Punjab-Haryana High Court
Robin vs State Of Haryana on 1 August, 2022
218-CRM-M-151-2022 & connected cases
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
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218 CRM-M-151-2022 (O&M)
Date of Decision: 01.08.2022
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Robin ........Petitioner
V/s.
State of Haryana .....Respondent
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CRM-M-1281-2022 (O&M)
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Hasbir @ Bhola ........Petitioner
V/s.
State of Haryana .....Respondent
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CRM-M-24167-2022 (O&M)
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Mohit ........Petitioner
V/s.
State of Haryana .....Respondent
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CORAM: HON'BLE MR. JUSTICE VINOD S. BHARDWAJ
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Present: Mr. Rakesh Nehra, Sr.Advocate with
Mr. Reetesh Kumar, Advocate (CRM-M-151-2022)
Mr. Rajesh Bansal, Advocate (CRM-M-1281-2022)
Mr. Vinay Kumar, Advocate (CRM-M-24167-2022)
for the petitioners
Mr. Kanwar Sanjiv Kumar, AAG Haryana
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VINOD S. BHARDWAJ, J. (Oral)
(1) This order shall dispose of (i) CRM-M-151-2022 (Robin vs. State of Haryana); (ii) CRM-M-1281-2022 (Hasbir @ Bhola vs. State of Haryana); and (iii) CRM-M-24167-2022 (Mohit vs. State of Haryana). These petitions have been filed under Section 439 of the Code of Criminal Procedure, 1973 for grant of regular bail to the petitioners in case FIR No.148 dated 21.08.2020 under Sections 302/201/120-B/364/148/149 IPC registered at PS Moohana, District Sonepat.
(2) Learned counsel appearing for the petitioners pointed out that 13 witnesses, who are purported material witnesses, out of total of 40 witnesses, 1 of 2 ::: Downloaded on - 05-08-2022 01:22:03 ::: 218-CRM-M-151-2022 have already been examined in the present case and that the said witnesses have not supported the case of the prosecution. They submit that they would not press these petitions, at this stage, in case the prosecution is directed to conclude its remaining evidence which is largely comprising of official witnesses, in a time bound manner and preferably within 4 months from the date fixed before the trial Court.
(3) Per contra, learned counsel for the State submits that two persons have been sacrificed in the name of 'honour killing' and the prosecution shall conclude its evidence within 6 months from the date fixed before the trial Court.
(4) Ordered accordingly. (5) In view of the above, the present petitions are dismissed as not
pressed, at this stage. The prosecution shall be bound by the statement so made and get the evidence concluded within 6 months from the date coming before the trial Court.
(6) With these observations and directions, the present petitions are dismissed as not pressed.
(7) As a corollary to the above, no orders are required to be passed in the applications, if any pending in the above-said cases.
01.08.2022 (VINOD S. BHARDWAJ)
V.Vishal
JUDGE
Whether speaking / reasoned : Yes /No.
Whether Reportable : Yes/No
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