Punjab-Haryana High Court
Akash vs State Of Haryana on 27 April, 2022
Author: Arvind Singh Sangwan
Bench: Arvind Singh Sangwan
253
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND
HARYANA AT CHANDIGARH
CRA-S-368-2022
Date of decision: 27.04.2022
Akash ...Petitioner
Versus
State of Haryana ...Respondent
CORAM: HON'BLE MR. JUSTICE ARVIND SINGH SANGWAN
Present:- Mr. Aditya Sanghi, Advocate
for the appellant.
Mr. Deepak Kumar Grewal, DAG, Haryana.
ARVIND SINGH SANGWAN, J. (Oral)
Learned counsel for the appellant has argued that while dismissing the bail application, the Additional Sessions Judge-cum-Children's Court, Narnaul has not relied upon social investigation report of the appellant and in this regard, he has relied upon a judgment dated 02.06.2021 passed by this Court in CRR-233-2021 titled as Vishnu vs. State of Haryana.
Learned counsel further submits that the matter may be remanded back for decision afresh.
The aforesaid fact is not disputed by learned State counsel. Accordingly, the impugned order dated 27.01.2022 is set aside. The matter is remanded back to the Additional Sessions Judge- cum-Children's Court, Narnaul to decide the bail application afresh, after affording an opportunity of hearing to the appellant and also after considering the social investigation report as well as case laws relied upon by the appellant.
Disposed of.
Liberty is granted to the appellant to approach this Court afresh, if so required.
27.04.2022 (ARVIND SINGH SANGWAN)
Waseem Ansari JUDGE
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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