Punjab-Haryana High Court
Krishan @ Baba vs State Of Haryana on 4 December, 2020
Author: Manoj Bajaj
Bench: Manoj Bajaj
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-37951-2020
Date of Decision: 04.12.2020
Krishan @ Baba .. Petitioner
Vs.
State of Haryana ..Respondent
CORAM: HON'BLE MR. JUSTICE MANOJ BAJAJ
Present: Mr. Krishan Singh, Advocate for the petitioner.
Mr. Sukhdeep Parmar, DAG, Haryana.
...
Manoj Bajaj, J. (Oral)
Petitioner has filed this petition under Section 439 Cr.P.C. for grant of interim bail in case FIR No.363 dated 06.07.2018, under Sections 392, 397, 323, 341, 342, 506 and 34 IPC, 1860 and Section 25 Arms Act, 1959, registered at Police Station City Jind, District Jind, to enable him to attend the marriage of his sister, namely, Bhabita, which is scheduled for 09th & 10th December, 2020. The marriage card is appended with the petition (Annexure P-3).
On 23.11.2020, learned State counsel had sought time to verify the ground of interim bail raised by the petitioner. In response, it is stated by the learned State counsel, on instructions from ASI Sudhir Kumar that indeed the marriage of the sister of the petitioner is scheduled to be solemnized on 09th & 10th December, 2020 and he is the only family member after the demise of his father, who is to perform the rituals for marriage of his sister.
In view of the above, the petition is allowed and it is ordered that the petitioner be released on interim regular bail for two weeks from today subject to his furnishing the requisite bail bonds/surety bonds to the satisfaction of the learned trial Court/CJM/Duty Magistrate concerned. The 1 of 2 ::: Downloaded on - 05-12-2020 00:42:03 ::: CRM-M-37951-2020 -2- petitioner is directed to surrender on 17.12.2020 before the concerned jail authorities before 4:00 p.m. (MANOJ BAJAJ) 04.12.2020 JUDGE Jasmine Kaur Whether speaking/reasoned No Whether reportable No 2 of 2 ::: Downloaded on - 05-12-2020 00:42:04 :::