SURESH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE learned counsel for the petitioners states that the petitioner Suresh Kumar is now not in custody of police.

(2.) I have heard the learned counsel for the parties. A case under 255, 260 and 460, Indian Penal Code, has been registered against the petitioner and he has applied for anticipatory bail under section 438, Code of Criminal Procedure. The allegation against him is that he has forged some rubber -stamps of the licensing authorities and of officers of the Police Department concerning the attesting of driving capacity of applicants applying for driving licenses. There is no suggestion that he is liley to abscond or interfere with the prosecution evidence. No case has been made out on behalf of the prosecution regarding the necessity of his arrest before granting of his bail application. Considering the nature of the offence and the attending circumstances, I find it a fit case in which facility of section 438, Cr.P.C., should be granted to the petitioner. It is, therefore, directed that in the event of arrest, the petitioner be released on bail by the arresting officer. The petitioner shall make himself available for interrogation by a police officer as and when required. He shall also not directly or indirectly interfere with the prosecution evidence and shall not leave India without previous permission of the Court. Order accordingly.