Punjab-Haryana High Court
Shamim @ Nabbu vs State Of Haryana on 1 May, 2017
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
CRM No. M-13219 of 2017 (O&M)
Date of Decision: 01.05.2017
Samim @ Nabbu --Petitioner
Versus
State of Haryana --Respondent
CORAM:- HON'BLE MR.JUSTICE TEJINDER SINGH DHINDSA.
Present:- Mr. Gautam Dutt, Advocate for the petitioner.
Mr. C.S. Bakshi, Addl. A.G., Haryana.
***
TEJINDER SINGH DHINDSA.J This order shall dispose of the present petition filed under Section 439 Cr.P.C seeking the benefit of regular bail to the petitioner in case F.I.R. No.130 dated 8.5.2016 under sections 148, 323, 307, 427, 506 read with section 149 I.P.C and section 25 of Arms Act, registered at Police Station, Tauru, District Mewat.
Learned counsel for the parties have been heard. As per prosecution version an occurrence took place on 7.5.2006 in which 45 accused persons caused injuries upon as many as 32 persons.
In so far as the present petitioner is concerned, he is alleged to have fired from his pistol at Hamid son of Abdul Rehman.
It has gone uncontroverted that the injuries suffered by Hamid are pallet injuries about his right ear and on the back.
Petitioner was arrested on 20.5.2016.
Investigation in the case is complete, challan stands presented and even charges have been framed. Trial, however, is at the very initial stage as out of 54 prosecution witnesses cited, none has been examined till date.
1 of 2 ::: Downloaded on - 06-05-2017 18:51:36 ::: CRM No. M-13219 of 2017 (O&M) -2- The petitioner, otherwise, is stated to have clean antecedents. Without making any observations on merits and keeping in view the length of incarceration already suffered, present petition is allowed. Petitioner be enlarged on bail subject to satisfaction of Trial Court/Duty Magistrate, Mewat.
Petition disposed of.
(TEJINDER SINGH DHINDSA)
JUDGE
01.05.2017
lucky
Whether speaking/reasoned: Yes
Whether Reportable: No
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