Punjab-Haryana High Court
Mandeep Singh vs State Of Haryana on 29 July, 2016
Author: Jitendra Chauhan
Bench: Jitendra Chauhan
CRM-M-14838 of 2016 (O&M) -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-14838 of 2016 (O&M)
Date of decision : 29.07.2016
Mandeep Singh
...Petitioner
Versus
State of Haryana
...Respondent
CORAM: HON'BLE MR. JUSTICE JITENDRA CHAUHAN
Present: Mr. D. K. Bhatti, Advocate with
Mr. Sandeep K. Rana, Advocate
for the applicant-petitioner.
Mr. Saurabh Mohunta, DAG, Haryana
assisted by SI Om Parkash.
Mr. Bhisham Kumar, Advocate
for the complainant.
JITENDRA CHAUHAN, J. (Oral)
CRM No.22846-2016 CRM is allowed and Annexures P-3 and P-4 are taken on record.
Main Case The present petition has been filed under Section 439 of the Code of Criminal Procedure (for short, 'the Cr.P.C.') seeking regular bail in case FIR No.324 dated 04.11.2015, registered under Section 420, 406, 467, 468, 471, 419 and 201 of the Indian Penal Code (for short 'the IPC'), at 1 of 2 ::: Downloaded on - 14-09-2016 00:01:34 ::: CRM-M-14838 of 2016 (O&M) -2- Police Station Baldev Nagar, Ambala.
During the pendency of the present petition, the settlement has been reached between the parties against the total amount Rs.2,80,000/-. The petitioner has paid Rs.2,00,000/- and he has issued a cheque No.012821 drawn in favour of the complainants. The learned counsel for the petitioner assures that the cheque in question shall be encashed. The complainants- Vishal Tanwar and Sharwan Kumar are present in the Court and admit the factum of payment and receipt of cheque dated 26.08.2016.
In view of the payment received, which is duly acknowledged by the complainants, without adverting to the merits of the instant case, this petition is allowed. The petitioner be admitted to bail during the pendency of the trial, on his furnishing bail bonds/surety bonds, to the satisfaction of the trial Court.
Anything said herein above shall not be construed as an expression of opinion on the merits of the case.
In case, the cheque issued by the petitioner is not encashed, the present petition deemed to be dismissed without further notice.
29.07.2016 (JITENDRA CHAUHAN)
ashok JUDGE
Whether speaking/reasoned: Yes / No
Whether reportable: Yes / No
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