Punjab-Haryana High Court
Anil Kumar Alias Tinka vs State Of Haryana on 15 July, 2008
Author: Rajesh Bindal
Bench: Rajesh Bindal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
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Criminal Misc. No. M-6521 of 2008 (O&M) Date of Decision:15.07.2008 Anil Kumar alias Tinka .....Petitioner Vs. State of Haryana .....Respondent CORAM:- HON'BLE MR. JUSTICE RAJESH BINDAL Present:- Mr. Atul Lakhanpal, Senior Advocate with Ms. Reena Bains, Advocate for the petitioner. Mr. Navneet Singh, AAG, Haryana.
**** RAJESH BINDAL J.
Learned counsel for the petitioner submits that the petitioner is not named in the FIR. The amount as has been allegedly paid by the purchaser of the goods through the site "ebay website" has not been deposited in any account belonging to the petitioner. The petitioner is in custody for the last seven months. The trial is likely to take some time.
Be that as it may, without opining on the merits of the case, it is directed that pending trial, the petitioner shall be released on furnishing of bail bonds to the satisfaction of Chief Judicial Magistrate/ Duty Magistrate, Panchkula.
Disposed of.
July 15, 2008 ( RAJESH BINDAL ) renu JUDGE