Punjab-Haryana High Court
Rajat @ Arun vs State Of Haryana on 26 July, 2021
Author: Jaishree Thakur
Bench: Jaishree Thakur
CRM-M No.18459 of 2021 (O&M) -1-
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND
HARYANA AT CHANDIGARH
CRM-M No.18459 of 2021 (O&M)
Date of Decision:26.07.2021
(Heard through VC)
Rajat @ Arun ...Petitioner
Versus
State of Haryana ...Respondent
CORAM:- HON'BLE MS. JUSTICE JAISHREE THAKUR
Present:- Mr. Sudhir Rana, Advocate
for the petitioner.
Mr. Dhruv Sihag, AAG, Haryana.
Mr. Vishal Thakur, Advocate
for the complainant.
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JAISHREE THAKUR, J. (ORAL)
This is a petition that has been filed for grant of regular bail to the petitioner in FIR No.262 dated 08.05.2020 under Sections 318, 376, 506 IPC and Sections 3, 4 and 5 of MTP Act registered at Police Station Assand, District Karnal.
Counsel for the petitioner herein would contend that petitioner has been falsely implicated in the said matter. In fact, petitioner and the prosecutrix were in a relationship. It is submitted that the prosecutrix has given an affidavit to that effect, while further stating that she would have no objection in case petitioner is released on bail by the Court. The trial is likely to take some time to conclude and therefore, prays for concession of bail to the petitioner.
Counsel for the respondent-State while opposing the bail 1 of 2 ::: Downloaded on - 28-07-2021 00:22:51 ::: CRM-M No.18459 of 2021 (O&M) -2- application would submit that petitioner is in custody on allegations of commission of offence under Section 376, 318 & 506 of the IPC among others.
At this stage, counsel for the complainant has put in appearance through medium of video conferencing from his office and submits that complainant is present in his office and she has no objection in case regular bail is allowed to the petitioner.
The complainant also appeared in person through the medium of video conferencing from the office of her counsel and submits that she has no objection in case bail is granted to the petitioner.
I have heard learned counsel for the parties. Keeping in view the statement made by the complainant that she was in relationship with the petitioner and that she has no objection in case the petitioner is released on bail and the fact that trial is likely to take some time to conclude owing to present COVID-19 pandemic situation, no useful purpose would be served in keeping the petitioner behind bars. The instant petition is allowed and the petitioner is directed to be released on regular bail on execution of adequate personal/surety bond to the satisfaction of concerned trial Court/Duty Magistrate. However, any observation made herein shall not be construed to be an expression on merits of the case.
(JAISHREE THAKUR)
July 26, 2021 JUDGE
Pankaj*
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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