Punjab-Haryana High Court
Rohit Kumar Alias Shanti vs State Of Haryana on 20 July, 2018
Author: Rajbir Sehrawat
Bench: Rajbir Sehrawat
212
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-21972-2018
Date of decision: 20.07.2018
Rohit Kumar @ Shanti .... Petitioner
vs.
State of Haryana .... Respondent
CORAM: HON'BLE MR. JUSTICE RAJBIR SEHRAWAT
Present: Mr. Munish Behl, Advocate
for the petitioner.
Mr. Karan Sharma, AAG, Haryana.
Mr. Arvinder Arora, Advocate
for the complainant.
****
Rajbir Sehrawat, J.(Oral)
The present petition has been filed under Section 439 Cr.PC for grant of bail pending trial in case FIR No.35 dated 14.02.2018 registered under Sections 148, 149, 323, 324, 427, 452, 120-B, 506 and 307 IPC read with Section 25 of Arms Act at Police Station Naraingarh, District Ambala.
Learned counsel for the petitioner has placed reliance upon the orders dated 22.06.2018 and 01.06.2018 passed in CRM-M No.26229 of 2018 titled as Ravi Kumar versus State of Haryana and CRM-M-24656 of 2018 titled as Manish Kumar vs. State of Haryana respectively wherein the co-accused have already been granted bail by this Court. He further submits that the petitioner is in custody since 02.04.2018.
Custody Certificate of the petitioner filed in Court today is taken on record, which shows that the petitioner has undergone the actual sentence of 03 months and 18 days.
1 of 2 ::: Downloaded on - 22-07-2018 17:48:36 ::: CRM-M-21972-2018 -2- Learned counsel for the State, on instructions from SI Om Parkash, does not dispute the factum of release of co-accused on bail.
In view of the above, without commenting on the merits of the case, the present petition is allowed. The petitioner is ordered to be released on bail on his furnishing bail bonds/surety bonds to the satisfaction of the Chief Judicial Magistrate, Ambala.
20.07.2018 (RAJBIR SEHRAWAT)
sonia JUDGE
Whether speaking/non-speaking? Yes/No
Whether reportable? Yes/No
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