Punjab-Haryana High Court
Ravi @ Ved Parkash vs State Of Haryana on 5 October, 2020
Author: Fateh Deep Singh
Bench: Fateh Deep Singh
CRM No. M-25900 OF 2020 (O&M) -1-
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
CRM No. M-25900 OF 2020 (O&M)
Date of decision : October 05, 2020
Ravi @ Ved Parkash
....Petitioner
versus
State of Haryana
....Respondent
Coram: Hon'ble Mr. Justice Fateh Deep Singh
Present : Mr. Virender Kumar, Advocate, for the petitioner
Mr. Baljinder Virk, DAG Haryana
Fateh Deep Singh, J. (Oral)
The matter has been taken up through Video-
conferencing on account of outbreak of pandemic COVID-19.
Petitioner Ravi @ Ved Parkash has come up in this second regular bail application in case FIR No. 295 dated 5.6.2018, under Sections 363, 366-A IPC and Section 4 of the Protection of Children from Sexual Offences Act, 2012, Police Station Sector-50, Gurugram, the first one having been dismissed by this Court vide orders dated 20.5.2019.
1 of 3 ::: Downloaded on - 08-11-2020 11:13:31 ::: CRM No. M-25900 OF 2020 (O&M) -2- The petitioner happens to be a married man with family. The accused-petitioner on 4.6.2018 enticed and took away the victim minor daughter aged 14/15 years of the complainant and thereafter defiled her against her wishes leading to the registration of the present case after the girl was recovered.
Learned counsel for the petitioner inter-alia contends that the petitioner is behind the bars since 22.6.2018 and has tried to take refuge of the present pandemic situation to hammer home the point that the trial is not likely to be concluded in the near future.
The learned State counsel has strongly opposed the bail on the grounds that through the detailed orders, this Court has already declined the relief and in view of the heinousness of the offence, the petitioner is not entitled to any relief.
Appreciating the submissions, by detailed orders of this Court dated 20.5.2019, the first bail application of the petitioner stands dismissed. In the light of the nature of the offence and that victim in her statement under Section 164 Cr.P.C. as well as medical records fully corroborates the allegations. More-so, the State counsel concedes that the trial is at the fag end. In the light of this, no fresh ground is made out. The present petition as such stands dismissed.
2 of 3 ::: Downloaded on - 08-11-2020 11:13:32 ::: CRM No. M-25900 OF 2020 (O&M) -3- The observations made herein above shall have no bearing on the merits of the case as these are purely for the disposal of the present bail application.
( Fateh Deep Singh )
October 05, 2020 Judge
'tiwana'
Whether speaking/reasoned ? Yes/No
Whether Reportable ? Yes/No
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