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Dheeraj vs State of Haryana

Punjab And Haryana At Chandigarh · Decided on 8 February 2013 · Citation: (2013) 02 P&H CK 0238

HON’BLE JUDGES
Paramjeet Singh, J
CASE NUMBER
Criminal Misc No. M-38374 of 2012 (O and M)
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Judgment

2 paragraphs · 142 words

Paramjeet Singh, J.—Present petition has been filed u/s 439 of the Code of Criminal Procedure for grant of regular bail to the petitioner in a case arising out of FIR No. 472 dated 28.10.2011, registered at Police Station Camp, Palwal, District Palwal, under Sections 307/34 of the Indian Penal Code and 25/54/59 of Arms Act. Learned counsel for the petitioner states that the petitioner is behind bars since 16.11.2011 and the investigation has been completed.

2.

Taking into consideration the facts and circumstances of the case and the fact that trial would not be concluded in near future, the petitioner can be granted concession of bail. Without expressing any opinion on the merits of the case, the petition is allowed. Petitioner is ordered to be released on bail, on his furnishing bail bonds/surety bonds, to the satisfaction of trial Court/Duty Magistrate, Palwal.