Anil Kumar vs State Of Haryana

Anupinder Singh Grewal, J

Heard through video conferencing.

CRM-3268-2021

This application is for placing on record bail order dated 27.01.2021 passed in CRM-M-2684-2021 as Annexure P-6 whereby the co-accused Dinesh

Kumar Bedwal has been granted regular bail.

Application is allowed and the order dated 27.01.2021 at Annexure P-6 is taken on record subject to just exceptions.

MAIN CASE

The petitioner is seeking regular bail in FIR No.0059 dated 30.06.2019, under Section 306 IPC (Section 34 IPC added subsequently) registered at

Police Station GRP Hisar, District GRP Ambala Cantt.

Learned counsel for the petitioner contends that the petitioner had married Jyoti on 25.06.2019. It is stated in the suicide note by the deceased that he

was in love for the last 10 years and wanted to get married to Jyoti. He also contends that allegations in the FIR and the suicide note would not prima

facie constitute an offence under Section 306 IPC. The petitioner is in custody for over 3 months since his arrest on 07.11.2020. The co-accused

Dinesh

Kumar Bedwal has been granted regular bail by this Court in CRM-M-2684-2021 on 27.01.2021.

Learned State counsel, upon instructions from SI Dharamvir Singh, contends that challan has been filed and the matter is now fixed for framing of

charges.

Heard.

In view of the above, especially when the petitioner is in custody for over 3 months, the co-accused has been granted regular bail, the COVID-19

pandemic and the conclusion of the trial is likely to take some time, I deem it a fit case to grant the concession of regular bail to the petitioner.

Therefore, without expressing any opinion on the merits of the case, the instant petition is allowed. The petitioner is ordered to be released on regular

bail on his furnishing requisite bonds to the satisfaction of the trial Court/Duty Magistrate concerned.