Punjab-Haryana High Court
Parveen @ Mandu vs State Of Haryana on 11 December, 2018
Author: Hari Pal Verma
Bench: Hari Pal Verma
CRM-M-54278-2018 1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
228 CRM-M-54278-2018
Date of Decision:11.12.2018
Parveen @ Mandu .....Petitioner
Versus
State of Haryana .....Respondent
CORAM: HON'BLE MR.JUSTICE HARI PAL VERMA.
Present: Mr. Amit Arora, Advocate,
for the petitioner.
Mr. Manish Bansal, D.A.G., Haryana.
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HARI PAL VERMA, J.(Oral)
Prayer in this petition filed under Section 439 Cr.P.C. read with Section 482 Cr.P.C. is for grant of interim bail to the petitioner to attend the marriage of his younger brother Pardeep in case FIR No.320 dated 10.08.2016 under Sections 147, 148, 149, 302, 120-B IPC and Section 25 of the Arms Act, registered at Police Station Sadar Dadri, District Charkhidadri.
Learned State Counsel states that the petitioner is involved in four cases including the present FIR under Section 302 IPC. The details of which are as under:-
1. FIR No.149/2009 under Sections 364, 120-B IPC, Police Station Berry.
2. FIR No.263/15 under Sections 147, 149, 341, 223, 506 IPC, Police Station City Dadri.
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3. FIR No.291 dated 02.11.2016 under Sections 420, 412 IPC and Section 25/54/59 of the Arms Act, Police Station Bawani Khera, Bhiwani.
In view of the track record of this petitioner, this Court does not find any merit in the present petition.
Dismissed.
December 11, 2018 (HARI PAL VERMA) seema JUDGE
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