Punjab-Haryana High Court
Pritpal Singh vs State Of Haryana on 30 November, 2015
Author: Rajan Gupta
Bench: Rajan Gupta
CRM M-39758 of 2015 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM M-39758 of 2015
Date of decision : 30.11.2015
Pritpal Singh
....Petitioner
V/s
State of Haryana
....Respondent
BEFORE : HON'BLE MR. JUSTICE RAJAN GUPTA Present: Mr. Satyaveer Singh, Advocate for the petitioner.
Dr. Sushil Gautam, DAG Haryana.
RAJAN GUPTA J.
This is a petition filed under Section 439 Cr.P.C. seeking regular bail in a case registered against the petitioner vide FIR No. 226 dated 23.05.2014 under Sections 419, 420, 448, 467, 468, 471, 511 & 120-B IPC at Police Station Sector 5, Panchkula.
Allegation against the petitioner is that he procured documents of the property in question and tried to alienate the same to prospective buyer. According to learned counsel, petitioner is in custody since 20.05.2015. Case is triable by Magistrate. Thus, no useful purpose would be served by detaining him in custody any longer.
Learned State counsel has opposed the prayer for bail. According to him, investigation is already complete and challan has been presented before the competent court.
I have heard learned counsel for the parties. Keeping in view facts and circumstances of the case, period of incarceration and the fact that trial may still take some AJAY KUMAR 2015.11.30 14:30 I attest to the accuracy and authenticity of this document CRM M-39758 of 2015 2 time to conclude, I am of the considered view that no useful purpose would be served by detaining the petitioner in custody any longer. Without expressing any opinion on the merits of the case, I deem it appropriate to grant regular bail to the petitioner. Accordingly, petition is allowed and petitioner is ordered to be enlarged on bail to the satisfaction of Chief Judicial Magistrate/Duty Magistrate, Panchkula.
November 30, 2015 (RAJAN GUPTA)
Ajay JUDGE
AJAY KUMAR
2015.11.30 14:30
I attest to the accuracy and
authenticity of this document