Punjab-Haryana High Court
Nirpal Singh Alias Pala vs State Of Haryana on 25 August, 2017
Author: Arvind Singh Sangwan
Bench: Arvind Singh Sangwan
207
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-30065-2017 (O&M)
Date of decision: - 25.8.2017
Nirpal Singh @ Pala ......Petitioner
versus
State of Haryana ......Respondent
CORAM: - HON'BLE MR. JUSTICE ARVIND SINGH SANGWAN.
Present: - Mr. Ashit Malik, Advocate for the petitioner.
Mr. Naveen Sheoran, DAG, Haryana.
ARVIND SINGH SANGWAN, J (ORAL)
CRM-25702-2017 Exemption is allowed as prayed for.
CRM-M-30065-2017 This is a petition under Section 439 of the Code of Criminal Procedure for grant of regular bail to the petitioner in case FIR No.169 dated 9.4.2017, under Sections 379, 411, 420, 468, 471, 120-B IPC, registered at Police Station Shahabad, District Kurukshetra.
Learned counsel for the petitioner submits that though the petitioner was arrested at the spot, as per the disclosure statement of the co-accused Ravi, petitioner has purchased a car from him and as such there is no allegation of tampering with the engine/chassis number of the car. He further submits that petitioner is on bail in another FIR No. 298 dated 19.8.2014 under Sections 420, 467, 468, 471, 120-B IPC registered at Police Station Pehowa.
1 of 2 ::: Downloaded on - 02-09-2017 13:43:50 ::: CRM-M-30065-2017 -2- Learned counsel for the petitioner further submits that the petitioner is in judicial custody since 9.4.2017; offences are triable by the Court of Magistrate and will take long time in conclusion of the trial.
Learned State counsel submits that challan has also been presented and the case is fixed for evidence on 28.8.2017.
Without commenting upon merits of the case, present petition is allowed. Petitioner is directed to be released on bail subject to his furnishing bail bonds/surety bonds to the satisfaction of trial Court.
However, it will be open for the prosecution to apply for cancellation of bail in case the petitioner is found involved in any other subsequent case or found misusing concession of bail.
(ARVIND SINGH SANGWAN)
25.8.2017 JUDGE
preeti
Whether speaking/reasoned Yes/No
Whether Reportable Yes/No
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