Punjab-Haryana High Court
Navneet @ Neetu vs State Of Haryana on 19 November, 2015
CRM-M No.30615 of 2015 ::1::
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
C.R.M-M No.30615 of 2015
Date of Decision : 19.11.2015
Navneet @ Neetu
...... Petitioner
versus
State of Haryana
...... Respondent
CORAM : HON'BLE MR.JUSTICE AJAY TEWARI
***
Present : Mr. Rajat Gautam, Advocate
for the petitioner.
Mr. S.S. Pannu, D.A.G, Haryana.
***
1. Whether Reporters of local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
AJAY TEWARI, J. (Oral)
This petition has been filed under Section 439 Cr.P.C. for grant of regular bail to the petitioner in case FIR No.293 dated 29.11.2014, registered under Section 346 IPC & Sections 302, 201, 148, 149, 404, 364, 120-B IPC and Section 25 of the Arms Act (added later on), at P.S. Narwana City, District Jind.
Learned counsel for the petitioner has argued that the petitioner has now been in custody for almost one year approximately and even the FSL on which emphasis was laid on the previous date does not conclusively point to the guilt. He has further argued that the trial is not likely to ASHISH 2015.11.20 16:18 I attest to the accuracy and authenticity of this document Chandigarh CRM-M No.30615 of 2015 ::2::
conclude in near future since not even a single witness has been examined till date.
Learned Deputy Advocate General has accepted that FSL report merely points out that blood stains on the shirt were human blood but has accepted that it does not show whether that blood either matches the blood of deceased or the petitioner. However, he states that the mobile of the deceased was recovered from the petitioner.
Be that as it may, keeping in view the above facts and the period of incarceration already suffered by the petitioner, without going into the merits of the case, I deem it appropriate to release the petitioner on regular bail to the satisfaction of the trial Court/Duty Magistrate.
Ordered accordingly.
Petition stands allowed.
Since the main case has been decided, the pending criminal miscellaneous application, if any, also stands disposed of.
( AJAY TEWARI )
November 19, 2015 JUDGE
ashish
ASHISH
2015.11.20 16:18
I attest to the accuracy and
authenticity of this document
Chandigarh