Punjab-Haryana High Court
Niranjan Singh vs State Of Haryana on 25 October, 2016
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Criminal Misc.No.M-36956 of 2016 (O&M)
Date of Decision : 25th October, 2016
Niranjan Singh
...... Petitioner
Versus
State of Haryana
...... Respondent
CORAM : HON'BLE MR. JUSTICE AJAY TEWARI
***
Present : Mr. Anurag Jain, Advocate
for the petitioner.
Mr. Satish Saini, DAG, Haryana
for the respondent(s)-State.
***
AJAY TEWARI, J. (Oral)
The petitioner has preferred the instant petition under Section 439 Cr.P.C., seeking regular bail in case FIR No.228 dated 21.05.2016, registered at Police Station Mahindergarh, District Mahindergarh, under Sections 3, 4, 5, 6, 23, 23(1) 23(3), 25 of PC & PNDT Act and Section 25 of the Arms Act.
Learned counsel for the petitioner has stated that the co- accused were granted bail by this Court vide orders dated 04.07.2016, passed in Criminal Misc.Nos.20895 of 2016 and 20829 of 2016 and the petitioner is in custody since 05.09.2016.
Learned State counsel, on instructions, has accepted these factual assertions.
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Accordingly, the instant petition stands allowed. Bail to the satisfaction of learned Chief Judicial Magistrate/Duty Magistrate, Mahindergarh.
( AJAY TEWARI )
th
25 October, 2016 JUDGE
mamta
Whether speaking Yes/No
Whether Reportable Yes/No
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