Punjab-Haryana High Court
Manoj Alias Dhodu vs State Of Haryana on 24 October, 2024
Author: Kirti Singh
Bench: Kirti Singh
Neutral Citation No:=2024:PHHC:139827
CRM-M-34703-2024 1
223
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CRM-M-34703-2024
Date of Decision: 24.10.2024
Manoj @ Dhodu
...Petitioner
Versus
State of Haryana
...Respondent
CORAM: HON'BLE MS. JUSTICE KIRTI SINGH
Present:-. Mr. Keshav Pratap Singh, Advocate,
Mr, Bhaskar Sarohot, Advocate,
Mr. Rajat Singh, Advocate and
Mr. Vishal Singh, Advocate
for the petitioner.
Mr. Gaurav Bansal, DAG Haryana
*****
KIRTI SINGH, J.(Oral)
The jurisdiction of this Court under Section 483 of BNSS, 2023 has
been invoked for grant of regular bail to the petitioner in case FIR No.377 dated
29.09.2023 under Sections 307, 325, 506, 34 IPC (offences under Sections 325 and
506 IPC were added later on) and Section 25 of the Arms Act 1959, registered at
Police Station Sadar Ballabhgarh, District Faridabad.
2. The facts in brief of the case are that on 29.09.2023, a medical rukka
was received at the Police Station Sadar Ballabhgarh from Life Line Hospital
regarding admission of an injury case of victim namely Mahesh Nagar. On
receiving the information, the police party reached at the hospital, where the
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injured was found fit for recording his statement to the police and accordingly,
injured Mahesh got recorded his statement stating that on 29.09.2023 at about 2:30
p.m., when he along with Prince son of Bhupender were heading towards their
village on a motorcycle, a black coloured Baleno car followed them and hit their
motorcycle from behind and dragged the motorcycle to a considerable distance.
After getting down from the car, the assailants hit the complainant on his right
hand and leg with a rod and Prince was also hit on his legs with a rod and even
shot at with an intention to kill. The complainant identified the assailants as Sonu
Mujeri, Dholy Neemka, Lokesh Mujeri and Lamba from Ballabgarh.
3. Learned counsel for the petitioner inter alia submits that no specific
injury has been attributed to the petitioner and he has been falsely implicated in
this case due to previous enmity between both the parties. He further submits that
similarly situated co-accused have been granted the concession of regular bail vide
order dated 29.04.2024 (Annexure P-4) passed by a Coordinate Bench of this
Court in CRM-M-19526-2024 titled as Sumit Kumar @ Sumit @ Kallu vs. State
of Haryana, order dated 22.05.2024 (Annexure P-5) passed in CRM-M-24831-
2024 titled as Lokesh @ Lokesh Kapasiya Vs. State of Haryana, order dated
31.05.2024 (Annexure P-6) passed in CRM-M-26914-2024 titled as Sonu @
Samay @ Samay Kapasiya and order dated 09.09.2024 passed in CRM-M-35452-
2024 titled as Nitesh Lamba Vs. State of Haryana. He further submits that the
petitioner has undergone actual custody of 01 year and 04 days and there are 13
other cases registered against him and in 11 cases he is on bail.
4. Per contra, learned State counsel has vehemently opposed the
submissions made by the learned counsel for the petitioner. He has filed custody
certificate in Court today and the same is taken on record. As per custody
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certificate, the petitioner has undergone actual custody of 01 year and 04 days and
is involved in other 13 cases but he is on bail in 11 cases. Learned State counsel
on instructions from ASI Channan Ram submits that charges have been framed on
16.07.2024. Out of a total of 19 prosecution witnesses, none has been examined till
date. He further submits that there are serious allegations against the petitioner and
he is not entitled to the concession of regular bail.
5. Heard the rival submissions made by learned counsel for the parties.
6. The veracity of the allegations leveled against the petitioner shall be
established during the course of the trial. Admittedly, charges have been framed.
Out of total of 19 prosecution witnesses, none of the prosecution witness has been
examined. The petitioner has undergone an actual custody period of 01 year and 04
days and is involved in 13 other criminal cases and he is on bail in 11 cases. The
co-accused have been granted the concession of regular bail vide order dated
29.04.2024(Annexure P-4) passed in CRM-M-19526-2024, order dated 22.05.2024
(Annexure P-5) passed in CRM-M-24831-2024, order dated 31.05.2024 (Annexure
P-6) passed in CRM-M-26914-2024 and order dated 09.09.2024 passed in CRM-
M-35452-2024, therefore, this Court is of the considered view that further
incarceration of the petitioner will not serve any purpose.
7. As regards the submission of learned State counsel that petitioner is
involved in 13 more criminal case, It has been held by the Hon'ble Supreme Court
in Maulana Mohd. Amir Rashadi Vs. State of U.P. and another, 2012 (2) SCC
382 that the facts and circumstances of the present case are to be seen while
deciding a bail application and the bail application of the petitioner cannot be
rejected solely on the ground that the petitioner is involved in another case. The
relevant portion of the said judgment is reproduced herein-below:-
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"As observed by the High Court, merely on the basis of criminal
antecedents, the claim of the second respondent cannot be rejected. In
other words, it is the duty of the Court to find out the role of the
accused in the case in which he has been charged and other
circumstances such as possibility of fleeing away from the jurisdiction
of the Court etc."
8. Without commenting anything on the merits of the case, lest it may
prejudice the trial, the present petition is allowed and the petitioner is ordered to be
released on regular bail on his furnishing adequate bail/surety bonds to the
satisfaction of the concerned learned trial Court/Duty Magistrate. The petitioner
shall also abide by the following conditions:-
(i) The petitioner will not tamper with the evidence during the trial.
(ii) The petitioner will not pressurize/intimidate the prosecution
witness(s).
(iii) The petitioner will appear before the trial Court on the date
fixed, unless personal presence is exempted.
(iv) The petitioner shall not commit an offence similar to the offence
of which he is accused of, or for commission of which she is
suspected.
(v) The petitioner shall not directly or indirectly make any
inducement, threat or promise to any person acquainted with the
facts of the case so as to dissuade him from disclosing such facts to
the Court or to any police officer or tamper with the evidence.
9. In case of breach of any of the above conditions, the prosecution shall
be at liberty to move an application for cancellation of bail before this Court.
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10. However, nothing stated above shall be construed as a final expression
of opinion on the merits of the case and the trial Court would proceed
independently of the observations made in the present case which are only for the
purpose of adjudicating the present bail petition.
11. Pending miscellaneous application(s), if any, also stands disposed of.
(KIRTI SINGH)
JUDGE
24.10.2024
reena
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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