Punjab-Haryana High Court
Date Of Decision : 19.7.2013 vs State Of Haryana on 19 July, 2013
Author: K.C. Puri
Bench: K.C. Puri
Crl.M.No. M-20576 of 2013 -1-
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
1) Crl.M.No. M-20576 of 2013 (O&M)
Date of decision : 19.7.2013
...
Mohit
................Petitioner
vs.
State of Haryana
.................Respondent
2) Crl.M.No. M-22137 of 2013 (O&M)
...
Rahul Kumar
................Petitioner
vs.
State of Haryana
.................Respondent
Coram: Hon'ble Mr. Justice K.C. Puri
Present: Sh. Ashit Malik, Advocate
for the petitioner (in Crl.M.No.M-20576 of 2013)
Sh. Vivek Aggarwal, Advocate
for the petitioner (in Crl.M.No.M-22137 of 2013)
Sh. Amit Kaushik, Senior DAG, Haryana.
...
K.C. Puri, J.
Vide this order, I intend to dispose of Crl.M.No. M-20576 of 2013 titled as Mohit vs. State of Haryana and Crl.M.No. M-22137 of 2013 titled as Rahul Kumar vs. State of Haryana, as both these petitions arise out of FIR No. 96 dated 6.5.2013 under Sections 507, 509, 354D, 420, 467, 468, 471, 120-B IPC, registered at Police Station Kurukshetra University, Kurukshetra. Chugh Banita 2013.07.20 11:07 I attest to the accuracy and integrity of this document High Court,Chandigarh Crl.M.No. M-20576 of 2013 -2-
Petitioners Mohit and Rahul Kumar have applied for grant of regular bail in the abovesaid FIR.
Briefly stated, the law was set in motion by filing of written complaint by Manoj Verma, who has stated that his wife Neera Verma received threatening and indecent calls and obscene SMS on her mobile No. 9416035388 from an unknown mobile No. 8398874215 and she is suffering mental harassment and is apprehensive of physical harm. During investigation, it was revealed that petitioners have obtained two sim cards by forging the ID of one Rajnish Saini. Both the petitioners are in custody since 7.5.2013. Petitioner Mohit is stated to be a student of B.Sc. VIth Semester, whereas petitioner - Rahul Kumar is stated to be a student of MBA 5 years. Petitioners are stated to have been granted bail in the case for forging the ID of Rajnish Saini.
The case is triable by the Magistrate. The petitioners are in custody for the last more than two months.
Bail is granted to both the petitioners - Mohit and Rahul Kumar to the satisfaction of the trial Court.
( K.C. Puri ) 19.7.2013 Judge chugh Chugh Banita 2013.07.20 11:07 I attest to the accuracy and integrity of this document High Court,Chandigarh