Punjab-Haryana High Court
Devender vs State Of Haryana on 7 March, 2014
Author: M.M.S. Bedi
Bench: M.M.S. Bedi
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-6968-2014 (O&M).
Decided on: March 7, 2014.
Devender
..... Petitioner(s)
Versus
State of Haryana
..... Respondent(s)
***
CORAM: HON'BLE MR. JUSTICE M.M.S. BEDI
PRESENT Mr.U.K.Agnihotri, Advocate,
for the petitioner.
Mr.Deepak Girotra, AAG., Haryana.
M.M.S. BEDI, J (ORAL).
Petitioner seeks the concession of regular bail, inter alia, on the ground that all the witnesses have turned hostile.
The application has been opposed inter alia, on the ground that there is another criminal trial pending against the petitioner of kidnapping and murder.
Since the entire circumstancial evidence and direct evidence available on the record is not before this Court; taking into consideration the fact that three witnesses out of 35 have been examined; and the petitioner being involved in another case of kidnapping and murder declining the relief of bail to the petitioner, this petition is disposed of with a direction to the trial Court to conclude the trial expeditiously preferrably not beyond the period of four months henceforth.
(M.M.S. BEDI) March 7, 2014. JUDGE rka Raj Kumar Arora 2014.03.10 18:11 I attest to the accuracy and integrity of this document