Punjab-Haryana High Court
Sandeep Alias Under (Now Confined In ... vs State Of Haryana on 26 July, 2017
Author: Anupinder Singh Grewal
Bench: Anupinder Singh Grewal
CRM No. M-25933 of 2017
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IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM No. M-25933 of 2017
Date of Decision : 26.07.2017
Sandeep alias Under ...Petitioner
Versus
State of Haryana ...Respondent
CORAM: HON'BLE MR. JUSTICE ANUPINDER SINGH GREWAL
Present: Mr. Raman Chawla, Advocate for the petitioner.
Mr. Vikramjit Singh, Additional Advocate General, Haryana.
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Anupinder Singh Grewal, J.(Oral)
The petitioner is seeking regular bail in FIR No. 620, dated 03.07.2014, under Sections 148, 149, 323, 427, 452, 506, 325 IPC, registered at Police Station Sadar Hisar, District Hisar.
Learned counsel for the petitioner contends that in the FIR no specific injury has been attributed to the petitioner, who is in custody for over two months. Learned counsel further contends that the petitioner had also met with an accident in October, 2016 and his left arm was amputated. In support of his submission, he has referred to discharge certificate of the petitioner dated 28.10.2016 (Annexure P-2). Learned counsel also contends that no other case has ever been registered against the petitioner.
Heard.
In view of the submissions of learned counsel for the petitioner and keeping in view the fact that the petitioner is in custody for over two 1 of 2 ::: Downloaded on - 30-07-2017 17:31:53 ::: CRM No. M-25933 of 2017 2 months, I deem it appropriate to grant concession of regular bail to the petitioner.
Therefore, without expressing any opinion on the merits of the case, the instant petition is allowed. The petitioner, namely, Sandeep alias Under is ordered to be released on regular bail on his furnishing requisite bail bonds to the satisfaction of the trial Court/Duty Magistrate.
(ANUPINDER SINGH GREWAL)
July 26, 2017 JUDGE
kanchan
Whether speaking/reasoned? Yes/No
Whether reportable? Yes/No
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