Neeraj Sharma vs State Of Haryana
2024 Latest Caselaw 6374 P&H

Punjab-Haryana High Court

Neeraj Sharma vs State Of Haryana on 20 March, 2024

                                                                                  2024:PHHC:039869

                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH
                  (102)
                                                                            CRM-M-14404-2024
                                                                    Date of Decision:-20.03.2024
                  Neeraj Sharma
                                                                                   ......Petitioner

                                                        Versus
                  State of Haryana
                                                                                  ......Respondent

                  CORAM:          HON'BLE MR. JUSTICE ALOK JAIN
                                        ****

                  Present:        Mr. Arun Singal, Advocate for the petitioner.

                                  Mr. Anmol Malik, DAG, Haryana.
                                       ****

                  ALOK JAIN, J. (Oral)

1. The present petition has been filed under Section 438 Cr.P.C.

seeking grant of anticipatory bail in case FIR No.0002 dated 03.01.2024,

under Sections 148, 149, 323, 506 of IPC (Sections 308 and 326 of IPC

added during investigation), registered at Police Station Rai, District

Sonipat.

2. Learned counsel for the petitioner submits that, in fact, the son

of the petitioner had suffered injuries and he had immediately informed the

matter to the SHO, Rai, District Sonipat on 03.01.2024 and also to DSP,

Sonipat on 10.01.2024 through registered letter and email. However, the

authorities did not take any action and only in February 2024, the complaint

was filed.

3. However, learned State counsel vehemently opposes the grant

of any concession to the petitioner as there is a specific allegation

2024:PHHC:039869

against the petitioner that he had inflicted injury on the head of the victim

with an iron rod and, hence Section 308 of IPC had been invoked.

4. After hearing learned counsel for the parties and in light of the

judgment passed by the Hon'ble Supreme Court of India in CBI Vs. Anil

Sharma(1997) 7 SCC 187, this Court does not find any ground to grant of

extraordinary concession of anticipatory bail to the petitioner, at this stage,

as the weapon used in the crime is yet to be recovered and the investigation

is still at an initial stage.

5. Accordingly, the present petition stands dismissed.

                                                                                 (ALOK JAIN)
                  20.03.2024                                                        JUDGE
                  manju

                  Whether speaking/reasoned:-       Yes/No
                  Whether Reportable:-              Yes/No