Punjab-Haryana High Court
Rakesh Kumar @ Vicky vs State Of Punjab And Anr on 14 October, 2019
Author: Manoj Bajaj
Bench: Manoj Bajaj
CRM-M-23299-2019 -1-
209 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-23299-2019
Date of decision-14.10.2019
Rakesh Kumar @ Vicky ....Petitioner
Vs.
State of Punjab and another ...Respondents
CORAM:- HON'BLE MR. JUSTICE MANOJ BAJAJ
Present: Mr. Har Avtar Singh Saini, Advocate for the petitioner.
Mr. Kirat Singh Sidhu, DAG, Punjab.
Mr. Amaninder Singh Sekhon, Advocate for the complainant.
***
MANOJ BAJAJ, J.
Petitioner-Rakesh Kumar @ Vicky has prayed for grant of anticipatory bail in case complaint No.RT-58/24.09.2015 dated 29.04.2016 titled as "Ashwani Kumar Vs. Rakesh Kumar" whereby the petitioner was summoned to face trial under Sections 307, 326, 325, 323, 324, 506 and 511 of Indian Penal Code, 1860 registered at Police Station City, Faridkot.
On 21.05.2019, the following order was passed:-
"Learned counsel for the petitioner contends that pursuant to the summoning order passed by the trial Court in a complaint case, there is every likelihood that upon appearance, petitioner may be sent to judicial custody. The complaint pertains to the offences under Sections 307, 326, 325, 324, 323, 506 and 511 Indian Penal Code. It is 1 of 2 ::: Downloaded on - 20-10-2019 03:01:54 ::: CRM-M-23299-2019 -2- contended that on the same set of allegations in respect of same occurrence previously FIR No.71 dated 07.04.2015 was got registered by complainant, namely, Ashwani and same ended in cancellation, as the daughter of the petitioner had made a statement denying the alleged occurrence.
Notice of motion for 14.10.2019.
In case the petitioner appears before the trial Court, in that eventuality, trial Court shall release him on interim regular bail subject to his furnishing requisite bail bonds and surety bonds."
Learned counsel for the petitioner submits that in deference to the above order, petitioner has appeared before the trial Court. He has produced the copy of the order dated 10.09.2019 wherein this fact is mentioned that the petitioner had appeared before the learned Magistrate on 24.05.2019 and had furnished the requisite bail bonds and surety bonds.
Considering above, the petition is allowed and the interim bail granted by this Court vide order dated 21.05.2019 is made absolute.
(MANOJ BAJAJ)
JUDGE
14.10.2019
vanita
Whether speaking/reasoned : Yes No
Whether Reportable : Yes No
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