Sandeep vs State Of Haryana
2023 Latest Caselaw 15198 P&H

RAJ KUMAR
2023.09.06 15:54

2023:PHHC: 116941

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH
218
CRM-M_No.43050 of 2023
DATE OF DECISION : 5 SEPTEMBER, 2023
Sandeep
.... Petitioner
Versus
State of Haryana
.... Respondent
CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT
ke*E*K
Present: | Mr. Naveen Kashyap, Advocate for the petitioner.
Ms. Aditi Girdhar, AAG, Haryana.
OK Ok 3K
RAJBIR SEHRAWAT, J. (Oral)

1. 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.73 dated 06.02.2023 registered under Section 398 of the Indian Penal Code, 1860, (Sections 341, 395, 397, 511, 120-B and 34 IPC were added later on and Section 398 IPC was removed), at Police Station Old Industrial Area, Panipat, District Panipat.

2. It is submitted by the learned counsel for the petitioner that the case against the petitioner is totally concocted. Even as per the allegations of the police, nothing was snatched by the petitioner. The petitioner is in custody since 16.02.2023. The co-accused of the petitioner have already been granted bail by this court. The investigation of the case is already over. Therefore, the petitioner is not required for any recovery or discovery purposes. Hence, the petitioner deserves to be

granted concession of bail pending trial.

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CRM-M_No.43050 of 2023 2023:PHHC: 116941

3. On the other hand, learned counsel for the State, on instructions from ASI Sourabh, has submitted that the petitioner is involved in a heinous crime of attempt to snatch a car on the highway. It is not disputed that the petitioner is in custody since 16.02.2023. It is also not disputed that nothing was snatched or taken away by the petitioner and the co-accused of the petitioner have already been granted bail by this 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.

5 September, 2023 (RAJBIR SEHRAWAT) 'Taj' JUDGE Whether speaking/reasoned: Yes No

Whether Reportable: Yes No

RAJ KUMAR

2023.09.06 15:54

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