Punjab-Haryana High Court
Sagar vs State Of Haryana on 4 August, 2020
Author: Anupinder Singh Grewal
Bench: Anupinder Singh Grewal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
206 CRM-M-19006-2020
Date of decision : 04.08.2020.
Sagar
... Petitioner
Versus
State of Haryana
.. Respondent
CORAM :HON'BLE MR. JUSTICE ANUPINDER SINGH GREWAL
Present:- Mr. Amarjit Singh Virk, Advocate for the petitioner.
Mr. Gaurav Gurcharan Singh Rai, AAG, Haryana.
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Anupinder Singh Grewal, J. (Oral)
The petitioner is seeking regular bail in FIR No.125 dated 08.05.2020, under Sections 186, 307, 332, 353 IPC (Sections 333/114 IPC and Section 61 of the Punjab Excise Act, 1914 added later on), registered at Police Station Civil Lines, Kaithal.
Learned counsel for the petitioner contends that the allegations in the FIR are that an unidentified vehicle with an unknown driver when signalled to stop, had sped away and in the process, the police official who tried to stop them, had been hit and suffered injuries. He further contends that the identity of the petitioner could not be established as it is highly improbable that the petitioner who is alleged to be driving a vehicle which had hit the police official would the very next day pass through a nakka and found to be carrying 02 litres of liquor. He also contends that offence under Section 307 IPC was added without any medical opinion with regard to the injures being dangerous to life and the injured has recovered from the injuries. He also contends that the petitioner, who is 24 years of age, is in custody for about three months and is 1 of 2 ::: Downloaded on - 06-09-2020 02:39:15 ::: CRM-M-19006-2020 -2-
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not involved in any other criminal case. Co-accused, namely, Tarsem Saini, has been granted regular bail by the Coordinate Bench of this Court in CRM- M-16424 of 2020, on 10.07.2020.
Learned State counsel, upon instructions from SI Mahavir, contends that the injured has suffered serious injuries including fracture in his pelvic. He also contends that co-accused, who had been granted regular bail was only alleged to be passenger in the car which was being driven by the petitioner.
Heard through video conferencing.
In view of the submissions of the learned counsel for the petitioner, especially when the petitioner is in custody for about three months; he is not involved in any other criminal case; the COVID-19 pandemic and the conclusion of the trial is likely to take some time, I deem it a fit case to grant the concession of regular bail to the petitioner.
Therefore, without expressing any opinion on the merits of the case, the instant petition is allowed. The petitioner is ordered to be released on regular bail on his furnishing requisite bonds to the satisfaction of the trial Court/Duty Magistrate concerned.
(ANUPINDER SINGH GREWAL)
JUDGE
August 04, 2020
sonia gugnani
Whether speaking/reasoned : Yes/No
Whether Reportable : Yes/No
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