Punjab-Haryana High Court
Ram Kishan @ Einna vs State Of Haryana on 6 July, 2017
Author: Rajiv Narain Raina
Bench: Rajiv Narain Raina
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Date of decision: 06.07.2017
CRM-M No.20987 of 2017
Ram Kishan @ Einna ...Petitioner
Vs.
State of Haryana ...Respondent
CORAM: HON'BLE MR. JUSTICE RAJIV NARAIN RAINA
Present: Mr. Sunil Chaudhary, Advocate, for the petitioner.
Mr. Surinder Singh, AAG, Haryana.
RAJIV NARAIN RAINA, J. (ORAL)
The petitioner has moved the instant petition under Section 439 Cr.P.C. for grant of regular bail in case FIR No.81 dated 31.05.2016 registered under Sections 302/34 IPC at P.S. Rewari, District GRP Ambala Cantt.
Learned counsel for the petitioner submits that the condition of the petitioner, who is in custody since 10.06.2016, is precarious and critical. He is suffering from pain in chest, kidney and testicles. He further submits that all the independent witnesses had already been examined.
On the other hand, learned Law Officer representing the State has opposed the prayer, but there is no allegation that petitioner is likely to abscond.
On giving a careful thought to submissions of learned counsel for the petitioner and learned State counsel, I see no reason why the regular 1 of 2 ::: Downloaded on - 09-07-2017 12:06:36 ::: bail should not be granted to the petitioner. Accordingly, while allowing the instant petition, petitioner is ordered to be released on regular bail on furnishing bail bond and surety bond to the satisfaction of concerned trial Court/Chief Judicial Magistrate/Duty Magistrate.
06.07.2017 [RAJIV NARAIN RAINA]
Vimal JUDGE
Whether speaking/reasoned: Yes
Whether Reportable: No
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