Punjab-Haryana High Court
Krishan Kumar vs State Of Haryana on 30 April, 2019
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-17595-2019 (O&M)
Date of decision : 30.04.2019
Krishan Kumar
...Petitioner
Versus
State of Haryana
...Respondent
CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present: Ms. Garima Sharma, Advocate for the petitioner.
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ANIL KSHETARPAL, J. (ORAL)
Petitioner prays for grant of ad-interim regular bail in FIR No.428 dated 08.09.2018 registered under Sections 148/149/302/307/506 of the Indian Penal Code at Police Station Tosham, District Bhiwani, on account of fact that his son is to undergo surgery for removing appendix.
It has been pleaded that wife of the petitioner is no more. In the considered view of this Court, petitioner is involved in heinous crime and, therefore, the petitioner does not deserve any concession on this ground.
Accordingly, the present petition is dismissed.
30.04.2019 (ANIL KSHETARPAL)
Pawan JUDGE
Whether speaking/reasoned:- Yes/No
Whether reportable:- Yes/No
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