Punjab-Haryana High Court
Subrato Biswas @ Vishal vs State Of Haryana on 7 September, 2017
Author: Jitendra Chauhan
Bench: Jitendra Chauhan
CRM-M-32456 of 2017 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM -M-32456 of 2017 (O&M)
Date of decision: 07.09.2017
Subrato Biswas @ Vishal
...Petitioner
Versus
State of Haryana
...Respondent
CORAM: HON'BLE MR.JUSTICE JITENDRA CHAUHAN
Present: Mr. Sarfraj Hussain, Advocate for the petitioner.
Ms. Mahima Yashpal, AAG, Haryana
assisted by ASI Sajjan.
****
Jitendra Chauhan, J. (Oral)
By filing the present petition, under Section 439 of the Code of Criminal Procedure, the petitioner has sought regular bail in FIR No. 09 dated 15.05.2017, registered under Section 8 of the Protection of Children from Sexual Offences Act, 2012, at Police Station Sector 9-A, Gurugram.
Learned counsel for the petitioner refers to Annexure P-1, the affidavit sworn by the complainant, wherein he has stated that due to misunderstanding, the present FIR was registered against the petitioner. The petitioner is a young boy of 22 year old and he is in custody since 14.06.2017.
On the other hand, the learned State counsel opposes the bail application.
1 of 2 ::: Downloaded on - 10-09-2017 22:31:18 ::: CRM-M-32456 of 2017 -2- Heard.
Considering the fact that the petitioner is a young boy of 22 years; he is not involved in any other FIR and keeping in view the version of Annexure P-1, without adverting to the merits of the instant case, this petition is allowed. The petitioner be admitted to bail during the pendency of trial, on his furnishing bail bonds and surety bonds to the satisfaction of CJM/Duty Magistrate/trial Court.
Anything said herein above shall not be construed as an expression of opinion on the merits of the case.
07.09.2017 (JITENDRA CHAUHAN)
sumit.k JUDGE
Whether speaking/reasoned : Yes No
Whether Reportable : Yes No
2 of 2
::: Downloaded on - 10-09-2017 22:31:19 :::