Punjab-Haryana High Court
Umesh vs State Of Haryana on 9 February, 2016
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
CRM No. M-43142 of 2015 (O&M) -1-
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CRM No. M-43142 of 2015 (O&M)
Date of Decision: 09.02.2016
Umesh --Petitioner
Versus
State of Haryana --Respondent
CORAM:- HON'BLE MR.JUSTICE TEJINDER SINGH DHINDSA.
Present:- Mr. Vikas Lochab, Advocate for the petitioner.
Mr. Anmol Malik, A.A.G., Haryana.
Mr. APS Mann, Advocate for the complainant.
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TEJINDER SINGH DHINDSA.J. The present petition has been filed under Section 438 Cr.P.C. seeking concession of anticipatory bail to the petitioner in case F.I.R. No.201 dated 16.10.2015 under sections 148/149/323/325/285/506/307/341 IPC and Sections 25/54/59 of the Arms Act, registered at Police Station Hassanpur, District Palwal.
It is a matter where this Court would not be required to go into the merits. The petition is opposed on the ground that the petitioner is a habitual offender and a list of 7 other FIRs in which the petitioner is involved had been furnished to this Court on the last date of hearing. The details thereof are as follows:
Sr. FIR Offences Police Station Complainant No. 1 72 dated Sections 307, 447, 285, 323, 511, Hassanpur, Palwal Sarman 03.05.2012 506, 147, 148, 149 IPC and Kumar Section 25 of the Arms Act
2 170 dated Sections 302, 201, 34 IPC Hassanpur, Palwal Samsudin 02.11.2013 HARJEET KAUR 2016.02.10 12:38 I attest to the accuracy and authenticity of this document CRM No. M-43142 of 2015 (O&M) -2- Sr. FIR Offences Police Station Complainant No. 3 69 dated Sections 285, 323, 34 IPC and Chand Hut, Palwal Monu 23.02.2015 Section 25 of the Arms Act 4 160 dated Sections 325, 341, 323, 506, 148, Ballabhgarh Sadar, Vikram 27.05.2015 149 IPC Faridabad 5 176 dated Section 25 of the Arms Act Ballabhgarh Sadar, EHC Raj 08.06.2015 Faridabad Kumar 6 247 dated Section 309 IPC Sector-31 SI Ishwar 09.06.2015 Faridabad Singh 7 201 dated Sections 307, 323, 325, 285, 341, Hassanpur, Palwal Arun Kumar 16.10.2015 506, 148, 149 IPC and Section 25 of the Arms Act List of such cases was even furnished to the counsel for the petitioner on the last date of hearing and who had sought time to complete instructions in the matter.
During the course of resumed hearing today, counsel for the petitioner has not been able to rebut the factual position as regards the involvement of the petitioner in a number of other criminal proceedings including FIR No.170 dated 02.11.2013, under Sections 302/201/345 IPC registered at Police Station Hasanpur, District Palwal.
Under such circumstances, petitioner is not held entitled to the concession of pre-arrest bail.
Petition dismissed.
09.02.2016 (TEJINDER SINGH DHINDSA)
harjeet JUDGE
HARJEET KAUR
2016.02.10 12:38
I attest to the accuracy and
authenticity of this document