Punjab-Haryana High Court
Navjosh Singh vs State Of Punjab on 8 June, 2022
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
208+111 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-14384-2022 (O&M)
Date of decision: 08.06.2022
Navjosh Singh
....Petitioner
Versus
State of Punjab
..Respondent
CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present: Mr. P.S.Ahluwalia, Advocate for the petitioner
Mr. Amit Mehta, Sr. DAG, Punjab
Mr. Akshay Bansal, Advocate for the victims
Mr. Rishab Bhandari and
Mr. Mandeep Nagpal, Advocates for the complainant
ANIL KSHETARPAL, J (Oral)
The petitioner prays for grant of bail pending trial in a criminal case arising from FIR No.11 dated 26.02.2022 registered under Section 66 (C), 67 (A) of Information Technology Act, 2000, Section 354D, 509, 120-B, IPC and Section 354-A IPC & Section 6 of the Indecent Representation of Women (Prohibition) Act, 1986 (added vide order dated 12.05.2022) and Section 201 IPC (added lateron vide order dated 30.05.2022), at Police Station Punjab State Cyber Crime, PS SAS Nagar, District Crime Wing.
As per the case of the prosecution, the petitioner hacked the email ID of the Director of the Educational Institute and thereafter uploaded the morphed pictures of his teachers, which were then circulated to various students.
The petitioner is in custody for the last 3 months and 2 days. He is in the judicial custody during this period.
1 of 2 ::: Downloaded on - 08-06-2022 21:31:19 ::: CRM-M-14384-2022 (O&M) 2 Learned counsel representing the State of Punjab admits that the petitioner is not required for any further custodial interrogation.
Learned counsel representing the victims contends that the petitioner has committed a heinous crime as he has posted obscene morphed pictures of his teachers.
Learned counsel representing the Educational Institution contends that the petitioner has hacked the email ID of the Director.
It is not in dispute that the petitioner is a student. He has already been rusticated from the University and he is in custody for a period of more than 3 months.
In the considered view of this Bench, further incarceration of the petitioner shall not be appropriate.
Without commenting on the merits of the case and keeping in view the aforesaid facts, it is considered appropriate to release the petitioner on regular bail on his furnishing bail bonds/surety bonds to the satisfaction of the concerned trial Court/Duty Magistrate/Area Magistrate.
The petition stands allowed.
All the pending miscellaneous applications, if any, are also disposed of.
08.06.2022 (ANIL KSHETARPAL)
rekha JUDGE
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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