Rakesh Puri vs. State Of Haryana
Held
The Court granted regular bail to the petitioner, considering the period of custody, the nature of offences triable by a Magistrate, and the likely delay in trial. The decision was made without commenting on the merits of the case.
Facts
The petitioner sought regular bail in an FIR registered under various IPC sections related to creating a fake firm, issuing invoices without goods movement, and causing revenue loss. The petitioner was not named in the FIR but was implicated later based on co-accused statements.
Key Issues
Whether the petitioner is entitled to regular bail given the allegations, period of custody, and the fact that co-accused have been granted bail in similar cases.
Sections Cited
Section 439
AI-generated summary — verify with the full judgment below
CRM-M-49508-2021 211 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH. CRM-M-49508-2021. Decided on: August 9, 2022. Rakesh Puri .. Petitioner VERSUS State of Haryana
.. Respondent CORAM : HON'BLE MR. JUSTICE VINOD S. BHARDWAJ PRESENT Mr. Gulshan Mehta, Advocate, for the petitioner. Mr.Kanwar Sanjiv Kumar, AAG, Haryana. VINOD S. BHARDWAJ
, J. (ORAL) The prayer in this petition filed under Section 439 of the Code of Criminal Procedure (hereinafter to be referred as 'Cr.P.C.') is for grant of regular bail to petitioner Rakesh Puri in case FIR No. 337 dated 20.06.2020, registered under Sections 420, 467, 468, 471, 120-B and 201 of the Indian Penal Code (hereinafter to be referred as 'IPC')at Police Station Chandani Bagh, District Panipat. 2 Learned counsel for the petitioner has relied upon order dated 11.03.2022 passed in CRM-M-9743-2022 and order dated 07.07.2022, passed in CRM-M-12357-2022 and CRM-M-19224-2022, vide which co-accused Nitish Singhal, Gourav Bansal and Surender @ Bhura 1 RAJ KUMAR ARORA 2022.08.10 18:19 I attest to the accuracy and integrity of this document
CRM-M-49508-2021 have been granted the concession of regular bail by this
The judgment continues below.
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