Manisha Sharma vs State Of Haryana
2021 Latest Caselaw 2936 P&H

202                           CRM-M-31153-2021 (O&M)                            -1-


       IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                      CHANDIGARH

                                                 CRM-M-31153-2021 (O&M)
                                                 Date of decision: 11.10.2021

Manisha Sharma

                                                                     ...Petitioner

                                        Versus

State of Haryana

                                                                  .....Respondent

CORAM: HON'BLE MR. JUSTICE HARNARESH SINGH GILL

Present:-    Mr. Vijay Lath, Advocate for the petitioner.

             Mr. Pardeep Prakash Chahar, DAG Haryana.

             Mr. Nagar Singh, Advocate for the complainant.

             ****

HARNARESH SINGH GILL, J. (ORAL)

This is the second petition under Section 438 Cr.P.C. for grant of

anticipatory bail in case FIR No. 1182 dated 12.12.2018 under Sections 120-

B, 419, 420, 467, 468, 471, 506 IPC registered at Police Station Faridabad

Central, District Faridabad.

Learned counsel for the petitioner submits that the petitioner has

falsely been implicated in the present case and seeks parity with co-accused

Ajay Kumar. The petitioner is having a younger daughter and she is to look

after her, and in case she is taken into the custody, her daughter will also

have to suffer.

In support of his case, learned counsel for the petitioner relies

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202 CRM-M-31153-2021 (O&M) -2-

upon the judgment passed in Siddharth Vs. State of Uttar Pradesh and

another, 2021(9) Scale 598.

Learned State counsel assisted by the learned counsel for the

complainant, submits that the earlier bail petition of the petitioner was

dismissed on merits by this Court vide order dated 07.07.2021 and the same

was assailed before Hon'ble the Supreme Court by way of filing of SLP and

the same was also dismissed and there is no fresh ground, therefore, the

present petition is also liable to be dismissed.

I have heard the learned counsel for the parties.

There is no change of circumstances than the one, mentioned in

the earlier petition. Still further no new facts have been pleaded. As referred

to above, the position remains the same as was noticed in the order dated

07.07.2021.

Therefore, finding no merit in the present petition, the same is

hereby dismissed.

                                             (HARNARESH SINGH GILL)
                                                   JUDGE
11.10.2021
Mangal Singh


               Whether reasoned/speaking?              Yes/No
               Whether reportable?                     Yes/No




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