Punjab-Haryana High Court
Gaurav Sahni vs State Of Haryana on 27 July, 2012
Author: Jitendra Chauhan
Bench: Jitendra Chauhan
CRM No.M-20715 of 2012 (O&M) -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM No.M-20715 of 2012 (O&M)
Date of decision : 27.07.2012
Gaurav Sahni
...Petitioner
Versus
State of Haryana
...Respondent
CORAM: HON'BLE MR. JUSTICE JITENDRA CHAUHAN
Present: Mr. APS Deol, Sr. Advocate,
with Mr. Gurveen Sidhu, Advocate,
for the petitioner.
Mr. Rudraneel Bharadwaj, AAG, Haryana.
JITENDRA CHAUHAN, J. (Oral)
This petition under Section 439 Cr.P.C. is for grant of regular bail during the pendency of the trial in case FIR No.208 dated 11.06.2012, registered under Sections 420, 467, 468, 470, 471, 120-B of the Indian Penal Code, at Police Station Model Town Rewari, District Rewari.
The learned counsel for the petitioner submits that the matter has been compromised between the parties.
The complainant is present in person and states that she has received the entire amount with interest. She is not interested in CRM No.M-20715 of 2012 (O&M) -2- pursuing the complaint lodged by her.
The learned counsel for the State submits that he has also verified the veracity of the affidavit and the same has not been made under any coercion or pressure.
Heard.
Challan has not been filed in the instant case. Compromise has been effected between the parties. Therefore, no purpose would be achieved by keeping the petitioner in further incarceration.
Accordingly, without adverting to the merits of the case, the present petition is allowed. The petitioner be admitted to bail during the pendency of the trial subject to his furnishing bail bonds to the satisfaction of the Chief Judicial Magistrate/Duty Magistrate, Rewari.
27.07.2012 (JITENDRA CHAUHAN) atulsethi JUDGE
Note : Whether to be referred to reporter ? Yes / No