Punjab-Haryana High Court
Jasbir Singh And Ors vs State Of Haryana on 17 April, 2018
Author: Sudhir Mittal
Bench: Sudhir Mittal
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
Sr. No.202
CRM-M-13749-2018
Date of decision : 17.04.2018
Jasbir Singh and others ..... Petitioners
VERSUS
State of Haryana ..... Respondent
CORAM: HON'BLE MR. JUSTICE SUDHIR MITTAL
Present: Mr. Shailender Singh Gill, Advocate, for the petitioners.
Mr. Munish Sharma, AAG, Haryana.
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SUDHIR MITTAL, J. (Oral)
The petitioners seek regular bail in case FIR No.0134 dated 26.08.2017, registered at Police Station Guhla, District Kaithal, under Sections 148, 149, 188, 427, 436, 124-A, 120-B and 394 IPC (Section 394 IPC omitted and Section 124-A IPC was added later on) and Sections 3 and 4 of Prevention of Damage to Public Property Act, 1984 (Section 4 of PDPP Act, 1984 was added later on).
The present FIR was registered in the aftermath of wide-spread violence in the State of Haryana after conviction of Baba Gurmit Ram Rahim. The allegations therein are regarding rioting, arson and robbery, apart from damage to public property.
Learned counsel for the petitioners submits that the petitioners have been named on the basis of the statement of co-accused. They have been in custody since 27.08.2017 and that the investigation is complete therefore, no useful purpose will be served by keeping the petitioners in custody.
The aforementioned factual position is not disputed by learned counsel for the State.
1 of 2 ::: Downloaded on - 06-05-2018 11:40:22 ::: CRM-M-13749-2018 -2- Keeping in view the totality of the facts and circumstances of this case, I deem it appropriate to allow this petition. Accordingly, the petition is allowed and petitioners, namely, Jasbir Singh, Madan Kumar and Balkar Singh, are ordered to be released on bail on their furnishing bail and surety bonds to the satisfaction of the trial Court concerned.
(SUDHIR MITTAL)
JUDGE
17.04.2018
Ramandeep Singh
Whether speaking / reasoned Yes / No
Whether Reportable Yes/ No
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