Punjab-Haryana High Court
Rajesh Kumar Saini vs State Of Haryana on 6 January, 2011
Author: Alok Singh
Bench: Alok Singh
CRM No. M-33675 of 2010
-1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM No. M-33675 of 2010
Date of decision: 06.01.2011
Rajesh Kumar Saini
....Petitioner
Versus
State of Haryana
....Respondent
CORAM: HON'BLE MR. JUSTICE ALOK SINGH
Present: - Mr. Jainainder Saini, Advocate, for the petitioner.
Mr. Gaurav Dhir, DAG, Haryana.
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)
This is an application under Section 439 Cr.P.C. for grant of bail in FIR No.277 dated 16.6.2010 registered under Sections 420, 404, 467, 468, 471, 120-B of the Indian Penal Code at Police Station Civil Lines, Hissar, District Hissar.
Learned counsel for the petitioner/accused states that he is one of the attesting witnesses of the power of attorney in question and main accused Rameshwari and Surinder have already been granted bail by the learned Trial Court.
Learned Deputy Advocate General, Haryana, Mr. Gaurav Dhir, on instructions of ASI Lal Chand, who is present in Court, states that this is correct that other two accused persons have already been enlarged on bail by the learned Trial Court.
Considering entire facts and circumstances of the case, I direct CRM No. M-33675 of 2010 -2- that accused/petitioner be released on bail to the satisfaction of the learned Trial Court.
Petition stands disposed of.
(Alok Singh) Judge January 06, 2011 R.S.