Punjab-Haryana High Court
Tajinder Singh vs State Of Haryana on 10 July, 2019
Author: Surinder Gupta
Bench: Surinder Gupta
CRM-M-27082 of 2019 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH.
CRM-M-27082 of 2019
Date of Decision: 10.07.2019
Tajinder Singh ....Petitioner
VERSUS
State of Haryana ....Respondent
CORAM:- HON'BLE MR. JUSTICE SURINDER GUPTA
Present: Mr. R.K. Handa, Advocate
for the petitioner.
Ms. Dimple Jain, AAG, Haryana.
Mr.Angel Sharma, Advocate
for the complainant.
*******
SURINDER GUPTA, J.(Oral)
The present petition has been filed under Section 439 Code of Criminal Procedure for grant of regular bail to the petitioner in case FIR No.143 dated 03.05.2019 registered for offences punishable under Sections 148, 149, 323, 427, 506 and 379-B of Indian Penal Code (for short, "IPC") at Police Station Naraingarh, District Ambala.
Heard.
Notice of motion.
On asking of the court, Ms. Dimple Jain, AAG, Haryana, who is present in the Court accepts notice and submits that intimation by Registry informing of fixation of the petition has already been received and record of the case is available with her.
As per case of prosecution, in the matrimonial dispute between complainant and his wife, the matter was referred to Mediation and Conciliation Centre in Court Complex at Naraingarh, where proceedings took 1 of 2 ::: Downloaded on - 14-07-2019 12:10:13 ::: CRM-M-27082 of 2019 -2- place on 03.05.2019. During the proceedings, complainant was attacked by his wife, her family members and other persons accompanying them. He was given fist blows. His advocate was also manhandled and attacked. The police registered a case punishable under Sections 148, 149, 323, 427, 506 and 379- B IPC.
Learned State counsel submits that offence punishable under Section 325 IPC has also been added in this case for the injuries on the person of complainant. Allegation against the petitioner is that he had also caused injuries to complainant and snatched his golden chain. The police arrested the petitioner on 03.05.2019 and he is now in judicial custody. Investigation is still in progress.
Without expressing any opinion on merits of the case and keeping in view the fact that completion of investigation; presentation of challan and then conclusion of trial will take considerably long time, the present petition is allowed. Petitioner-Tajinder Singh is ordered to be released on regular bail on furnishing bail bond and surety bond to the satisfaction of concerned trial Court/Chief Judicial Magistrate/Duty Magistrate, subject to following terms:-
(a) The petitioner shall comply with the conditions mentioned in Section 437(3) Cr.P.C.
(b) In the event of his absence on any date of hearing, the benefit of bail allowed to the petitioner shall stand withdrawn. The trial Court shall be competent to cancel his bail bond and surety bond and proceed to procure his presence in accordance with law. In that eventuality the petitioner shall have to apply for bail afresh.
(c) He shall not leave the country without the previous permission of the Court.
July 10, 2019 ( SURINDER GUPTA )
jk JUDGE
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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