Punjab-Haryana High Court
Munim vs State Of Haryana on 2 August, 2012
Author: M.M.S. Bedi
Bench: M.M.S. Bedi
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND
HARYANA AT CHANDIGARH.
Cr.Misc. M 16214 of 2012
Date of decision 2.8.2012
Munim
.. petitioner
vs
State of Haryana
... respondent
Present Mr. BS Rathee, Advocate.
Ms. Shalini Attri,DAG, Haryana
M.M.S. BEDI,J.
The petitioner is stated to be involved in a large number of cases.
Counsel for the petitioner submits that the petitioner has been acquitted in two cases and that the delay in the present case is causing serious prejudice to the petitioner.
The bail petition has been opposed inter alia on the ground that the petitioner is involved in similar cases of extortion. Without expression of any opinion on merits of the case, it is sufficient to observe that the petitioner was involved in this case while he was already in custody in another case.
Accordingly, the petition is allowed and the petitioner is ordered to be released on bail on his furnishing bail bonds/ surety bonds to the satisfaction of the trial court subject to the condition that he will not commit the similar offence, of which he is accused of, during pendency of the trial.
August 2 ,2012 ( M.M.S. BEDI ) TSM JUDGE