Punjab-Haryana High Court
Pardeep @ Dog vs State Of Haryana on 9 February, 2018
Author: Sudhir Mittal
Bench: Sudhir Mittal
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
Sr. No.214
CRM-M-47633-2017
Date of decision : 09.02.2018
Pardeep @ Dog ..... Petitioner
VERSUS
State of Haryana ..... Respondent
CORAM: HON'BLE MR. JUSTICE SUDHIR MITTAL
Present: Mr. D.P.S. Bajwa, Advocate, for the petitioner.
Mr. Munish Sharma, AAG, Haryana.
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SUDHIR MITTAL, J. (Oral)
The petitioner seeks grant of regular bail in case FIR No.258 dated 28.10.2015, registered at Police Station, Narwana City, District Jind, under Sections 302, 216, 120-B, 34 IPC and Sections 25 of Arms Act, 1959. According to the allegations made in the FIR, which has been got registered by father of the deceased, the petitioner is the main accused as he fired a shot at the back of the deceased and then shot him in the forehead.
Learned counsel for the petitioner submits that the eye-witnesses have resiled from their statements and that the petitioner has been in custody since 03.11.2015. Out of twenty one witnesses, so far three witnesses have been examined and therefore, the petitioner should be enlarged on regular bail.
On the other hand, learned State counsel submits that the petitioner is the main accused and he has committed a heinous crime in a very brazen manner and as such, he is not entitled to the concession of regular bail.
The petitioner is accused of having committed gravesome of Pardeep son of Sewa Singh. From the averments in the FIR, there was no immediate provocation for commission of the crime. It is a premeditated murder committed in furtherance of common intention and thus, the petitioner is not entitled to the concession of regular bail. The petition is dismissed.
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(SUDHIR MITTAL)
JUDGE
February 09, 2018
Ramandeep Singh
Whether speaking / reasoned Yes / No
Whether Reportable Yes/ No
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