Punjab-Haryana High Court
Ilyas And Others vs State Of Haryana on 1 August, 2012
Author: Mehinder Singh Sullar
Bench: Mehinder Singh Sullar
CRM No. M-19689 of 2012 (O&M) ::1::
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CRM No. M-19689 of 2012 (O&M)
Date of Decision:-01.08.2012
Ilyas and others ...Petitioners
Versus
State of Haryana ....Respondent
CORAM: HON'BLE MR.JUSTICE MEHINDER SINGH SULLAR
Present:- Ms. Monisha Lamba, Advocate,
for the petitioners.
Mr. Gaurav Verma, Assistant Advocate General, Haryana,
for the respondent-State.
Mr. Sanjeev Kumar Bawa, Advocate,
for the complainant.
Mehinder Singh Sullar , J . (Oral)
Petitioner- Ilyas and others, have preferred the instant petition for the grant of anticipatory bail in a case registered against them along with their other 14 co-accused, by means of FIR No.449 dated 19.11.2011 for the commission of offences punishable under Sections 148, 149, 323, 452, 506 (offence under Section 307 IPC was subsequently added), by the Police of Police Station Punhana, District Mewat, invoking the provisions of Section 438 Cr.P.C.
2. Notice of the petition was issued to the State.
3. After hearing the learned counsel for the parties, going through the record with their valuable assistance and after deep consideration of the matter, to my mind, the present petition deserves to be accepted in this context.
4. It is not a matter of dispute that initially, the present case was registered against 19 accused. During the course of investigation, 10 accused were found innocent by the Police. Moreover, no specific injury or overt act is CRM No. M-19689 of 2012 (O&M) ::2::
attributed to the present petitioners. They have already joined the investigation. According to the prosecution, the challan has already been filed in Court against the accused.
5. In the light of aforesaid reasons and taking into consideration the totality of the facts and circumstances, emanating from the record, as discussed herein above, the present petition is disposed of with the direction to the petitioners to appear/surrender, within a period of two weeks from today and the trial Court would admit them on regular bail on their furnishing adequate bail and surety bonds to its satisfaction, failing which the Police would be at liberty to arrest the petitioners.
6. Accordingly, the instant petition is disposed of.
01.08.2012 (Mehinder Singh Sullar) sonika Judge