Punjab-Haryana High Court
Satbir Singh vs State Of Haryana on 22 March, 2017
Author: A.B. Chaudhari
Bench: A.B. Chaudhari
CRM-M-42201 of 2016 1
217
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-42201 of 2016
Date of decision: March 22, 2017
Satbir Singh
......Petitioner
Versus
State of Haryana
.....Respondent
CORAM: HON'BLE MR. JUSTICE A.B. CHAUDHARI
Present: Mr. Sandeep Singh, Advocate the petitioner.
Ms. Tanushree Gupta, DAG Haryana.
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A.B. CHAUDHARI, J (Oral)
Heard learned counsel for the rival parties. In FIR No.367 dated 08.10.2016, under Sections 419, 420, 467, 468, 471, 120-B of the Indian Penal Code, 1860, registered at Police Station Farakpur, District Yamuna Nagar, the petitioner seeks regular bail. This Court had made an order dated 02.12.2016 granting interim bail to the petitioner. Petitioner is in jail since 31.10.2016.
Looking to the period of detention of the petitioner in jail, i.e. since 31.10.2016, I think the petitioner should be granted the concession of bail.
In that view of the matter, this petition is allowed. Interim order dated 02.12.2016 granting interim bail to the petitioner, is made absolute. The petitioner shall not tamper, influence and threaten the prosecution witnesses and complainant as well.
(A.B. CHAUDHARI) JUDGE March 22, 2017 mahavir Whether speaking/ reasoned: Yes/No Whether Reportable: Yes/No 1 of 1 ::: Downloaded on - 26-03-2017 05:51:00 :::