Punjab-Haryana High Court
Pardeep vs State Of Haryana on 25 July, 2016
Author: A.B. Chaudhari
Bench: A.B. Chaudhari
CRM-M-18800 of 2016 1
227
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-18800 of 2016
Date of decision: July 25, 2016
Pardeep
.....Petitioner
Versus
State of Haryana
.....Respondent
CORAM: HON'BLE MR. JUSTICE A.B. CHAUDHARI
Present: Mr. Sandeep Gahlawat, Advocate
for the petitioner.
Ms. Tanushree Gupta, DAG Haryana.
Mr. Vikas Sharma, Advocate
for the complainant.
1. Whether Reporters of Local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
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A.B. CHAUDHARI, J (Oral)
Heard learned counsel for the rival parties. In FIR No.22 dated 11.02.2016, under Sections 307/34 of Indian Penal Code, 1860 and Sections 25/54/59 of Arms Act, 1959, registered at Police Station Alewa, District Jind, petitioner was arrested on 15.02.2016 and is in Jail since then.
I have perused the allegations in the FIR against the present petitioner and other accused persons.
Learned counsel for the complainant vehemently opposed the petition on the ground that the petitioner is a criminal and there is every likelihood of threat being issued to the complainant for effecting compromise/compounding. He then submits that the petitioner is a conspirator and due to which, the present incident taken place.
1 of 2 ::: Downloaded on - 27-07-2016 00:53:45 ::: CRM-M-18800 of 2016 2 Upon perusal of the FIR, prima-facie, I find that the petitioner should be allowed bail looking to the fact that he was only standing outside the school on motorcycle and nothing more. The assailants have been arrested and are in jail. Due care of the interest of the prosecution witnesses can be taken who are said to have been threatened. In that view of the matter, learned counsel for the petitioner states that the petitioner would not enter Jind till the trial is over and shall not apply for modification of this condition. Petitioner shall attend the Police Station Guhla Cheeka, District Kaithal.
In view of the above, this petition is allowed. Petitioner be released on bail subject to the satisfaction of Chief Judicial Magistrate, Jind. Petitioner shall not enter Jind till the trial is over except on the dates of appearance before the trial Court and shall not apply for modification of this condition. Petitioner shall attend the Police Station Guhla Cheeka, District Kaithal and shall not influence or threat the prosecution witnesses.
Petition stands disposed of, accordingly.
(A.B. CHAUDHARI) JUDGE July 25, 2016 mahavir 2 of 2 ::: Downloaded on - 27-07-2016 00:53:51 :::