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[Cites 8, Cited by 0]

Punjab-Haryana High Court

Rafiq @ Khan vs State Of Haryana on 16 November, 2018

Author: Inderjit Singh

Bench: Inderjit Singh

                                                                     -1-
CRM-M-48935-2018


     IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                    CHANDIGARH

                                   CRM-M-48935-2018
                                   Date of Decision: 16.11.2018

Rafiq @ Khan

                                                              ... Petitioner
                                  Versus


State of Haryana
                                                             ... Respondent

CORAM: HON'BLE MR. JUSTICE INDERJIT SINGH


Present:    Mr. Sunil Saharan, Advocate,
            for the petitioner.

            Mr. Sukhdeep Parmar, DAG, Haryana.

INDERJIT SINGH, J. (Oral)

Petitioner has filed this petition under Section 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in case FIR No.90 dated 27.06.2018, registered at Police Station Rajaund, District Kaithal, under Sections 148, 149, 323, 120-B and 307 of the Indian Penal Code and Sections 25 and 27 of the Arms Act, 1959.

Notice of motion has been issued. Learned State counsel has appeared and contested the instant petition.

I have heard learned counsel for the petitioner as well as learned State counsel and gone through the record.

From the record, I find that the present petitioner is not named in the FIR and no role has been attributed to him. The main accused is Chattar Pal, who caused injury to Prem Singh.

1 of 2 ::: Downloaded on - 29-12-2018 16:15:36 ::: -2- CRM-M-48935-2018 The petitioner has been in custody since 08.08.2018. He is not required for any investigation or interrogation purposes as he is in judicial custody. The trial of case may take a long time. No useful purpose will be served by keeping the petitioner in custody till the final disposal of the case.

Keeping in view the facts and circumstances of the present case; without discussing the facts in minute detail and without expressing any opinion on the merits of the case, this criminal miscellaneous petition is allowed and the petitioner is ordered to be released on bail subject to his furnishing personal bonds in the sum of `50,000/- with one surety in the like amount to the satisfaction of the trial Court/Duty Magistrate.




16.11.2018                                              (INDERJIT SINGH)
parveen kumar                                                 JUDGE



       Whether speaking/reasoned                 :      Yes
       Whether reportable                        :      No




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