Punjab-Haryana High Court
Manoj Kumar @ Manoj vs State Of Haryana on 13 July, 2023
Author: Anoop Chitkara
Bench: Anoop Chitkara
Neutral Citation No:=2023:PHHC:087934
1
CRM-M-27679-2023
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-27679-2023
Reserved on: 07.07.2023
Pronounced on: 13.07.2023
Manoj Kumar @ Manoj ...Petitioner
Versus
State of Haryana ...Respondent
CORAM: HON'BLE MR. JUSTICE ANOOP CHITKARA
Present: Mr. Manish Soni, Advocate for the petitioner.
Mr. Manish Bansal, Sr. DAG, Haryana.
****
ANOOP CHITKARA, J.
FIR No. Dated Police Station Sections 150 10.07.2022 Sadar Bahadurgarh, 379, 411, 420, 467 & 468 IPC District Jhajjar
1. The petitioner incarcerated in the FIR captioned above, on the allegations of theft of cars, has come up before this Court under Section 439 CrPC seeking bail.
2. As per status report dated 03.07.2023, the accused has the following criminal antecedents:
Sr.no. FIR No. Year U/S Police station 1 196 1993 324,341PC NANGLOI, DELHI 2 256 1994 3791PC PASCHIM VIHAR EAST, DELHI 3 279 1994 3791PC PASCHIM VIHAR, DELHI 4 225 1994 25 A. ACT CITY BAHADURGARH, JHAJJAR 5 331 1994 3791PC PASCHIM VIHAR EAST, DELHI 6 356 1994 3791PC PASCHIM VIHAR EAST, DELHI 7 497 1994 3791PC PASCHIM VIHAR EAST, DELHI 8 538 1994 3791PC PASCHIM VIHAR EAST, DELHI 9 543 1994 25 A. ACT PASCHIM VIHAR EAST, DELHI 10 573 1998 4111PC ADARSH NAGAR, DELHI 11 3 1998 411IPC NORTH ROHINI, DELHI 12 715 1998 3791PC PASCHIM VIHAR EAST, DELHI 13 854 2001 3791PC SOUTH ROHINI, DELHI 14 1054 2002 3791PC RAJOURI GARDEN, DELHI 1 1 of 6 ::: Downloaded on - 15-07-2023 02:27:50 :::
Neutral Citation No:=2023:PHHC:087934 2 CRM-M-27679-2023 15 986 2002 379,411,34 IPC RAJOURI GARDEN, DELHI 16 784 2002 379,411,34 IPC RAJOURI GARDEN, DELHI 17 843 2002 3791PC SHALIMAR BAUGH, DELHI 18 838 2002 379,411IPC SHALIMAR BAUGH, DELHI 19 278 2002 3791PC SHALIMAR BAUGH, DELHI 20 371 2002 3791PC SHALIMAR BAUGH, DELHI 21 350 2002 3791PC VIKAS PURl, DELHI 22 765 2002 3791PC LAJPAT NAGAR, DELHI 23 10 2003 420,467,468,471,120B,34IPC DWARKA SECTOR23, DELHI 24 710 2003 3791PC SHALIMAR BAUGH, DELHI 25 4 2003 3791PC SHALIMAR BAUGH, DELHI 26 7 2003 3791PC SHALIMAR BAUGH, DELHI 27 50 2004 3791PC ASHOK VIHAR, DELHI 28 53 2004 3791PC KESHAV PURAM, DElHI 29 122 2004 3791PC KIRTI NAGAR, DELHI 30 920 2004 3791PC PASCHIM VIHAR EAST, DELHI 31 7 2004 379,341PC RAJINDER NAGAR, DELHI 32 988 2004 3791PC RAJOURI GARDEN, DELHI 33 1074 2004 3791PC SHALIMAR BAUGH, DELHI 34 373 2004 3791PC SHALIMAR BAUGH, DELHI 35 168 2004 2241PC SPECIALCELL, DELHI 36 60 2004 25 of Arms ACT SPECIALCELL, DELHI 37 534 2004 3791PC VIKAS PURl, DELHI 38 57 2004 3791PC VIKAS PURl, DELHI 39 531 2005 3791PC SOUTH ROHINI, DELHI 40 492 2005 186,353,307,467,468,471,411IPC and NANGLOI, DELHI 25/27 of Arms ACT 41 1301 2006 3791PC GURGAON CITY, GURGAON 42 1266 2006 382,341PC GURGAON CITY, GURGAON 43 1245 2006 392,341PC GURGAON CITY, GURGAON 44 1207 2006 392,341PC GURGAON CITY, GURGAON 45 1136 2006 3791PC GURGAON CITY, GURGAON 46 1072 2006 3791PC GURGAON CITY, GURGAON 47 1038 2006 3791PC GURGAON CITY, GURGAON 48 996 2006 392,341PC GURGAON CITY, GURGAON 49 819 2006 3791PC GURGAON CITY, GURGAON 50 527 2006 3791PC KIRTI NAGAR, DELHI 51 648 2006 394,341PC MOTI NAGAR, DELHI 2 2 of 6 ::: Downloaded on - 15-07-2023 