- (1.) On 18.1.2012, this Court had passed the following order :- "The present petition has been filed under Section 438 Cr.P.C. for grant of pre-arrest bail to the petitioner in case arising out of FIR No. 276 dated 25.10.2011, registered at Police Station Sadar, Sonepat, under Sections 419, 420, 468 and 471 IPC. Learned counsel for the petitioner submits that the allegation against petitioner is that he has drawn pension of various persons and had misappropriated the same. Learned counsel has drawn my attention to paragraph No. 9 of the petition to say that the only amount which has been disbursed by the petitioner is Rs. 500, which pertained to the month of September 2012 as the beneficiary-Indrawati had died on 15.9.2010. Learned counsel further submits that regarding various other amounts, so disbursed, the beneficiaries have themselves taken stand that they were the recipient of the amounts and have also returned the same. Issue notice of motion to Advocate General, Haryana, for 6.2.2012. Meanwhile, in the event of arrest, the petitioner shall be admitted to interim bail on his furnishing personal and surety bonds to the satisfaction of the Arresting/Investigating Officer. The petitioner shall, however, join the investigation as and when called for and he will also abide by the conditions as specified under Section 438(2) Cr.P.C."
(2.) Counsel for the State, on instructions from ASI Sat Narain, Police Station Sadar, Sonepat states that the petitioner has joined the investigation and is not further required by the investigating agency.
(3.) Mr. Ashwani Gaur, counsel appearing for the complainant has stated that all the beneficiaries have not deposited the amount and the petitioner, being Sarpanch, was accessory to misappropriation of public funds.;