Naveen vs State Of Haryana
2023 Latest Caselaw 4717 P&H

REENA
2023.04.19 1

2023:PHHC:054454
208

IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH

Cri. Misc. No. M-11714 of 2023
Date of Decision: April 19, 2023

Naveen

desees Petitioner

versus
State of Haryana

seve Respondent

CORAM: HON'BLE MR.JUSTICE SUDHIR MITTAL

kK

Present: Mr. Deepkaran Dalal, Advocate
for the petitioner

Mr. Himmat Singh, DAG Haryana

36 2 2

Sudhir Mittal, J. (Oral)

The petitioner seeks regular bail in case FIR No. 265 dated 13.12.2022, registered at Police Station Alewa, District Jind, Haryana under Sections 420, 467, 468, 471 IPC and Sections 15(2) and 15(3) of IMC Act, 1956.

Learned counsel for the petitioner submits that the aforementioned FIR was registered because allegedly an illegal Laboratory had been set up. The doctor who had set up the said Laboratory has been granted anticipatory bail by this Court. The petitioner was only a class IV employee in the said Laboratory. The petitioner has already undergone custody in excess of 4 months and there is no other criminal case pending against him. The trial is not likely to be concluded at an early date as charges have not yet been framed. Thus, the petitioner may be granted regular bail.

Custody certificate dated 17.04.2023 digitally signed by

Sh. Sandeep Dangi, Deputy Superintendent, District Prison, Jind has been filed in

-48 ° oe attest ooo rto'T'he same is taken on record. A perusal thereof shows that the petitioner has

integrity of th Chandigarh

2023:PHHC:054454

undergone actual custody of 04 months and 04 days and there is no other criminal case pending against him.

Learned State counsel concedes that charges have yet not been framed.

It is, thus, evident that the trial is not likely to be concluded at an early date. Keeping in view the period of custody undergone as well as the fact that the petitioner was only a class IV employee in the illegal Laboratory, I deem it appropriate to grant regular bail to him. The petition is allowed and the petitioner is directed to be released on bail on his furnishing bail and surety bonds to the

satisfaction of the trial Court/Duty Magistrate, concerned.

April 19, 2023 [SUDHIR MITTAL] reena J UD GE

Whether speaking/reasoned : Yes/No Whether Reportable : Yes/No

REENA

2023.04.19 14:48

| attest to the accuracy and integrity of this order/ judgment Chandigarh