Punjab-Haryana High Court
Ravi Hans vs State Of Punjab on 5 May, 2017
Author: Surinder Gupta
Bench: Surinder Gupta
CRM-M-11173 of 2017 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH.
1. CRM-M-11173 of 2017 (O&M)
Date of Decision: 05.05.2017
Ravi Hans ....Petitioner
VERSUS
State of Punjab ....Respondent
2. CRM-M-14321 of 2017
Rahul Kumar @ Sonu Takk ....Petitioner
VERSUS
State of Punjab ....Respondent
CORAM:- HON'BLE MR. JUSTICE SURINDER GUPTA
Present: Ms. Monita Mehta, Advocate
for the petitioner in CRM-M-11173-2017.
Mr. Varun Sharma, Advocate
for the petitioner in CRM-M-14321-2017
Ms. Bhavna Gupta, DAG, Punjab.
*******
SURINDER GUPTA, J.(Oral)
Present petitions have been filed under Section 439 Code of Criminal Procedure for grant of regular bail to petitioners in case FIR No. 223 dated 30.11.2016 registered for offences punishable under Sections 399, 402 of Indian Penal Code (for short, "IPC") at Police Station Division No. 8 Jalandhar, District Jalandhar.
Heard.
As per case of prosecution, instant FIR was registered on the basis of secret information that petitioner-Ravi Hans in CRM-M-11173- 2017 alongwith petitioner-Rahul Kumar @ Sonu Takk in CRM-M-14321- 2017 alongwith Haider Ali and Karan Kumar have formed a criminal gang 1 of 2 ::: Downloaded on - 07-05-2017 15:19:21 ::: CRM-M-11173 of 2017 -2- and were planning to commit dacoity. Police arrested petitioner-Rahul Kumar @ Sonu Takk, Haider Ali and Karan from the spot but petitioner- Ravi was arrested in this case on 23.12.2016.
It is submitted that after investigation the police has presented challan against petitioners in Court.
In view of above but without expressing any opinion on merits of the case and keeping in view the fact that conclusion of trial will take considerably long time, present petitions are allowed. Petitioner-Ravi Hans in CRM-M-11173-2017 and petitioner-Rahul Kumar @ Sonu Takk in CRM-M-14321-2017 are ordered to be released on regular bail on furnishing bail bonds and surety bonds to the satisfaction of concerned trial Court/Chief Judicial Magistrate/Duty Magistrate, subject to following terms:-
(a) petitioners shall comply with the conditions mentioned in Section 437(3) Cr.P.C.
(b) In the event of their absence on any date of hearing, the benefit of bail allowed to petitioners shall stand withdrawn. The trial Court shall be competent to cancel their bail bond and surety bond and proceed to procure their presence in accordance with law. In that eventuality petitioners shall have to apply for bail afresh.
(c) They shall not leave the country without the previous permission of the Court.
May 05, 2017 ( SURINDER GUPTA )
jk JUDGE
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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