Punjab-Haryana High Court
Aaftab Deslan vs State Of Haryana on 20 August, 2014
Author: T.P.S.Mann
Bench: T.P.S.Mann
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM M-27372 of 2014
Date of Decision : August 20, 2014
Aaftab Deslan
.....Petitioner
VERSUS
State of Haryana
.....Respondent
CORAM: HON'BLE MR. JUSTICE T.P.S.MANN
Present : Mr. D.R.Singla, Advocate for
Mr. M.K.Sood, Advocate
Mr. Raja Sharma, Asstt. A.G., Haryana
T.P.S. MANN, J. (Oral)
Prayer made in the petition is for grant of regular bail to the petitioner during the pendency of the trial of the case.
According to the prosecution, the petitioner had forged authority letter which he used in order to remove the scrap from Surya Roshini, Bahadurgarh. It is the case of the prosecution that the petitioner was apprehended and was not able to remove any scrap from the spot. He is in custody since 22.6.2014. All the offences said to have been committed by the petitioner are triable by the Court of Judicial Magistrate. The investigation of the case is complete and the police has presented the challan. Even the charges stand framed. However, the prosecution is yet to examine its evidence.
CRM M-27372 of 2014 -2-
The trial of the case is likely to take long time. No useful purpose will be served by keeping the petitioner behind the bars.
Resultantly, the petition is accepted. Bail to the satisfaction of Chief Judicial Magistrate, Jhajjar.
( T.P.S. MANN )
August 20, 2014 JUDGE
ajay-1
AJAY KUMAR
I attest to the accuracy of this
document
CHANDIGARH
20.08.2014 17:08:33