Krishan @ Baba vs State Of Haryana

Arvind Singh Sangwan, J

CRM NO.29384 OF 2020

Prayer in this application is for addition of Sections 397 and 201 IPC in the headnote and the prayer clause of the main petition.

Notice of the application to counsel for the non-applicant/respondent.

Mr. Deepak Kumar Grewal, DAG, Haryana, who is appearing through video conferencing accepts notice on behalf of the non-applicant/respondent

and has raised no serious objection to the same.

Accordingly, the application is allowed and Sections 397 and 201 IPC are ordered to be added in the headnote and prayer clause of the main petition.

The Registry is directed to make necessary addition in the headnote and prayer clause of the main petition.

Disposed of.

CRM-M NO.36512 OF 2020

Prayer in this 3rd petition is for grant of interim bail to the petitioner in FIR No.369 dated 24.07.2018, for offence punishable under Sections 341, 342,

392, 506, 397, 201 of the Indian Penal Code, 1860 (in short ‘IPC’) and 25 of the Arms Act registered at Police Station City Narnaul, District

Mahendergarh, on the ground that his sister is getting married on 09/10.12.2020.

Counsel for the petitioner submits that the marriage of the sister of the petitioner is fixed for 09/10.12.2020 and thus, he may be granted the

concession of interim bail.

Counsel for the State, on instructions from ASI Rajwanti,, Police Station City Narnaul, District Mahendergarh, has verified the fact that the marriage

of the sister of the petitioner is fixed for 09/10.12.2020.

Counsel for the State has further submits that since the petitioner is involved in some other cases and there are serious allegations against the

petitioner, therefore, there is a possibility that he may abscond or misuse the concession of bail.

Heard.

Considering the submissions made by counsel for the parties, this petition is allowed and the petitioner is granted interim bail till 17.12.2020 and is

directed to surrender back on the same day well before 05:00 PM.

This will however, be subject to the condition that the petitioner will furnish appropriate bail bonds and 02 local sureties to the satisfaction of the trial

Court/Illaqa Magistrate/Duty Magistrate.

Disposed of.