Sabir vs State Of Haryana
2024 Latest Caselaw 7817 P&H

Punjab-Haryana High Court

Sabir vs State Of Haryana on 15 April, 2024

                                            Neutral Citation No:=2024:PHHC:050272
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CRM-M No.62302 of 2023                                     2024:PHHC:050272

            IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH

207
                                             CRM-M No.62302 of 2023
                                             Date of Decision: 15.04.2024

SABIR                                        ......Petitioner(s)
             Vs
STATE OF HARYANA                             ....Respondent(s)

CORAM: HON'BLE MR. JUSTICE HARKESH MANUJA

Present:     Mr. Sudhir Rana, Advocate
             for the petitioner.

             Mr. Chetan Sharma, D.A.G., Haryana.
                   ***

HARKESH MANUJA, J. (Oral)

1. Prayer in the present petition filed under Section 438 Cr.P.C., is for

grant of anticipatory bail to the petitioner, in case bearing FIR No.120 dated

19.06.2014 registered under Sections 392, 395 and 412 IPC at Police Station

Kasola, District Rewari (Section 412 IPC added later on).

2. On 23.01.2024, following order was passed by this Court:-

"Learned counsel for the petitioner, inter alia, submits that the petitioner was never named in the FIR and even he is not involved in any other criminal case. He also submits that other co-accused, namely, Imamudin, Wasim and Mohammad Ansar, who faced the trial, already stand acquitted vide judgment dated 06.12.2014; while co-accused-Imran stands acquitted vide judgment dated 16.01.2018 passed by learned Additional Sessions Judge, Rewari.

Notice of motion for 21.03.2024.

Mr. Chetan Sharma, Deputy Advocate General, Haryana, accepts notice on behalf of the respondent.

In the meanwhile, the petitioner is directed to appear before the trial ourt concerned within a period of ten days from day and shall furnish his bail bonds / surety bonds, which shall be accepted by the trial Court to its satisfaction and till then, no coercive steps shall be taken against him.

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                                        Neutral Citation No:=2024:PHHC:050272


CRM-M No.62302 of 2023                                2024:PHHC:050272

3. Learned counsel for the petitioner submits that in compliance of the

aforesaid order dated 23.01.2024, the petitioner has appeared before the Trial

Court and furnished his bail bonds/surety bonds on 30.01.2024.

3. In view thereof, the petition is allowed. Order dated 23.01.2024

passed by this Court, is hereby made absolute. However the petitioner shall keep

on appearing on each and every date of hearing before the Trial Court.

                                                  (HARKESH MANUJA)
April 15, 2024                                         JUDGE
Atik
             Whether speaking/reasoned Yes/No
             Whether reportable        Yes/No




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