Punjab-Haryana High Court
Date Of Decision : 24.1.2013 vs State Of Haryana on 24 January, 2013
Author: K.C. Puri
Bench: K.C. Puri
Crl.M.No. M-38441 of 2012 -1-
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
1) Crl.M.No. M-38441 of 2012 (O&M)
Date of decision : 24.1.2013
...
Pardeep Singh
................Petitioner
vs.
State of Haryana
.................Respondent
2) Crl.M.No. M-782 of 2013 (O&M)
...
Mukesh @ Monu
................Petitioner
vs.
State of Haryana
.................Respondent
Coram: Hon'ble Mr. Justice K.C. Puri
Present: Sh. Navneet Singh, Advocate
for the petitioner (in Crl.M.No.M-38441 of 2012)
Sh. Kapil Aggarwal, Advocate
for the petitioner (in Crl.M.No.M-782 of 2013)
Sh. Amandeep Singh, Assistant Advocate General,
Haryana.
...
K.C. Puri, J.
Vide this order, I intend to dispose of two petitions bearing Crl.M.No. M-38441 of 2012 -2- Crl.M.No.M-38441 of 2012 titled as Pardeep Singh vs. State of Haryana and Crl.M.No. M-782 of 2013 titled as Mukesh @ Monu vs. State of Haryana, as both these petitions arise out of same FIR.
Pardeep Singh - petitioner has applied for grant of bail by filing Crl.M.No.M-38441 of 2012, in FIR No. 176 dated 30.5.2011 under Sections 307, 387, 120-B IPC and Section 25 of the Arms Act, registered at Police Station City, District Sonepat. Mukesh @ Monu - petitioner has also applied for grant of bail by filing Crl.M.No.M-782 of 2013 in the abovesaid FIR.
The law was set in motion by recording the statement of Jagdish Mangla who has stated that he has a shop of Kiryana in the name and style of Mangla Store at Rohtak Road. On that date he was sitting in his shop, at about 8.30 P.M. two young boys who were wearing pant shirt and both had warped cloth on their faces, told him to give Rs.10 lacs. Both boys took out a country made pistol from their pocket and fired upon the complainant. The complainant sat down and saved himself. The shot hit on the wall in the side. After firing both boys ran away from the shop with their pistols.
Further story of the prosecution is that Bobby and Sandeep are the persons who have actually fired and Bobby was juvenile and he is stated to have been acquitted.
Name of the petitioners does not figure in the FIR The complainant and his servant have been examined as per Annexures P- 2 and P-3 and have not supported the case of the prosecution. The petitioners are in custody since 7.10.2011. The trial is not likely to be Crl.M.No. M-38441 of 2012 -3- concluded at an early date.
So, bail is granted to both the petitioners, namely, Pardeep Singh and Mukesh @ Monu to the satisfaction of the trial Court.
Both the petitions stand disposed of.
( K.C. Puri ) 24.1.2013 Judge chugh