High CourtsSingle Bench

Amit vs State of Haryana

Punjab And Haryana At Chandigarh · Decided on 17 January 2005 · Citation: (2005) 01 P&H CK 0039

HON’BLE JUDGES
Nirmal Yadav, J
RESULT
Allowed
CASE NUMBER
Criminal Miscellaneous No. 35080-M of 2004
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Judgment

3 paragraphs · 90 words

Nirmal Yadav, J.—Learned Counsel for the Petitioner contends that the co-accused of the Petitioner, namely Manoj has been granted bail by this Court on December 1, 2004 in Criminal Misc. No. 39532-M of 2004. The learned State Counsel is not able to distinguish the Petitioner''s case from that of Manoj who has been granted bail.

2.

In view of the facts mentioned above, this application is allowed and during pendency of trial, Petitioner is directed to be released on bail to the satisfaction of Chief Judicial Magistrate, Sonepat.

Appeal allowed.