Kuldeep @ Kaptan vs State Of Haryana

Arvind Singh Sangwan, J

Prayer in this petition is for grant of regular bail in FIR No.120 dated 09.02.2017 under Section 379-A (1) IPC (Section 201 IPC was added later on),

registered at Police Station Sarai Khawaja, District Faridabad.

Learned counsel for the petitioner submits that vide order dated 06.06.2017, the petitioner was granted the concession of regular bail by the Additional

Sessions Judge, Faridabad. A perusal of the said order shows that the FIR was registered on 09.02.2017 on a complaint given by Deepak Yadav that

when he was returning back home from the gym, two boys came from behind on the motorcycle and had snatched his mobile phone. It is further 1 of

2 In virtual Court submitted that thereafter, the petitioner absented from the Court proceedings and was re-arrested on 08.08.2020 and since then, he

is in custody.

Learned State counsel, on the basis of custody certificate dated 24.07.2021 filed in the Court today, has submitted that the petitioner is involved in 19

other cases of similar nature. Learned State counsel has referred to certain FIRs, which were registered against the petitioner, after he was granted

bail on 06.06.2017, that is to say that he has clearly misused the concession of regular bail, as he was found involved in FIRs of 2017 and 2018

registered at different police stations. It is further submitted that the trial is at fag end.

Apparently, during the period, when the petitioner absented from the Court proceedings, he was involved in number of other FIRs of similar nature.

After hearing learned counsel for the parties and considering the aforesaid facts and circumstances of the case, I find no ground to grant regular bail

to the petitioner.

Accordingly, the present petition is dismissed.

However, the trial Court is directed to conclude the trial expeditiously preferably within a period of six months from today.