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Punjab-Haryana High Court

Ram Kishore Alias Banti vs State Of Haryana on 4 April, 2011

Author: Alok Singh

Bench: Alok Singh

CRM-M 9639 of 2011 (O&M)
                                                                             -1-

    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                   CHANDIGARH

                                CRM-M 9639 of 2011 (O&M)
                                Date of decision: 04.04.2011

Ram Kishore alias Banti
                                                                   ....Petitioner
                                Versus

State of Haryana
                                                                ....Respondent

CORAM: HON'BLE MR. JUSTICE ALOK SINGH

Present: - Mr. Harkesh Manuja, Advocate, for the petitioner.

          1.Whether Reporters of local papers may be allowed to see the judgment?
          2.Whether to be referred to the Reporters or not?
          3.Whether the judgment should be reported in the Digest?

                     *****

ALOK SINGH, J (ORAL)

Learned counsel for the petitioner vehemently argued that this is a case of blind murder and there is no direct evidence against the petitioner. He has further argued that petitioner has no enmity with the deceased, who was the migrated labourer from West Bengal. Learned counsel further states that no evidence was ever collected by the investigating agency suggesting involvement of the petitioner. Learned counsel further states that argument advanced by learned counsel for the petitioner before the Sessions Judge was an alternative argument while in fact there is absolutely no evidence suggesting the involvement of the petitioner. Learned counsel further states that he may be permitted to withdraw this petition with liberty to move second bail application before the learned Sessions Judge, however, learned Sessions Judge while deciding the second bail application should not be prejudiced from CRM-M 9639 of 2011 (O&M) -2- the rejection of the bail application by this Court.

Dismissed as withdrawn with the aforesaid liberty with the observation that if second bail application is moved before the Sessions Judge, same shall be decided at its own merit in accordance with law without being prejudiced from the rejection of bail application by this Court.

(Alok Singh) Judge April 04, 2011 R.S.