Rajender vs State Of Haryana
2024 Latest Caselaw 18845 P&H

Punjab-Haryana High Court

Rajender vs State Of Haryana on 24 October, 2024

Author: Anoop Chitkara

Bench: Anoop Chitkara

                     216                IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                                                                       CRM-M No. 51685 of 2024
                                                                       Date of Decision: 24.10.2024

                     Rajender                                                   ...Pe   oner

                                                                    Versus

                     State of Haryana                                           ...Respondent

                     CORAM:            HON'BLE MR. JUSTICE ANOOP CHITKARA

                     Present:          Mr. P.S. Jammu, Advocate
                                       Ms. Santosh Kumar Yadav, Advocate
                                       Mr. Jasbir Singh Thind, Advocate and
                                       Mr. Ved Parkash Mehla, Advocate
                                       for the pe oner.

                                Mr. Vikrant Pamboo, Sr. D.A.G., Haryana (through V.C.).
                                        ****
                     ANOOP CHITKARA, J.

FIR No. Dated Police Sta on Sec ons 493 28.10.2020 Gohana, Sonepat 302, 201, 34 IPC and 25 of Arms Act Pe oner whose bail has been rejected on two occasions has again come up before this Court for third me without any change in circumstance under Sec on 483 BNSS, 2023.

2. Vide order dated 22.04.2022 passed in CRM-M No.34325 of 2021, this Court had dismissed the bail pe on by men oning reasoning in para no.5 of the pe on which reads as follows:-

"A er brutally killing both persons, the accused dumped the dead bodies in the drain. The role of pe oner can only be ascertained a er all the witnesses are examined and not before that. An analysis of the allega ons and evidence collected does not warrant the grant of bail to the pe oner."

3. There is no change in circumstance.

4. Given above, the present pe on is dismissed. All pending applica ons, if any also stands disposed.

(ANOOP CHITKARA) JUDGE 24.10.2024 Jyo Sharma Whether speaking/reasoned: Yes Whether reportable: No.

authenticity of this order/judgment High Court, Sector 1, Chandigarh