Pardeep Singh @ Jony vs State Of Haryana And Others
2023 Latest Caselaw 1456 P&H

CRM-M-10224-2019                                                       -1-


        IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH


291+1                                  CRM-M-10224-2019
                                       Date of Decision: 23.01.2023

Pardeep Singh @ Jony                                           ...Petitioner

                                  Versus

State of Haryana and Others                                  ...Respondents


CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL

Present:-   Mr. Onkar Rai, Advocate for the petitioner
            Ms. Dimple Jain, AAG, Haryana
            (assisted by HC Renu)
            Mr. Sarvesh Kumar Gupta, Advocate for respondent No.4
          ***
JAGMOHAN BANSAL, J. (Oral)

On 19.03.2019, the following order was passed:-

"Counsel for the petitioner has brought drafts of ` 15,000/- and ` 5,000/- in Court today which have been handed over to Smt. Sunita who is present Court. However, drafts for ` 15,000/- and ` 5,000/- in the name of Smt. Reeta Devi have been handed over to ASI Sushila for onward transmission to Smt. Reeta Devi, who has not come to Court. Photocopy of the drafts have been placed on the file.

List on 22.8.2019.

In the meanwhile, petitioner-Pardeep Singh @ Jony son of Shri Devinder Singh is directed to surrender before the police and join investigation within a week. In the event of his arrest being required, he shall be released on interim bail till the next date, subject to his furnishing bonds to the satisfaction of Arresting Officer. However, he shall abide by the terms and conditions as envisaged under Section

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438(2)(i) to (iv) Cr.P.C. failing which he shall loose the benefit of interim bail allowed to him."

Learned State counsel, on instructions from HC Renu,

submits that co-accused stands convicted vide judgment dated

19.04.2021 passed by Additional Sessions Judge, Fast Track Court,

Faridabad. The petitioner has already joined investigation and no

custodial interrogation is required.

In view of the above, the petition is allowed and the interim

bail granted to the petitioner vide order dated 19.03.2019 is made

absolute subject to the conditions envisaged under Section 438(2) of

Cr.P.C

If the petitioner or his family members/associates make any

attempt to threat/intimidate the witnesses in the present case, the State

would be at liberty to move an application for cancellation of bail

granted by this order.

Nothing observed hereinabove shall be construed as

expression of opinion of this Court on merits of the case and Trial Court

shall proceed without being prejudiced by observations of this Court.

                                                   (JAGMOHAN BANSAL)
                                                          JUDGE
23.01.2023
Mohit Kumar
              Whether speaking/reasoned            Yes/No
              Whether reportable                   Yes/No




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