Punjab-Haryana High Court
Pardeep @ Deepak @ Deepu vs State Of Haryana on 27 January, 2025
107 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH CRM-M-4245-2025 DECIDED ON: 27.01.2025 PARDEEP @ DEEPAK @ DEEPU --~--_____s=.... PETITIONER VERSUS STATE OF HARYANA -- ease RESPONDENT CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH. Present: Ms. Sumitra, Advocate, for the petitioner. Mr. Kanwar Sanjiv Kumar, AAG, Haryana. SANJAY VASHISTH, J (ORAL)
1. On the previous date of hearing, counsel for the petitioner contended that father of the petitioner expired on 18.01.2025, and karmas/iituals are to be performed on 29.01.2025. Therefore, he be granted interim bail, to enable him to perform the karmas/rituals of his father on 29.01.2025.
2. Order dated 24.01.2025 passed by this Court, says as under:-
"Present petition has been filed by the petitioner seeking grant of interim regular bail to him, in case bearing FIR No.99 dated 24.05.2024, under Sections 454, 380 IPC, registered at Police Station Jakhal, District Fatehabad.
Counsel for the petitioner submits that in fact, father of the petitioner expired on 18.01.2025 and the Karmas (rituals) are to be performed on 29.01.2025. The petitioner being the only son requires to perform the rituals. Therefore, he prays for grant of interim bail.
Notice of motion.
On advance notice, Mr. Kanwar Sanjiv Kumar, AAG, Haryana, puts an appearance on behalf authenticity of this ore sgment Punjab & Haryana Hi Chandigarh CRM-M-4245-2025 -2- of the respondent/State. Copy of the petition is handed over to him in the Court today.
List again on 27.01.2025, to enable learned State counsel to verify the facts, as stated and recorded here above.
In the meantime, learned State counsel would file status report in the matter."
3. Today, learned State counsel files status report dated 25.01.2025 in the Court, and by referring to paragraph No.2 of the said status report, confirms the assertion of the petitioner that his father expired on 18.01.2025 and body was cremated on 19.01.2025.
4. It is also confirmed that karmas/rituals of father of the petitioner are to be performed on 29.01.2025 (Wednesday), and only Lakhpati (wife of the deceased) is there in the house of the deceased.
5. While referring to paragraph No.8 of the said status report, learned State counsel also submits that the petitioner is involved in total 16 criminal cases, and in 6 of the cases, he has already been convicted.
6. For reference, the details of the cases mentioned in paragraph No.8 of the status report, are reproduced here below:-
"8. 'That it is pertinent to mention here that apart from the present case, petitioner is also involved in 16 other criminal cases of similar nature and also convicted in 6 cases of similar nature, details of which is as under: -
i, FIR no. 145 dated 14.06.2019 Under section 457,380 IPC Police Station Sadar Tohana. (Convicted) ii. FIR no. 141 dated 11.06.2019 Under section 457,380,511 IPC Police Station Sadar Tohana. (Convicted) iii. FIR no. 136 dated 14.04.2019 Under section 379 IPC Police Station City Hisar. (Convicted) iv. FIR No. 123 dated 24.07.2018 Under section 454,380 IPC Police Station Jakhal. (Convicted) Vv FIR No. 112 dated 04.07.2018 Under section 457,380 IPC Police Station Jakhal. (Convicted) vi. FIR No. 49 dated 17.03.2018 Under section 457,380 IPC Police Station Sadar Tohana. (Convicted) LAVISHA 2025.01.27 19:33 I attest to the accuracy and authenticity of this order/judgment Punjab & Haryana High Court, Chandigarh LAVISHA 2025.01.27 19:33 I attest to the accuracy and CRM-M-4245-2025 -3- vii. FIR no. 63 dated 06.09.2023 Under section 457,380,201 IPC Police Station Khanauri. (Under Trial) vill. FIR no. 594 dated 06.06.2022 Under section 457,380 IPC Police Station Barwala. (Under Trial) ix. FIR no. 193 dated 04.06.2022 Under section 457,380 IPC Police Station Bhuna. (Under Trial) X. FIR no. 220 dated 17.06.2022 Under section 457,380 IPC Police Station Kalayat. (Under Trial) xi. FIR no. 219 dated 17.06.2022 Under section 457,380 IPC Police Station Kalayat. (Under Trial) xiii FIR no. 433 dated 10.09.2021 Under section 379,420,411,468,201 IPC Police Station City Tohana. (Under Trial) xii, FIR no. 201 dated 18.08.2021 Under section 379 IPC Police Station City Ratia. (Under Trial) xiv. FIR no. 59 dated 07.02.2021 Under section 379,511 IPC Police Station City Hisar. (Under Trial) xv. FIR no. 125 dated 18.03.2019 Under section 379 IPC Police Station City Tohana.(Under Trial) xvi. FIR No. 394 dated 12.11.2018 Under section 392,412,201 IPC Police Station Bhuna. (Under Trial)"
7. Thus, learned State counsel argues that if prayer of the petitioner is accepted, there is every likelihood that he may run away and may not surrender back to the jail authorities.
8. After hearing counsel for both the parties and going through the status report, and noticing of registration of total 16 cases against the petitioner, coupled with the fact that the karmas/ituals of his father are to be performed on 29.01.2025, this Court disposes of the present petition by directing the Jail Authorities to take the petitioner to the place where the karmas/rituals of his father are to be performed, at 10.00 A.M. on 29.01.2025.
9. The required police officials/Jail Authorities would accompany the petitioner to the village, and thereafter, in the evening at 5.00 P.M., he would be taken back to the jail.
10. It would be expected that the ceremonies of karmas/rituals would be performed within time from 10.00 A.M. to 5.00 P.M.
11. With the reasons recorded here above, present petition stands disposed of.
(SANJAY VASHISTH) 27.01.2025 JUDGE Lavisha Whether speaking/reasoned Yes/No Whether reportable Yes/No authenticity of this order/judgment Punjab & Haryana High Court, Chandigarh