Punjab-Haryana High Court
Naresh vs State Of Haryana on 6 April, 2016
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
CRM No. M-10760 of 2016 (O&M) 1
Sr. No. 237
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CRM No. M-10760 of 2016 (O&M)
Date of Decision: 06.04.2016
Naresh
...Petitioner
Versus
State of Haryana
... Respondent
CORAM:- HON'BLE MR.JUSTICE TEJINDER SINGH DHINDSA
Present:- Mr. Akshay Kumar Jindal, Advocate,
for the petitioner.
Mr. Deepak K. Grewal, DAG, Haryana.
Mr. Nonish Kumar, Advocate,
for the complainant.
***
TEJINDER SINGH DHINDSA. J (ORAL) Petitioner seeks benefit of regular bail pending trial in case FIR No.367 dated 09.12.2015, under Sections 323, 324, 325, 506, 326/34 of the Indian Penal Code (for short 'IPC'), registered at Police Station Nissing, District Karnal.
Occurrence is stated to be of 06.12.2015. Complainant Mohan Singh is stated to have suffered injuries at the hands of the petitioner as also co-accused, namely, Shiv Kumar @ Kala and Parveen. Initially FIR was registered under Sections 323, 324, 325, 506, 34 of IPC. However, offence under Section 326 IPC was added subsequently.
It has gone uncontroverted that the injuries suffered by 1 of 2 ::: Downloaded on - 09-04-2016 00:19:36 ::: CRM No. M-10760 of 2016 (O&M) 2 Mohan Singh and which have in turn attracted offence under Section 326 IPC are attributed to co-accused Shiv Kumar and Parveen and such injuries are on the non-vital parts of the body.
Insofar as the present petitioner is concerned, he has been attributed a lathi blow on the left leg of Mohan.
Petitioner has been in custody since 30.12.2015. Investigation in the present case is complete and challan has been presented. Charges have been framed on 18.03.2016. The trial as such is at the very initial stage and would take time to conclude.
Co-accused Shiv Kumar @ Kala and Parveen have been granted benefit of bail by this Court in the light of order dated 30.03.2016 passed in CRM No.M-6456 of 2016.
In view of the above, the present petition is allowed. Petitioner be enlarged on bail subject to satisfaction of the Chief Judicial Magistrate/Duty Magistrate, Karnal.
Disposed of.
06.04.2016 (TEJINDER SINGH DHINDSA)
vandana JUDGE
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