Manjeet vs State Of Haryana on 17 September, 2020

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Punjab-Haryana High Court

Manjeet vs State Of Haryana on 17 September, 2020

Bench: Sudhir Mittal

210
  IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
                                        Crl. Misc. No. M-17719 of 2020
                                        Date of Decision: September 17, 2020

Manjeet

                                                                 ......Petitioner

                                versus

State of Haryana

                                                                 .....Respondent


CORAM: HON'BLE MR. JUSTICE SUDHIR MITTAL

Present:     Mr. Sanjeev Kumar, Advocate
             for the petitioner

             Mr. Munish Sharma, AAG Haryana

                                          ****
Sudhir Mittal, J. (Oral)

The petitioner seeks grant of regular bail in case FIR No. 300 dated 06.10.2019 registered under Sections 148, 149, 323, 324, 307, 302, 506 IPC and Sections 25, 54, 59 of Arms Act, 1959 at Police Station Sadar Gohana, District Sonepat.

Learned counsel for the petitioner submits that the petitioner has been in custody for almost one year. The charges have not yet been framed, thus, the trial is not likely to be concluded at an early date. The petitioner was allegedly armed with an ice pick commonly known as 'sua'. The injuries on the body of the deceased can not be said to be inflicted by an ice pick and, thus, the petitioner deserves to be granted regular bail.

Custody certificate dated 17.09.2020 has been presented in the Court. The same is taken on record. According to this custody certificate, the petitioner has undergone actual custody of 11 months and 6 days and there is one other case pending against him in which he is on bail.

1 of 2 ::: Downloaded on - 18-09-2020 00:57:22 ::: Crl. Misc. No. M-17719 of 2020 -2- Learned State counsel refers to the postmortem report and submits that very deep injuries were caused by the weapon used by the petitioner. The said injuries resulted in his death. They also caused fracture of ribs. It is, thus evident that a great amount of force was employed by the petitioner which reflects on his mental state. The argument that the injuries on the body of the deceased do not conform to the weapon allegedly used by the petitioner is controverted. It is submitted that forensic examination of the weapon as well as the dead body has made the relevant connection.

From the argument of learned counsel for the parties, it is clear to me that the petitioner is accused of a heinous offence. He allegedly used an ice pick to inflict injuries on the chest of the deceased person and the nature of the injuries show that the said weapon was used with a great amount of force. This shows the intent behind the action of the petitioner. It may be that the trial is not likely to be concluded at an early date and that the petitioner has undergone custody in excess of 11 months yet, keeping in view the seriousness of the offence he does not deserve the concession of regular bail.

The petition is, accordingly, dismissed.

September 17, 2020                                          [SUDHIR MITTAL]
reena                                                             JUDGE

                          Whether speaking/reasoned : Yes/No
                          Whether Reportable : Yes/No




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Punjab-Haryana High Court