Punjab-Haryana High Court
Ravinder Singh vs State Of Haryana on 16 November, 2015
Author: Rajan Gupta
Bench: Rajan Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
CRM-M- 34197 of 2015
Date of Decision: November 16, 2015
Ravinder Singh
....Petitioner
Versus
State of Haryana.
.....Respondent
CORAM: HON'BLE MR.JUSTICE RAJAN GUPTA
Present: Mr. Satish Goel, Advocate
for the petitioner.
Mr.Sushil Gautam, DAG, Haryana.
Rajan Gupta, J (Oral)
This is a petition under Section 439 Cr.P.C seeking regular bail in a case vide FIR No.226 dated 23.5.2014 registered under Sections 419, 420, 448, 465, 467, 468, 471, 511, 120-B IPC at Police Station, Sector 5, Panchkula.
Allegation against the petitioner is that he procured documents of the property in question and tried to alienate the same to prospective buyer. He is stated to be in custody since 14.5.2015. Case is triable by Magistrate. Investigation is already complete and challan has been presented. No useful purpose will be served by detaining the petitioner any alonger. It is directed that he be enlarged on bail to the satisfaction of Chief Judicial Magistrate/Duty Magistrate, Panchkula.
(Rajan Gupta) Judge November 16, 2015 BB BHARAT BHUSHAN 2015.11.17 16:36 I attest to the accuracy and integrity of this document Chandigarh