Punjab-Haryana High Court
Manoj Kumar vs State Of Punjab on 2 May, 2019
Author: Inderjit Singh
Bench: Inderjit Singh
104
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM No.M-19668 of 2019 (O&M)
Date of Decision: May 02, 2019
Manoj Kumar
...Petitioner
VERSUS
State of Punjab
...Respondent
CORAM: HON'BLE MR. JUSTICE INDERJIT SINGH
Present: Mr.Sunny K. Singla, Advocate
for the petitioner.
****
INDERJIT SINGH, J.
Petitioner has filed this petition under Section 438 Cr.P.C. for grant of anticipatory bail in case FIR No.07 dated 26.01.2018 under Sections 457, 511, 427 and 380 IPC, registered at Police Station Ahmedgarh, Distict Sangrur.
I have heard learned counsel for the petitioner and have gone through the record.
In the present case, Rajinder Kumar, Bank Manager, has got registered the FIR that an attempt was made by the thieves to cut the ATM machine and to loot it or to commit theft of the cash with the help of gas cutter but they could not commit theft of the cash. The present petitioner has been nominated in this case.
Keeping in view the facts and circumstance of the present case, nature and gravity of the offence, I find that petitioner is required for 1 of 2 ::: Downloaded on - 13-05-2019 03:25:58 ::: CRM No.M-19668 of 2019 -2- custodial interrogation and no ground is made out for granting benefit of anticipatory bail to him.
Therefore, finding no merit in the present petition, the same is dismissed.
May 02, 2019 (INDERJIT SINGH)
Vgulati JUDGE
Whether speaking/reasoned Yes
Whether reportable No
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