Punjab-Haryana High Court
Angrej Singh vs State Of Haryana on 14 September, 2020
Author: Gurvinder Singh Gill
Bench: Gurvinder Singh Gill
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-26748-2020
Date of decision:14.9.2020
ANGREJ SINGH
.....Petitioner
Versus
STATE OF HARYANA
.....Respondent
CORAM : HON'BLE MR.JUSTICE GURVINDER SINGH GILL
Present: Mr. Lupil Gupta, Advocate
for the petitioner.
Mr. Karan Sharma, AAG, Haryana.
(Proceedings conducted through video conferencing).
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GURVINDER SINGH GILL, J. (ORAL)
1. The petitioner seeks grant of regular bail in a case registered against him vide FIR No.83 dated 23.2.2020 under Sections 341, 342, 392, 395, 397, 420, 467, 468, 471, 201 & 120-B IPC and Section 25 of Arms Act, at Police Station Mandi Dabwali, District Sirsa.
2. The FIR in question was lodged at the instance of Kashmir Singh wherein it has been alleged that he drives truck bearing registration No.RJ-19-GE- 3134 which belongs to Sonu. On 22.2.2020, he had started from Rama Refinery, Dabwali and was proceeding towards Sirsa after loading plastic seeds in his truck However, when he reached a little ahead of Dera Canteen, Dabwali a vehicle looking like Innova came in front of the truck and 4 persons alighted from the same and while one sat in the truck, the 1 of 3 ::: Downloaded on - 15-09-2020 00:10:48 ::: (2) CRM-M-26748-2020 other 3 persons made him sit in their car. The person who sat in his truck drove away his truck while he was kept confined for about 45 minutes and thereafter he was left on the road after tying his mouth and hand. It is further the case of prosecution that subsequently the complainant got a supplementary statement recorded to the effect that he suspected that the vehicle used for commission of crime was Xylo bearing registration No.PB-02-BU-1757.
3. Learned counsel for the petitioner submits that the petitioner is not named in the FIR and has now been involved on the basis of a supplementary statement made by the complainant pertaining to involvement of a Xylo, although initially the vehicle stated to be involved was stated to be Innova like vehicle. Learned counsel for the petitioner further submits that it also remained unexplained as to how the complainant has now come up with the registration number of the vehicle allegedly involved in the crime.
4. Opposing the petition, learned State counsel has submitted that the petitioner and other members of his gang have been operating in the area committing similar type of offences and that another FIR No.614 dated 16.11.2019 under Section 341, 342, 365, 395 IPC, Police Station City Fatehabad, District Fatehabad had been lodged earlier wherein the vehicle belonging to the petitioner was found to be specifically used. Learned State counsel has however informed that the petitioner has been behind bars since last 6 months and that 'Challan' already stands presented and that the petitioner is not involved in any other case other than the aforesaid 2 FIRs.
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(3) CRM-M-26748-2020
5. I have considered rival submissions addressed before this Court.
6. Having regard to the facts and circumstances of the case and that the petitioner is not specifically named in the FIR nor the registration number of his vehicle is mentioned therein and in any case he has been behind bars since last more than 6 months, further detention of the petitioner will not serve any useful purpose as conclusion of trial is likely to consume some time. The petition, as such, is accepted and the petitioner is ordered to be released on regular bail on his furnishing bail bonds/surety bonds to the satisfaction of learned trial Court/Chief Judicial Magistrate/Duty Magistrate concerned.
( GURVINDER SINGH GILL)
14.9.2020 JUDGE
Gaurav Sorot
Whether reasoned / speaking? Yes / No
Whether reportable? Yes / No
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