Sandeep vs State Of Haryana
2023 Latest Caselaw 11058 P&H

                                                                               2023:PHHC:096085
                                           IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                        AT CHANDIGARH


                          214                                              CRM-M-32221-2022
                                                                           Date of Decision: 27.07.2023

                          Sandeep                                                                   ......... Pe   oner
                                                                           Versus

                          State of Haryana                                                          ......... Respondent

                          CORAM:           HON'BLE MR. JUSTICE ANOOP CHITKARA

                          Present:-        Mr. Parveen Sharma, Advocate for the pe          oner.

                                           Mr. Manish Bansal, Sr. D.A.G, Haryana.

                                                           ****

                          ANOOP CHITKARA, J. (ORAL)

                           FIR No.           Dated                Police Sta on           Sec ons
                           893               06.09.2017           Karnal        Sadar, 148, 149, 302, 323, 452 IPC
                                                                  District Karnal      (325 IPC added later on)


                                           The pe     oner incarcerated in the FIR cap oned above, has come up before

this Court under Sec on 439 CrPC seeking bail.

2. State counsel opposes the present pe on on the ground that trial is at an

advance stage.

3. At this stage, counsel for the pe oner submits that the material witnesses

have not supported the case of the prosecu on and whatever evidence has come against

the pe oner, it is full of contradic ons.

4. Since the trial is pending, as such it shall be highly unfair for this Court to

make any comments on the quality of evidence.

5. At this stage, counsel for the pe oner submits that he be permi ed to

withdraw the present pe on with liberty to file a bail before the trial Court and trial Court

shall not influence with the earlier rejec ons and shall decide the bail on its own merits

considering the change in circumstances i.e. the prosecu on evidence.

JYOTI 2023.08.01 09:01 I attest to the accuracy and integrity of this order/judgment.

CRM-M-32221-2022 -2- 2023:PHHC:096085

6. Given above, the present pe on is disposed of having been withdrawn with

liberty to file a bail before the trial Court and while deciding the same, the trial Court shall

not influence by earlier rejec ons and decide the same on its merits. All pending

miscellaneous applica ons, if any, stand disposed of.

Trial be expedited.

                                                                       (ANOOP CHITKARA)
                                                                           JUDGE
                          27.07.2023
                          Jyo -II

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




JYOTI
2023.08.01 09:01
I attest to the accuracy and
integrity of this order/judgment.