Punjab-Haryana High Court
Mithun vs Chandigarh Administration on 2 February, 2012
Author: Kanwaljit Singh Ahluwalia
Bench: Kanwaljit Singh Ahluwalia
Crl. Misc. No.M-38921 of 2011 [1]
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
Crl. Misc. No.M-38921 of 2011
Date of Decision: 2 - 2 - 2012
Mithun .....Petitioner
v.
Chandigarh Administration .....Respondent
CORAM: HON'BLE MR.JUSTICE KANWALJIT SINGH AHLUWALIA
***
Present: Mr.R.K.Verma, Advocate
for the petitioner.
Mr.Hemant Bassi, Advocate
for the respondent.
***
KANWALJIT SINGH AHLUWALIA, J. (ORAL)
The present petition has been filed under Section 439 Cr.P.C. for grant of regular bail to the petitioner in a case arising out of FIR No.229 dated 18.11.2011 registered at Police Station Sector 3, Chandigarh under Sections 370, 371 IPC and Section 26 of the Juvenile Justice Act.
Counsel for the parties state that case of the petitioner is not different from the case of Janak Raj, who has been granted bail vide a separate order of even date, passed in Criminal Misc.No.M-39376 of 2011, tiled as, `Janak Raj v. Chandigarh Administration'.
For the reasons stated in order dated 2.2.2012, passed in Criminal Misc.No.M-39376 of 2011, on the ground of parity, petitioner is Crl. Misc. No.M-38921 of 2011 [2] ordered to be released on bail to the satisfaction of Chief Judicial Magistrate, Chandigarh.
Petition stands disposed of.
( KANWALJIT SINGH AHLUWALIA ) February 2, 2012. JUDGE RC