Gurudev vs State Of Haryana

Arvind Singh Sangwan, J

Prayer in this petition is for grant of regular bail in FIR No.220 dated 09.10.2020 under Sections 323, 341, 506, 147, 149, 379-B IPC read with Sections

3(2)(v) of SC&ST Act, registered at Police Station Garhi, District Jind.

Learned counsel for the petitioner relies upon the order dated 14.12.2020 passed in CRM-M-41084-2020, granting bail to co-accused Monu. It is

further submitted that the petitioner is in custody since 15.10.2020 and is a young person and is not involved in any other case. The operative part of

the order dated 14.12.2020 is reproduced as below: -

“...Counsel for the petitioner has submitted that the petitioner is first offender, not involved in any other and one of the co-accused, namely

Pushpinder, has been granted the benefit of anticipatory bail. Counsel further submitted that investigation is complete and the petitioner is in custodial

since 14.10.2020 and the allegation against him are that he along with the co-accused has caused injuries to the complainant and has snatched the

motorcycle, which has already been recovered. Counsel further submitted that the petitioner is young man of 19 years and is nominated on the

disclosure statement of co-accused Sonu @ Fauji.

Learned State counsel has not disputed the factual position, on instructions from ASI Ravinder Singh.

After hearing the counsel for the parties, without commenting anything on merits of the case and considering the fact that the co-accused of the

petitioner has been granted the concession of anticipatory bail and he is in custody since 14.10.2020, I find it to be a fit case for grant of regular bail.

Thus, this petition is allowed and the petitioner is directed to be released on bail subject to his furnishing bail/surety bonds to the satisfaction of the trial

Court/Illaqa Magistrate/Duty Magistrate...â€​

Learned State counsel has not disputed the factual position, however, it is submitted that apart from co-accused Monu, one another co-accused Sonu

@ Fouji has also been granted the concession of regular bail by the Additional Sessions Judge, Jind.

After hearing learned counsel for the parties, without commenting upon merits of the case and considering the aforesaid submissions made by learned

counsel for the parties and the fact that two co-accused of the petitioner have already been released on regular bail, this petition is allowed and the

petitioner is directed to be released on regular bail subject to furnishing his bail/surety bonds to the satisfaction of the trial Court/Duty Magistrate/Illaqa

Magistrate, concerned.

Petition is disposed of.