Punjab-Haryana High Court
Gourav vs State Of Haryana on 3 October, 2023
Neutral Citation No:=2023:PHHC:127753
237 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Neutral Citation No. 2023:PHHC:127753
CRM-M-47462-2023
Date of Decision: October 03, 2023
Gourav ...Petitioner
Versus
State of Haryana ...Respondent
CORAM: HON'BLE MR. JUSTICE DEEPAK GUPTA
Present:- Ms. Pooja Jaglan, Advocate for the petitioner.
Mr. Vipul Sherwal, AAG, Haryana.
DEEPAK GUPTA, J.(Oral)
Status report by way of affidavit of Shri Narender Singh, Deputy Superintendent of Police, Panipat, along with custody certificate has been placed on record.
Prayer in this petition under Section 439 Cr.P.C. is for grant of regular bail in case FIR No.732, dated 24.12.2019, under Sections 148, 149, 201, 302, 328, 396 of IPC (initially registered under Section 346 IPC), registered at Police Station Quilla, District Panipat.
It is contended by learned counsel for the petitioner that co- accused Parsu Ram alias Paras has already been allowed bail vide order dated 05.05.2023 passed in CRM-M-40713-2023; whereas another co- accused Sunita was allowed bail vide order dated 28.07.2023 passed in CRM-M-32046 of 2023.
Learned counsel further contends that case of the petitioner is on better footing comparing to the aforesaid co-accused.
Learned State counsel could not refute the aforesaid averments to the effect that the case of the petitioner is on better footing that of the co-accused, who have already been allowed bail.
1 of 2 ::: Downloaded on - 04-10-2023 01:22:41 ::: Neutral Citation No:=2023:PHHC:127753 Neutral Citation No. 2023:PHHC:127753 CRM-M-47462-2023 -2- As per custody certificate placed on record, petitioner is in custody for the last 03 years, 09 months and 01 day with no criminal antecedent.
For the reasons as have been discussed by this Court in CRM-M-40713-2023, decided on 05.05.2023 and in CRM-M-32046 of 2023, decided on 28.07.2023 and also on the basis of parity, but without commenting anything on the merits of the case, petitioner is admitted to bail and he is ordered to be released on bail on his furnishing requisite bail bonds and surety bonds to the satisfaction of learned Trial Court/Duty Magistrate concerned.
Allowed.
October 03, 2023 (DEEPAK GUPTA)
sarita JUDGE
Whether reasoned/speaking: Yes/No
Whether reportable: Yes/No
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