Punjab-Haryana High Court
Ishwar Singh Yadav & Anr vs Manish Vashishth & Anr on 24 August, 2017
Author: Inderjit Singh
Bench: Inderjit Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM No.M-16717 of 2017 (O&M)
Date of Decision: August 24, 2017
Ishwar Singh Yadav and another
...Petitioners
VERSUS
Manish Vashishth and another
...Respondents
CORAM: HON'BLE MR. JUSTICE INDERJIT SINGH
Present: Mr.H.P.S.Ghuman, Advocate
for the petitioners.
Mr.Manish Vashishth,
respondent No.1-in person.
Mr.Gaurav Garg Dhuriwala, Sr.DAG, Punjab
for the respondent-State.
****
INDERJIT SINGH, J.
Petitioners have filed this petition under Section 438 Cr.P.C. for grant of anticipatory bail in complaint No.10RT 16.03.2011/21.04.2016 under Sections 409, 406, 418, 166, 167, 217, 218, 201, 203 and 120-B IPC.
Notice of motion was issued. Respondent No.1-in person and learned State counsel appeared and contested the petition.
I have heard learned counsel for the petitioner, respondent No.1-in person as well as learned State counsel and have gone through the record.
The perusal of the record shows that petitioners are summoned by the trial Court and they are only to face trial.
1 of 2 ::: Downloaded on - 01-09-2017 21:24:55 ::: CRM No.M-16717 of 2017 -2- Keeping in view the facts and circumstances of the case and without discussing the facts of the case in minute details and without expressing any opinion on the merits of the case, I find it a fit case, where petitioners are entitled to benefit of anticipatory bail. Therefore, present petition is allowed. It is ordered that in the event of arrest by the Court in the complaint case, they shall be released on bail.
August 24, 2017 (INDERJIT SINGH)
Vgulati JUDGE
Whether speaking/reasoned Yes
Whether reportable No
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