Punjab-Haryana High Court
Santosh Yadav vs State Of Haryana on 4 July, 2016
CRM-M No.20895 of 2016 (O&M) ::1::
211-A IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
C.R.M-M No.20895-2016 (O&M)
Date of Decision : 04.07.2016
Dr. (Mrs.) Santosh Yadav
...... Petitioner
versus
State of Haryana
...... Respondent
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CORAM : HON'BLE MR.JUSTICE AJAY TEWARI
***
Present : Mr. Bipan Ghai, Senior Advocate with
Mr. Paras Talwar, Advocate
for the petitioner.
Mr. Kuldeep Tiwari, Addl. A.G., Haryana.
***
1. Whether Reporters of local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
AJAY TEWARI, J. (Oral)
This petition has been filed under Section 439 Cr.P.C. for grant of regular bail to the petitioner in case F.I.R. No.228 dated 21.05.2016 registered under Sections 3, 4, 5, 6, 23, 25, 23(1), 23(3) of PC and PNDT Act, 1994 and Section 25/54/59 of the Arms Act at Police Station Mohindergarh, District Mahindergarh.
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CRM-M No.20895 of 2016 (O&M) ::2::
Pursuant to the order dated 17.06.2016 learned Additional Advocate General, Haryana states that the investigation has been completed and the matter has been submitted to the competent authority for further action. On a specific query having put as to whether the custodial interrogation of the petitioner is required he has stated that it is not required as he is in judicial custody since 21.05.2016.
Keeping in view the period of custody already suffered by the petitioner, without going into the merits of the case, I do not deem it appropriate to deny her the concession of bail.
Bail to the satisfaction of the Chief Judicial Magistrate/Duty Magistrate, Mahindergarh.
Petition stands disposed of.
Since the main case has been decided, the pending criminal miscellaneous application, if any, also stands disposed of.
( AJAY TEWARI )
July 04, 2016 JUDGE
Sunita/pooja sharma-I
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