Suchha vs State Of Haryana

Alka Sarin, J

Heard through video conferencing.

The present petition has been filed under Section 439 of the Code of Criminal Procedure, 1973 for grant of regular bail to the petitioner in FIR No.256

dated 08.09.2020 under Sections 379 and 411 of the Indian Penal Code, 1860 and Section 136 of the Electricity Act, 2003 registered at Police Station

Sadar, District Kaithal.

Learned counsel for the petitioner has contended that as per the allegations in the FIR, on 07.09.2020 an application memo No.5244 dated 07.09.2020

was received from one Mr. Manoj Kundi, Sub Divisional Officer, Uttar Haryana Bijli Vitran Nigam Limited, Kaithal at Police Station Sadar Thana

Kaithal stating therein that Area Incharge, Vinod Kumar, JE had intimated that some unknown person had stolen the oil from transformer of 63 KVA

T/FSOP situated at Village Diwal on 05.09.2020. On the basis of the said complaint the present FIR had been registered. The petitioner was

nominated on the basis of the disclosure statement of the co-accused Ajaib Singh. Learned counsel for the petitioner further contends that the

petitioner has falsely been implicated in the case on the basis of disclosure statement of the co-accused.

The learned counsel has referred to the order passed in CRM-M-37007-2020 dated 18.11.2020 whereby the petitioner therein was granted regular bail

in FIR No.203 dated 23.09.2020 under Section 379 IPC and Sections 136 and 137 of the Electricity Act, 2003 registered at Police Station, Siwan,

District Kaithal to contend that even in the earlier case in which the petitioner has been granted bail, the recovery shown was 30 liters of transformer

oil and an amount of Rs.6,000/-. He further contends that no further recovery has to be effected from the petitioner and that the petitioner is in

custody since 19.11.2020 and that the challan has been presented in the present case.

Learned State counsel on instructions from SI Ramesh Chand is not in a position to deny that even in the earlier case the recovery was same i.e. 30

liters of transformer oil and an amount of Rs.6,000/-.

I have heard learned counsel for the parties.

Without commenting on the merits of the case and bearing in mind the custody period and the fact that challan has already been presented and

considering the fact that the trial is likely to take some time to conclude especially in view of the prevailing conditions on account of COVID-19

Pandemic, no useful purpose would be served by keeping the petitioner behind the bars any further. In view of this, I deem this to be a fit case for

grant of regular bail to the petitioner. The petitioner is directed to be released on bail subject to his furnishing bail bonds/surety bonds to the satisfaction

of the Illaqa Magistrate/Duty Magistrate/Trial Court concerned.

However, the Prosecution will always be at liberty to apply for cancellation of bail in case the petitioner is found to be misusing the concession of bail

in any manner.

It is also made clear that any observation made herein shall not be treated as an expression of opinion on the merits of the case.

Disposed off.