Punjab-Haryana High Court
Surender vs State Of Haryana on 17 October, 2016
Author: Fateh Deep Singh
Bench: Fateh Deep Singh
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
Criminal Misc. No. M-23397 of 2016
Date of decision : October 17, 2016
Surender
....Petitioner
versus
State of Haryana
....Respondent
Coram: Hon'ble Mr. Justice Fateh Deep Singh
Present : Mr. Amit Prashar, Advocate and
Mr. NP Gupta, Advocate, for the petitioner
Mr. Deepak Sabharwal, Addl. AG, Haryana, for the respondent
Fateh Deep Singh, J. (Oral)
The allegations against petitioner Surender in this regular bail application under section 439 Cr.P.C. are that on 15.3.2016, the petitioner was apprehended while in possession of fake currency of 07 notes each of Rs 1000/- denomination and 01 note of Rs 500/- denomination.
The contention of counsel for the petitioner is that the petitioner is in custody for more than 07 months and that there is no semblance of evidence against him except the statement of co-accused Sukhdev also there is no allegation of manufacturing of counterfeit notes by the petitioner. The factual position is not controverted by the learned State counsel.
1 of 2 ::: Downloaded on - 29-10-2016 00:55:27 ::: Criminal Misc. No. M-23397 of 2016 -2- Keeping in view the substantive period of incarceration and the fact that the trial is not likely to be concluded in near future, without adverting to the merits of the case, the instant application is allowed. Bail to the satisfaction of learned Chief Judicial Magistrate/Duty Magistrate, Jind.
The present petition stands disposed off accordingly.
( Fateh Deep Singh )
October 17, 2016 Judge
'tiwana'
Whether speaking/reasoned ? Yes/No
Whether Reportable ? Yes/No
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