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Punjab-Haryana High Court

Rajesh Vohra vs State Of Haryana on 20 January, 2011

Author: Rajan Gupta

Bench: Rajan Gupta

Crl. Misc. No. M-35007 of 2010                  1



    IN THE HIGH COURT FOR THE STATES OF PUNJAB &
              HARYANA AT CHANDIGARH.

                          Crl. Misc. No. M-35007 of 2010 (O&M)
                          Date of decision : 20.1.2011

Rajesh Vohra                                        ...Petitioner

                             Versus

State of Haryana                                    ...Respondent

CORAM: HON'BLE MR. JUSTICE RAJAN GUPTA Present: Mr. Aman Bansal, Advocate for the petitioner.

Mr. Vikas Malik, AAG, Haryana.

Rajan Gupta, J. (oral) This is a petition under Section 439 Cr.P.C. seeking regular bail in a case registered against the petitioner under Sections 406, 420, 419, 467, 468, 471, 120-B IPC at Police Station Mahesh Nagar, District Ambala, vide FIR No.119 dated 16th May, 2010.

Learned counsel for the petitioner submits that petitioner has been in custody since 26th May, 2010 and trial of the case is in progress, therefore, no useful purpose will be served by detaining the petitioner in custody any longer.

Learned State counsel has opposed the prayer for bail on the ground that the allegations against the petitioner are serious in nature. He, however, does not dispute the fact that the trial is in progress and prosecution evidence is being recorded.

Heard.

Keeping in view the period of incarceration of the petitioner and the fact that the trial is already in progress, I am of the considered view that no useful purpose will be served by detaining the petitioner in custody any longer. The trial may take long time to conclude. Thus, without expressing any opinion on the merits of the case, this petition is allowed and the petitioner is directed to be released on bail to the satisfaction of Chief Judicial Magistrate/ Duty Magistrate, Ambala.

(RAJAN GUPTA) JUDGE 20.1.2011 'rajpal'