Punjab-Haryana High Court
Kala @ Jaipal vs State Of Haryana on 4 December, 2012
Author: Sabina
Bench: Sabina
Crl. Misc. No. M-36354 of 2012 (O&M) -1-
In the High Court of Punjab and Haryana at Chandigarh
Crl. Misc. No. M-36354 of 2012 (O&M)
Date of Decision: 04.12.2012.
Kala @ Jaipal .......Petitioner
Versus
State of Haryana .......Respondent
CORAM: HON'BLE MRS. JUSTICE SABINA
Present: Mr. S.K.Sharma, Advocate
for the petitioner.
Mr. Satyavir Singh Yadav, Addl. A.G. Haryana.
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SABINA, J.
Petitioner has filed this petition under Section 439 of the Code of Criminal Procedure, 1973 seeking regular bail in FIR No. 53 dated 14.6.2012 under Section 398, 401 of the Indian Penal Code registered at Police Station GRP Rohtak (Annexure P-1).
Learned counsel for the petitioner has submitted that the petitioner is in custody since 14.6.2012. All the prosecution witnesses are police officials. Petitioner is not involved in any other criminal case. Challan has already been presented in this case and petitioner is not required for further investigation.
Learned State counsel, who is assisted by Assistant Sub Inspector Sanjay Kumar, on the other hand, has opposed the petition but has failed to controvert the factual aspect of the submissions made by the learned counsel for the petitioner.
Keeping in view the submissions made by the learned counsel for the petitioner, it would be just and expedient to release the petitioner on bail.
Accordingly, without expressing any opinion on the Crl. Misc. No. M-36354 of 2012 (O&M) -2- merits of the case, this petition is allowed. Petitioner be admitted to bail subject to the satisfaction of Chief Judicial Magistrate, Rohtak.
(SABINA) JUDGE December 04, 2012 Gurpreet