Punjab-Haryana High Court
Sohanveer Alias Monu vs State Of Haryana on 11 February, 2019
Author: Daya Chaudhary
Bench: Daya Chaudhary
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Criminal Misc. No. M-45466 of 2018
Date of decision: 11.02.2019
Sohanveer alias Monu ..Petitioner
Versus
State of Haryana ..Respondent
CORAM: HON'BLE MRS. JUSTICE DAYA CHAUDHARY
Present: Mr. R.S. Dhull, Advocate
for the petitioner.
Mr. Rajesh Sheoran, Addl. A.G., Haryana
for the respondent-State.
***
Daya Chaudhary, J. (Oral)
The present petition has been filed by the petitioner under Section 439 Cr.P.C. for grant of regular bail to him in case FIR No.173 dated 04.05.2016 registered under Sections 302, 34, 120-B, 476 IPC and Section 25 of the Arms Act, 1959 at Police Station Sampla, District Rohtak.
Learned counsel for the petitioner submits that the petitioner was not named in the FIR and has been implicated only on the basis of disclosure statement made by co-accused. No role has been attributed to the petitioner and he is in custody since 21.05.2016. Learned counsel further submits that co-accused of the petitioner, namely, Ajay @ Danka, Sumit, Yoganand and Rajesh have been released on regular bail and the case of the petitioner is at par with them.
Learned State counsel has not disputed the custody period; release of co-accused on regular bail and the fact that the petitioner was not named in the FIR and has been implicated only on the basis of disclosure statement made by co-accused.
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Heard arguments of learned counsel for the petitioner as well as learned State counsel and have also perused the contents of the FIR and other documents available on the file.
By considering the submissions made by learned counsel for the petitioner that the petitioner has been implicated in the case only on the basis of disclosure statement made by co-accused; he is in custody since 21.05.2016; his co-acused, namely, Ajay @ Danka, Sumit, Yoganand and Rajesh have been released on regular bail; trial may take time to conclude and no purpose would be served by keeping him in custody, the present petition is allowed and the petitioner (Sohanveer alias Monu) is directed to be released on regular bail on furnishing bail/surety bonds to the satisfaction of the trial Court.
11.02.2019 (DAYA CHAUDHARY)
neetu JUDGE
Whether speaking/reasoned Yes
Whether Reportable No
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