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Punjab-Haryana High Court

Ashish Kumar @ Tinku vs State Of Haryana on 2 August, 2017

Author: Inderjit Singh

Bench: Inderjit Singh

                                                                           218
      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH


                                          CRM No.M-27050 of 2017 (O&M)
                                          Date of Decision: August 02, 2017


Ashish Kumar @ Tinku
                                                                   ...Petitioner

                                    VERSUS

State of Haryana
                                                                 ...Respondent


CORAM: HON'BLE MR. JUSTICE INDERJIT SINGH


Present:     Mr.Devender Singh, Advocate
             for the petitioner.

                   ****

INDERJIT SINGH, J.

Petitioner has filed this petition under Section 439 Cr.P.C. for grant of regular bail in case FIR No.916 dated 17.10.2016 under Sections 147, 149, 323, 452, 506 IPC (Section 307 IPC added and Sections 147 and 149 IPC deleted later on), registered at Police Station Sadar, District Hisar.

Notice of motion.

Mr.B.S.Virk, Deputy Advocate General, Haryana, has put in appearance on behalf of the respondent-State and contested the petition.

I have heard learned counsel for the petitioner as well as learned State counsel and have gone through the record.

From the record, I find that the petitioner is not named in the FIR. No injury is attributed to him.

The present petitioner has been in custody since 24.12.2016. He is not required for any investigation or interrogation purposes as he is in 1 of 2 ::: Downloaded on - 07-08-2017 00:55:03 ::: CRM No.M-27050 of 2017 -2- judicial custody. The trial of the case will take long time. No useful purpose will be served by keeping the petitioner in custody till disposal of the case.

Keeping in view the facts and circumstances of the present case, without discussing the facts in minute detail and without expressing any opinion on the merits of the case, the present petition is allowed and the petitioner is ordered to be released on bail subject to his furnishing personal/surety bonds in the sum of `50,000/- with one surety in the like amount to the satisfaction of the trial Court/Duty Magistrate.

August 02, 2017                                      (INDERJIT SINGH)
Vgulati                                                   JUDGE

             Whether speaking/reasoned                    Yes
             Whether reportable                           No




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