Punjab-Haryana High Court
Dharmender And Another vs State Of Haryana on 3 August, 2009
Author: Rajan Gupta
Bench: Rajan Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Crl. Misc. No. 37778 of 2009 in
Crl. Misc. No. M-18437 of 2009
Date of decision : 03.08.2009
Dharmender and another
....Petitioners
V/s
State of Haryana
....Respondent
BEFORE : HON'BLE MR. JUSTICE RAJAN GUPTA
Present: Mr. Chanderhas Yadav, Advocate
for the petitioners.
Mr. Tarun Aggarwal, Sr. DAG Haryana.
RAJAN GUPTA J. (ORAL)
Crl. Misc. No. 37778 of 2009 This is an application for placing on record the Affidavits dated 08.05.2009. Application is allowed as prayed for. Affidavits alongwith Annexures are taken on record.
Crl. Misc. No. M-18437 of 2009 This is a petition for grant of regular bail in a case registered against the petitioners under Sections 406, 420, 506 IPC at police station Jhajjar, District Jhajjar vide FIR No. 249 dated 18.05.2009.
Learned counsel for the petitioners submits that the main accused namely Sanjay Jangid has already been enlarged on bail by the trial court. According to the counsel, no useful purpose would be served by detaining the petitioners in custody during the pendency of trial. Learned counsel for the petitioners further submits that the case is triable by the Magistrate and the same is at its initial stage. According to the counsel, certain civil proceedings regarding the transactions are also pending. Crl. Misc. No. 37778 of 2009 in -2- Crl. Misc. No. M-18437 of 2009 Learned counsel for the State does not dispute the fact that main accused Sanjay Jangid has already been enlarged on bail by the trial court. According to the counsel, investigation of the case has already been completed and challan is likely to be presented before the competent court of jurisdiction shortly. Learned counsel, however, opposed the prayer for grant of bail to the petitioners on the ground that allegations against them are serious in nature.
Without expressing any opinion on the merits of the case and the fact that trial may take some time to conclude, I deem it appropriate to grant regular bail to the petitioners especially when the co-accused Sanjay Jangid have already been enlarged on bail by the trial court. Accordingly, the petition is allowed and the petitioners are ordered to be released on bail to the satisfaction of Chief Judicial Magistrate, Jhajjar.
03.08.2009 (RAJAN GUPTA) Ajay JUDGE