Punjab-Haryana High Court
Charat Singh vs State Of Haryana on 15 September, 2015
Author: Jaspal Singh
Bench: Jaspal Singh
202 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-23828 of 2015
Date of decision:- September 15, 2015
Charat Singh
...Petitioner...
versus
State of Haryana
...Respondent...
CORAM:- HON'BLE MR. JUSTICE JASPAL SINGH
Present:- Mr. APS Deol, Sr. Advocate with
Mr. Anant Goyal, Advocate,
for the petitioner.
Mr. Anil Mehta, DAG, Haryana.
*****
Jaspal Singh, J. (Oral)
This petition has been preferred by Charat Singh under Section 439 of the Code of Criminal Procedure, seeking bail during the pendency of trial, in case FIR No. 87, dated 30.03.2013, under Sections 302, 34, 120-B IPC and Sections 25, 27, 54, 59 of the Arms Act, at Police Station Sadar Narwana, District Jind.
It is an undisputed fact that name of petitioner does not figure in the FIR, got registered by Kuldeep Singh @ Babli. However, in a supplementary statement made by Chander Bhan, father of deceased on April 01, 2013, he has been named as one of the conspirators in the commission of murder of Pardeep. Only allegation unfolded by Chander Bhan while making supplementary statement is that Charat Singh, brother-in-law of Ajit @ Sonu is also involved in the conspiracy of murder of his son. Neither as per statement of SONIKA 2015.09.16 16:15 I attest to the accuracy and integrity of this document Chandigarh CRM-M-23828 of 2015 --2- Kuldeep Singh @ Babli nor that of Chander Bhan, petitioner was present at the spot. Moreover, statements of Kuldeep Singh @ Babli, author of FIR as well as that of Chander Bhan, father of deceased have already been recorded during trial but they did not support the prosecution version.
Though, this petition has been strongly opposed by learned State counsel but taking into consideration the above referred facts, this Court is of the considered view that a case is made out for grant of bail. Thus, without expressing any opinion on the merits of the case, this Court allows the petition and petitioner is ordered to be released on bail at the satisfaction of ld. Trial court/duty Magistrate, Jind.
(JASPAL SINGH)
September 15, 2015 JUDGE
sonika
SONIKA
2015.09.16 16:15
I attest to the accuracy and
integrity of this document
Chandigarh