Punjab-Haryana High Court
Madan Kumar vs State Of Haryana on 27 September, 2016
Author: A.B. Chaudhari
Bench: A.B. Chaudhari
CRM-M-32774-2016 1
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-32774-2016
Date of decision: September 27, 2016.
Madan Kumar
... Petitioner
v.
State of Haryana
... Respondent
CORAM: HON'BLE MR. JUSTICE A.B. CHAUDHARI
Present: Shri Virender Kumar, Advocate for the petitioner.
Ms. Tanushree Gupta, Deputy Advocate General, Haryana.
A.B. Chaudhari, J. (Oral):
Heard learned counsel for the rival parties.
In FIR No.902 dated 03.10.2015, under Sections 410, 419, 420, 467, 468, 471 and 120-B of Indian Penal Code, 1860, registered at Police Station Karnal City, District Karnal, petitioner was arrested on 29.6.2016 and is jail since then. Undoubtedly, the allegations against the petitioner are serious, namely, of designing impersonation for appearing in the matriculation exam.
Learned Counsel for the petitioner has relied upon the order dated 16.8.2016 made by this Court granting bail to the co-accused of the petitioner.
Admittedly, the challan having been filed after completion of investigation and case being triable by the Magistrate, I think in order to give one chance, petitioner should be released on bail.
1 of 2 ::: Downloaded on - 02-10-2016 01:21:11 ::: CRM-M-32774-2016 2 Petitioner shall furnish an undertaking to the trial Judge that he shall not commit such or any type of offence in future.
In that view of the matter, this petition is allowed. Petitioner be released on bail subject to the satisfaction of the learned Chief Judicial Magistrate/trial Court concerned. Petitioner shall furnish an undertaking to the trial Judge that he shall not commit such or any type of offence in future. Petitioner shall not tamper with the prosecution evidence.
[ A.B. Chaudhari ]
September 27, 2016. Judge
kadyan
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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