail by this Court. The operative part of the order reads as under: “Counsel for the petitioner has argued that as per the allegations in the FIR, registered at t
The judgment continues below.
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