Deepak Dalal vs State Of Haryana on 26 September, 2019

[Cites 8, Cited by 0]

Punjab-Haryana High Court

Deepak Dalal vs State Of Haryana on 26 September, 2019

Bench: Arvind Singh Sangwan

CRM-M-40586-2019                                                               -1-


           IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                          CHANDIGARH

                                                CRM-M-40586-2019
                                                Date of decision: 26.09.2019

Deepak Dalal
                                                                     ... Petitioner
                                          Vs.


State of Haryana
                                                                   ... Respondent
CORAM: HON'BLE MR. JUSTICE ARVIND SINGH SANGWAN

Present:     Mr. K.S. Malik-I, Advocate
             for the petitioner.

             Mr. Himmat Singh, DAG, Haryana.

                   *******
ARVIND SINGH SANGWAN, J. (ORAL)

Prayer in this petition is for grant of regular bail in FIR No.272 dated 29.06.2017 under Sections 193, 211, 406, 420, 467, 468, 471, 34 IPC, registered at Police Station Urban Estate, Rohtak.

Learned counsel for the petitioner submits that as per allegations in the FIR, registered on a complaint given by one Lokesh Kumar, he had given an advertisement on OLX to sell his laptop and the petitioner called him and a deal was fixed for Rs.18,000/-. Thereafter, the petitioner issued a cheque, from the account of his sister. It is further submitted that the petitioner was initially granted the concession of regular bail, however, he absented from the Court proceedings and was re-arrested on 15.03.2019. Learned counsel further submits that the offences are triable by the Court of Magistrate and it will take some time in conclusion of the trial and the petitioner is in custody for the last 1 of 2 ::: Downloaded on - 07-10-2019 12:16:21 ::: CRM-M-40586-2019 -2- more than 06 months.

Learned State counsel, on instructions from ASI Joginder Singh, has however submitted that the petitioner is involved in similar other cases.

Without commenting anything on merits of the case, considering the fact that the petitioner was initially granted regular bail and when he defaulted in appearance, he was re-arrested; he is in custody for the last more than 06 months, this petition is allowed and the petitioner is directed to be released on regular bail subject to furnishing his bail/surety bond to the satisfaction of the trial Court/Illaqa Magistrate/Duty Magistrate.

Petition is disposed of.



                                          [ ARVIND SINGH SANGWAN ]
26.09.2019                                         JUDGE
vishnu


Whether speaking/reasoned : Yes/No

Whether Reportable        : Yes/No




                                 2 of 2
              ::: Downloaded on - 07-10-2019 12:16:21 :::

Unlock Advanced Research with PRISMAI

Punjab-Haryana High Court