Punjab-Haryana High Court
Ram Chander @ Monu vs State Of Haryana on 5 July, 2012
Author: M.M.S. Bedi
Bench: M.M.S. Bedi
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-6824 of 2012 (O&M).
Date of decision: July 05, 2012.
Ram Chander @ Monu
..... Petitioner
versus
State of Haryana
..... Respondent
CORAM: HON'BLE MR. JUSTICE M.M.S. BEDI
Present: Mr.Anshuman Dalal, Advocate,
for the petitioner.
Ms.Shalini Attri DAG., Haryana.
**
M.M.S. BEDI, J. (Oral)
Petitioner seeks concession of regular in a case registered at the instance of Vicky alleging that while he was going towards Delhi after loading concrete in his Dampher, he was stopped by 3-4 persons occupying a Safari vehicle. After giving beatings to the complainant, the Dampher had been forcibly snatched.
So far as petitioner is concerned, he has been charged under Section 412 IPC for having purchased the said Dampher. The petitioner has been in custody since 3.9.2010.
Without expression of any opinion on merits of the case, the petitioner is ordered to be released on bail on his furnishing bail bonds/surety bonds to the satisfaction of the trial Court subject to the condition that the petitioner will not commit the similar offence of which he is accused of.
Disposed of.
(M.M.S. BEDI) July 05, 2012. JUDGE rka