Sanjeev Jaitly vs State of Haryana

Satish Kumar Mittal, J.—Petitioner Sanjeev Jaitly apprehending his arrest in a nonbailable offence in case FIR No.116 dated 24.3.2005 registered under Sections 420/406/506/34 IPC at Police Station Old Faridabad, has filed this petition u/s 438 Cr.P.C. for grant of anticipatory bail.

I have heard the counsel for the parties and gone through the contents of the FIR.

This order be read in continuation of the earlier order dated August 4, 2006 passed by this Court.

Counsel for the petitioner contends that the petitioner has been falsely implicated in this case on the false complaint made by the complainant. It was alleged in the complaint that the petitioner is not giving lease money of the car which was given on lease to him under written agreement.

Counsel for the petitioner contends that in terms of the aforesaid interim order, the petitioner has joined the investigation. This fact has not been disputed by the State counsel and he further states that the petitioner is no more required for further investigation.

In view of the above and for the reasons stated in the interim order dated August 4, 2006, the same is made absolute on the same terms and conditions.

This bail order shall remain in operation till the investigation culminates into filing of challan u/s 173 Cr.P.C. except for material change in the circumstances. Thereafter, the petitioner shall be entitled to the grant of regular bail by the trial Court and the same shall further continue till conclusion of the trial on the conditions to be imposed by the court of competent jurisdiction.

Disposed of accordingly.