Punjab-Haryana High Court
Ranbir Singh vs State Of Haryana on 13 March, 2012
Author: Rajan Gupta
Bench: Rajan Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
Crl. Misc. No. M-2151 of 2012
Date of decision : 13.03.2012
Ranbir Singh
....Petitioner
V/s
State of Haryana
....Respondent
BEFORE : HON'BLE MR. JUSTICE RAJAN GUPTA
Present: Mr. J.S. Hooda, Advocate for the petitioner.
Ms. Maloo Chahal, AAG Haryana.
RAJAN GUPTA J. (ORAL)
This is a petition filed under Section 439 of the Code of Criminal Procedure seeking regular bail in a case registered against the petitioner vide FIR No. 292 dated 27.08.2010 under sections 376, 305, 511, 506 & 120-B IPC and section 67 of the IT Act at Police Station Saran Faridabad.
Learned State counsel, on instructions from ASI Sri Ram, who is present in court, submits that all prosecution witnesses have been examined in this case and trial is likely to culminate soon.
In view of above, I am of the considered view that there is no ground made to enlarge the petitioner on bail. Dismissed.
In case trial is not concluded within a period of three months, petitioner shall be at liberty to file afresh.
March 13, 2012 (RAJAN GUPTA) Ajay JUDGE