Punjab-Haryana High Court
Mohan vs State Of Haryana on 10 August, 2015
Author: M.M.S. Bedi
Bench: M.M.S. Bedi
CRM-M-21791-2015 (O&M)
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-21791-2015 (O&M).
Decided on: August 10, 2015.
Mohan
..... Petitioner(s)
Versus
State of Haryana
..... Respondent(s)
***
CORAM: HON'BLE MR. JUSTICE M.M.S. BEDI
PRESENT Mr.J.S.Mehndiratta, Advocate,
for the petitioner.
Mr.Charanjit Singh Bakshi, Addl. A.G. Haryana.
M.M.S. BEDI, J (ORAL)
Petitioner seeks concession of regular bail in a case registered at the instance of complainant Suresh Kumar alleging that his son Vijender was attacked by a group of persons constituting unlawful assembly carrying firearms as well as dandas. His son was kidnapped and later on murdered. As per the medical evidence, bullets were found from the body of the deceased. Firearm injury is attributed to non-applicant Yogesh and Vinod. Petitioner has not been attributed any specific injury though he was allegedly present. He was found innocent during course of investigation. After having been summoned under Section 319 Cr.P.C., he has been in custody w.e.f. 27.9.2014. I have considered the role attributed to the petitioner. The dual version has already cropped up in this case so 1 CRM-M-21791-2015 (O&M) far as his involvement is concerned.
Taking into consideration, the said circumstances, he can be granted the concession of bail.
The petition is allowed. It is ordered that the petitioner will be released on bail on his furnishing bail bonds/surety bonds to the satisfaction of the trial Court.
(M.M.S. BEDI) August 10, 2015. JUDGE rka RAJ KUMAR ARORA 2 2015.08.13 12:19 I attest to the accuracy and integrity of this document