02:27:51 ::: Neutral Citation No:=2023:PHHC:087934 3 CRM-M-27679-2023 52 448 2006 394,341PC MOTI NAGAR, DELHI 53 340 2006 356,3791PC NAB I KARIM 54 284 2006 323,341,379 IPC NABI KARIM 55 32 2006 3791PC NAB I KARIM 56 1112 2006 3791PC PASCHIM VIHAR EAST, DELHI 57 1279 2006 457,380,4111PC PASCHIM VIHAR EAST, DELHI 58 184 2006 3791PC RAJINDER NAGAR, DELHI 59 193 2006 3791PC RAJINDER NAGAR, DELHI 60 202 2006 392,341PC RAJINDER NAGAR, DELHI 61 19 2007 392,34 IPC 25 ARMS ACT GURGAON CITY, GURGAON 62 527 2007 379,4111PC KIRTI NAGAR, DELHI 63 854 2007 3791PC SOUTH ROHINI, DELHI 64 308 2008 411IPC ALiPUR, DELHI 65 231 2008 3791PC CR PARK, DELHI 66 331 2008 3791PC CR PARK, DELHI 67 120 2008 379,411IPC GREATERKAILASH, DElHI 68 429 2008 3791PC HAZRAT NIZAMUDDIN, DELHI 69 460 2008 392,120B IPC NANGLOI, DELHI 70 428 2008 379,356,34 IPC PUNJABI BAUGH, DELHI 71 477 2008 379,411,34 IPC PUNJABI BAUGH, DELHI 72 162 2009 186,353,307,341PC AM AN VIHAR, DELHI 73 67 2009 382,482,411,34 IPC DEFENCECOLONY, DELHI 74 97 2009 382,482,411,34 IPC DEFENCECOLONY, DELHI 75 27 2009 3791PC GREATERKAILASH, DELHI 76 34 2009 3791PC GREATERKAILASH, DELHI 77 3 2009 3791PC GREATER KAILASH, DELHI 78 30 2009 382,411IPC GREATER KAILASH, DELHI 79 75 2009 379,411IPC GREATER KAILASH, DELHI 80 12 2009 3791PC GREATER KAILASH, DELHI 81 120 2009 3791PC GREATERKAILASH, DElHI 82 10 2009 392,397,411,482,34IPC GREATERKAILASH, DELHI 83 198 2009 3791PC LAJPAT NAGAR, DELHI 84 217 2009 3791PC LAJPAT NAGAR, DELHI 85 159 2009 3791PC LAJPAT NAGAR, DElHI 86 362 2009 3791PC LAJPAT NAGAR, DElHI 87 100 2009 379,411,34 IPC VASANT VIHAR, DELHI 88 93 2009 379,411,34 IPC VASA NT VIHAR, DELHI 89 77 2009 379,411,34 IPC VASA NT VIHAR, DELHI 3 3 of 6 ::: Downloaded on - 15-07-2023 02:27:51 ::: Neutral Citation No:=2023:PHHC:087934 4 CRM-M-27679-2023 90 52 2009 379,392,34 IPC . DEFENCECOLONY, DELHI 91 56 2009 382,411,468,471,482,34 IPC DEFENCECOLONY, DELHI 92 251 2009 379,411,467,468,471,120B,34IPC SAKET, DELHI 93 275 2011 379,411,482,34IPC CR PARK, DElHI 94 141 2011 3791PC CR PARK, DELHI 95 252 2011 382,341PC CENTRAL SECTOR 17 96 66 2011 394,341PC CHANAKYA PURl, DELHI 97 119 2011 399,402,l71IPC 25 A ACT DIVN 6 INDUST AREA LUDHIANA 98 188 2011 3791PC GURGAON CITY, GURGAON 99 449 2011 341,392,394,506 IPC 25 ARMS INDRI, KARNAL 100 291 2011 379,341PC SAKET, DELHI 101 386 2011 382,341PC SAKET, DELHI 102 229 2011 379,341PC SAKET, DELHI 103 266 2011 379,4111PC VASANT VIHAR, DELHI 104 531 2011 379,411IPC MALVIYA NAGAR, DELHI 105 3 2012 25 ARMS ACT SPECIAL CELL, DELHI 106 14480 2020 379,411,452 IPC SHALIMAR BAUGH, DELHI 107 24187 2020 379,4111PC TILAK NAGAR, DELHI 108 21282 2021 379,411IPC VIVEK VIHAR, DELHI 109 311 2021 379,467,468,471,120B IPC SECTOR 14, PANCHKULA 110 60 2022 379,411,120B IPC MDC MATA MANSA DEVI COMPLEX, PANCH KULA 111 81 2022 379,411,120B IPC SECTOR 20 PANCHKULA 112 143 2022 379,411,120B IPC SECTOR 5 PANCH KULA 113 212 2022 379,411,467,468,120B IPC PINJORE, PANCH KULA 114 159 2022 379,411IPC DERA BASSI, SAHIBZADA AJIT SINGH NAGAR, PUNJAB 115 64 2022 379,411,120B IPC DIKOLl, SAHIBZADA AJIT SINGH NAGAR, PUNJAB
3. The petitioner contends that the pre-trial incarceration would cause an irreversible injustice to the petitioner and family, who is in custody since 10.07.2022.
