Punjab-Haryana High Court
Ali Sher vs State Of Haryana on 27 September, 2013
Author: Ram Chand Gupta
Bench: Ram Chand Gupta
CRM No.M-25109 of 2013 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
Crl. Misc. No. M-25109 of 2013 (O&M)
Date of Decision: September 27, 2013.
Ali Sher
..........PETITIONER(s).
VERSUS
State of Haryana
..........RESPONDENT(s).
CORAM:- HON'BLE MR. JUSTICE RAM CHAND GUPTA
Present: Mr. Sarfraj Hussain, Advocate
for the petitioner.
Mr. Pawan Singh, D.A.G. Haryana.
*******
RAM CHAND GUPTA, J.(Oral)
This is an application for regular bail filed under Section 439 of the Code of Criminal Procedure in FIR No.140 dated 26.03.2012 under Sections 376, 506 and 120-B of Indian Penal Code, registered at Police Station Punhana, District Mewat.
I have heard learned counsel for the parties and gone through the record.
It has been argued by learned counsel for the petitioner that there are no allegations of rape against the present petitioner-accused and Mehta Sachin 2013.09.27 18:27 I attest to the accuracy and integrity of this document CHANDIGARH CRM No.M-25109 of 2013 -2- he has been continuing in custody since 13.01.2013 and that trial is not likely to be concluded in near future.
This factual position has not been disputed by learned counsel for the State, on instruction from Head Constable Mohan Lal.
There are no allegations on behalf of the State that petitioner is likely to abscond or that he is likely to dissuade the witnesses from deposing true facts in the Court, if released on bail.
Hence, keeping in view the facts and circumstances of the case, without expressing any opinion on merits, the instant application for regular bail filed on behalf of petitioner Ali Sher is allowed.
Bail to the satisfaction of CJM/Duty Magistrate, Mewat at Nuh.
( RAM CHAND GUPTA ) September 27, 2013. JUDGE Sachin M. Mehta Sachin 2013.09.27 18:27 I attest to the accuracy and integrity of this document CHANDIGARH