Chirag Sootwal @ Moni vs State Of Haryana
2023 Latest Caselaw 9591 P&H

                                                                   2023:PHHC:085800
                                   IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                AT CHANDIGARH

                        Sr. No.104+205                         CRM-27239-2023 in/and
                                                               CRM-M-21514-2023
                                                               Date of Decision: July 07, 2023

                        CHIRAG SOOTWAL @ MONI                                     ..PETITIONER

                                                           VERSUS


                        STATE OF HARYANA                                        ...RESPONDENT


                        CORAM: HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

                        Present:     Mr. Sahil Goel, Advocate, for the petitioner.

                                     Mr. Krishan K.Chahal, Addl. Advocate General, Haryana.
                                     *****

                        RAJBIR SEHRAWAT, J. (ORAL)

CRM-27239-2023

This application has been filed for placing on record the copy of

bail order of the co-accused as Annexure P-2.

For the reasons stated therein, the application is allowed.

Annexure P-2 is taken on record.

CRM-21514-2023

The present petition has been filed by the petitioner under

Section 439 Cr.P.C for grant of bail pending trial in case FIR No.153 dated

10.11.2022 registered under Sections 379-A, 34, 201 IPC at Police Station

GRP, Rewari.

2. It is submitted by the counsel for the petitioner that the case

against the petitioner is totally concocted. To connect the involvement of

the petitioner a recovery of Rs.15,00/- has been fabricated by the police.

Recovery of money is not the recovery in the eyes of law. Still further, it is ANKUR GOYAL 2023.07.07 16:59 I attest to the accuracy and integrity of this order/judgment CRM-27239-2023 in/and --2-- 2023:PHHC:085800 CRM-M-21514-2023

submitted that two co-accused, in similar allegations have already been

released on bail by the trial Court. Hence, the petitioner deserves to be

released on bail pending trial.

3. On the other hand, learned State Counsel, on instructions from

the concerned police official, submits that the petitioner is involved in a

heinous crime. The petitioner is having one more case of similar nature.

There has been a recovery from the petitioner as well. However, it has not

been disputed that two co-accused, almost similar role, have already been

released on bail by the trial Court.

4. In view the above, but without expressing any further opinion

on the merits of the case, the present petition is allowed. The petitioner is

ordered to be released on bail pending trial subject to his furnishing bail

bonds/surety to the satisfaction of the Trial Court/Duty Magistrate,

concerned.

                        July 07, 2023                                     (RAJBIR SEHRAWAT)
                        Ankur                                                   JUDGE

                        Whether speaking/reasoned                      Yes/No

                        Whether Reportable                             Yes/No




ANKUR GOYAL
2023.07.07 16:59
I attest to the accuracy and
integrity of this order/judgment