4. While opposing the bail, the State contends that given the criminal past, the accused is likely to indulge in crime once released on bail REASONING:
5. In Paramjeet Singh v. State of Punjab, 2022:PHHC:003983 [Para 8], CRM-M 50243 of 2021, this court observed, While considering each bail petition of the accused with a criminal 4 4 of 6 ::: Downloaded on - 15-07-2023 02:27:51 ::: Neutral Citation No:=2023:PHHC:087934 5 CRM-M-27679-2023 history, it throws an onerous responsibility upon the Courts to act judiciously with reasonableness because arbitrariness is the antithesis of law. The criminal history must be of cases where the accused was convicted, including the suspended sentences and all pending First Information Reports, wherein the bail petitioner stands arraigned as an accused. In reckoning the number of cases as criminal history, the prosecutions resulting in acquittal or discharge, or when Courts quashed the FIR; the prosecution stands withdrawn, or prosecution filed a closure report; cannot be included. Although crime is to be despised and not the criminal, yet for a recidivist, the contours of a playing field are marshy, and graver the criminal history, slushier the puddles.
6. The petition does not refer to any averment based on which this court is assured that if this recidivist is released on bail, then he shall not indulge in criminal behavior.
7. Based on a secret information that a gang is indulging in theft of vehicles and they create fake registration certificates, the police laid down a naka and on 10.07.2022 apprehended the petitioner who was travelling in a stolen Scorpio car. During investigation, the police was able to recover 13 stolen vehicles i.e. 05 Scorpio cars, 04 Fortuner Cars, one Innova crysta car, two Creta cars and one Brezza car. Modus operandi and motive of the petitioner was that they would check details of the vehicles on OLX and get the engine and chassis numbers of vehicles through M-Parivahan Application. Consequently, they would get the fake documents prepared from Transport Nagar Delhi. Thus they would sale the stolen vehicles genuinely to large number of customers. The police found the petitioner's involvement in various cases which are around 115 in number as mentioned above. Petitioner fails to point out number of cases in which he has been acquitted. Considering the serious nature of allegations massive criminal history and the petitioner being apprehended from a stolen vehicle prima facie establishing his domain and vehicle's possession over the stolen vehicle, he is not entitled to any bail during trial.
8. A perusal of the bail petition and the documents attached, primafacie points towards the petitioner's involvement and does not make out a case for bail. Any further discussions are likely to prejudice the petitioner; this court refrains from doing so.
9. Any observation made hereinabove is neither an expression of opinion on the merits of the case nor shall the trial Court advert to these comments. The petition is dismissed. However, considering the petitioners' custody, this court requests the concerned trial court to make all endeavours to conclude the trial by Oct 31, 2023, of which the prosecution evidence be completed by 30.09.2023, and the remaining time to provide an opportunity to the accused to lead defence evidence, if so desired. It is clarified that this order speeding-up the trial is subject to the condition 5 5 of 6 ::: Downloaded on - 15-07-2023 02:27:51 ::: Neutral Citation No:=2023:PHHC:087934 6 CRM-M-27679-2023 that neither the petitioner shall seek any adjournment nor try to use any tactics to delay the trial. If he do so, this order of expediting the trial shall stand automatically recalled by resorting to Section 362, read with Section 482 Code of Criminal Procedure, 1973, without any further reference to this court. If the trial is delayed by other accused on bail, they be also strictly dealt with in accordance with the law.All pending applications, if any, stand closed.
(ANOOP CHITKARA)
JUDGE
13.07.2023
anju rani
Whether speaking/reasoned: Yes
Whether reportable: No.
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