Punjab-Haryana High Court
Ajay vs State Of Haryana on 15 November, 2018
Author: Anita Chaudhry
Bench: Anita Chaudhry
Crl. Misc. No. M-43713 of 2018 (O&M) -1-
In the High Court of Punjab and Haryana at Chandigarh
Crl. Misc. No. M-43713 of 2018 (O&M)
Date of Decision: 15.11.2018
Ajay ......Petitioner
Versus
State of Haryana .....Respondent
CORAM: HON'BLE MRS. JUSTICE ANITA CHAUDHRY
Present: Mr. Gurpreet Singh, Advocate
for the petitioner.
Ms. Mahima Yashpal, AAG, Haryana.
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ANITA CHAUDHRY, J CRM-40069-2018 The application is allowed and Annexures P-6 and P-7 are taken on record.
CRM-M-43713-2018 The petitioner is seeking regular bail in FIR No. 197 dated 6.3.2018 registered at Police Station Model Town, Panipat under Sections 342, 363, 366-A, 506 IPC and Section 6 of POCSO Act.
Counsel for the petitioner contends that petitioner is in custody since 30.3.2018 and the complainant and the victim have been examined. The counsel further contends that as per Annexure P-4, both the girl and the boy were found holding hands when they were recovered and it was not a case of kidnapping.
The victim and the complainant have been examined. The 1 of 2 ::: Downloaded on - 01-01-2019 10:03:04 ::: Crl. Misc. No. M-43713 of 2018 (O&M) -2- petitioner is in custody since 30.3.2018. The trial would take time.
Without commenting anything on the merits of the case, the petition is allowed and the petitioner is ordered to be released on bail on his furnishing bail/surety bonds to the satisfaction of the trial Court/Duty Magistrate with the condition that he would not contact the prosecutrix or her family.
(ANITA CHAUDHRY) JUDGE November 15, 2018 Gurpreet Whether speaking/reasoned : Yes Whether reportable : No 2 of 2 ::: Downloaded on - 01-01-2019 10:03:05 :::