Ashok vs State Of Haryana
2021 Latest Caselaw 821 P&H

201     IN THE HIGH COURT OF PUNJAB AND HARYANA
                      AT CHANDIGARH

                                                     CRM-M-31122-2020
                                                     Decided on : 26.02.2021

Ashok                                                       ...... Petitioner

                                    Versus

State of Haryana                                            ...... Respondent

CORAM : HON'BLE MRS. JUSTICE MANJARI NEHRU KAUL

Present :   Mr. Kuldeep Sheoran, Advocate
            for the petitioner.

            Ms. Tanushree Gupta, DAG, Haryana.

                          ****

Manjari Nehru Kaul, J.

Instant petition has been filed under Section 439 Cr.PC for

grant of regular bail to the petitioner in case FIR No.445 dated 30.11.2011

registered under Sections 395 and 397 IPC,1860 and Section 25 of Arms

Act, 1959 at Police Station Barwala District Hisar.

Learned counsel for the petitioner inter alia contends that after

being extended bail by the trial court, the petitioner had been regularly

appearing before the Court below. However, as he went looking for a job

outside the State, he could not appear before the Court as a result of which

his bail was cancelled and his bail bonds were forfeited. The petitioner was

declared proclaimed offender vide order dated 27.03.2015 which fact was

unknown to him due to the aforementioned reason. It has also been

contended that now the petitioner has been in custody since 30.07.2020 and

he may be extended the concession of bail as the main accused along with

other co-accused have already been acquitted by the trial Court vide

judgment and order dated 16.04.2018.

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Per contra, learned State counsel while opposing the prayer of

learned counsel for the petitioner on instructions from S.I.Virender has

submitted that the petitioner besides having been declared a proclaimed

offender was also involved in two more criminal cases.

Heard.

No ground is made out to extend the concession of bail to the

petitioner in the wake of his conduct and criminal antecedents.

Accordingly, the present petition stands dismissed. However, it is made

clear that anything observed hereinabove shall not be construed to be an

expression of opinion on the merits of the case.

                                              (MANJARI NEHRU KAUL)
                                                      JUDGE


26.02.2021
sonia
             Whether speaking/reasoned:             Yes/No
             Whether reportable :                   Yes/No




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