Punjab-Haryana High Court
Karan Singh vs State Of Haryana on 9 May, 2024
Author: Jasjit Singh Bedi
Bench: Jasjit Singh Bedi
Neutral Citation No:=2024:PHHC:065173
CRR-944-2023(O&M) #1#
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH.
CRR-944-2023(O&M)
Date of Decision:-09.05.2024
Karan Singh.
......Petitioner.
Vs.
State of Haryana.
......Respondent.
CORAM:- HON'BLE MR. JUSTICE JASJIT SINGH BEDI
Present:- Mr. Navdeep Singh, Advocate for
Mr. R.S. Dhull, Advocate for the Petitioner.
Mr. Kanwar Sanjiv Kumar, AAG Haryana.
***
JASJIT SINGH BEDI, J.(ORAL)
CRM-16060-2023
The prayer in the application under Section 5 of the Limitation Act
read with Section 482 Cr.PC is for condonation of delay of 3334 days in filing the
present revison petiton.
Heard.
For the reasons stated in the application the same is allowed and
delay of 3334 days in filng the present revisoin petiton is condoned.
CRR-944-2024
The instant revision petition has been preferred by the
petitioner-accused against the judgment dated 25.11.2023 passed by the
Additional Sessions Judge, Bhiwani whereby the judgment of conviction
and order of sentence dated 11/13.11.2010 passed by Judicial Magistrate, Ist
Class, Charkhi Dadri has been upheld.
2. The brief facts of the case are that while the petitioner was
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Neutral Citation No:=2024:PHHC:065173
CRR-944-2023(O&M) #2#
undergoing life imprisonment in case FIR No.02 dated 07.01.2005 under
Sections 302, 34 IPC P.S. Sadar Dadri, he was released on Parole for 06
weeks on 21.04.2010 and was to surrender on 03.06.2010. However, he did
not surrender in the jail on the date fixed and accordingly a complaint was
made by the Superintendent Jail, Bhiwani on the basis of which an FIR
No.224 dated 17.06.2010 under Sections 8/9 H.G.C.P. Act P.S. Sadar Dadri
came to be registered against the petitioner.
3. After the completion of the investigation report under Section
173(2) Cr.PC was filed. Charges came to be framed and on the culmination
of the trial the petitioner came to be convicted and sentenced by the Court of
Judicial Magistrate Ist Class, Charkhi Dadri as under:-
Sr. Offences under Imprisonment Fine In default of fine
No. Section imprisonment
1. Sections 8/9 of RI for 02 years Rs.2000/- RI for 031 Months
HGCP Act
4. The petitioner preferred an appeal bearing Criminal Appeal
No.102 of 2011/2012 before the Court of Additional Sessions Judge,
Bhiwani, which came to be dismissed vide judgment dated 25.11.2013.
5. The aforementioned judgments are under challenge in the
present revision petition.
6. The counsel for the petitioner contends that the petitioner was to
appear on 03.06.2010 but on the said date another FIR No.208 dated
03.06.2010 under Sections 332, 353, 186, 506 IPC P.S. Sadar Dadri was
registered in which case he had been acquitted vide judgment dated
18.08.2015. As his non appearance before the Jail Authorities was for
reasons beyond his control, the judgments of conviction were liable to be set
aside.
7. The Counsel for the State on the other hand contends that as per
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the judgment dated 25.11.2013, the petitioner was arrested on 17.06.2011.
However, as per the judgment of acquittal dated 18.08.2015 in FIR No.208
dated 03.06.2010, he had been arrested in October 2010. In either scenario
he had ample opportunity to surrender before the Jail Authorities either on
03.06.2010 or any date soon thereafter. He however chose not to do so.
Therefore, as it was a clear case of misuse of the concession of Parole, the
present petition was liable to be dismissed.
8. I have heard learned Counsel for the parties.
9. A perusal of the record would reveal that the petitioner was
arrested in October 2010 in FIR No.208 dated 03.06.2010 or on 17.06.2011
in the instant FIR. Be that as it may, the petitioner did not surrender before
the Jail Authorities on 03.06.2010 or any date soon thereafter without any
justifiable reason. Therefore, the offence stands established beyond any
reasonable doubt.
10. In view of the above discussion, I find no reason to interfere
with the well-reasoned judgments of the Trial Court and the Lower
Appellate Court. Therefore, the present revision petition stands dismissed.
( JASJIT SINGH BEDI )
JUDGE
May 09, 2024
Vinay
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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