Punjab-Haryana High Court
Surinder Singh vs State Of Haryana on 29 April, 2011
Author: Alok Singh
Bench: Alok Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-9014 of 2011 (O&M)
Date of decision: 29.04.2011
Surinder Singh
....Petitioner
Versus
State of Haryana
....Respondent
CORAM: HON'BLE MR. JUSTICE ALOK SINGH
Present: - Mr. Rajesh Bansal, Advocate, for the petitioner.
Ms. Preeti Chaudhary, AAG, Haryana.
1.Whether Reporters of local papers may be allowed to see the judgment?
2.Whether to be referred to the Reporters or not?
3.Whether the judgment should be reported in the Digest?
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ALOK SINGH, J (ORAL)
Present petition is filed seeking regular bail in case FIR No.227 dated 11.6.2009 under Sections 406/420/465/467/468/471/ 120-B IPC, Police Station Samalkhan, District Panipat.
Learned counsel for the petitioner states that case is triable by Magistrate. He further states that first date fixed for the evidence was 27.8.2010, however, no evidence has been produced till day on behalf of the prosecution. Learned counsel has further stated that as per the provisions of Section 437(6) Cr.P.C. if prosecution fails to conclude the evidence within two months from the first date fixed for the evidence the accused is entitled to be released on bail.
Considering totality of the facts and circumstances of the case, I direct that petitioner be released on bail to the satisfaction of the learned Trial Court.
(Alok Singh) Judge April 29, 2011 R.S.