AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
22 paragraphs · 335 wordsHarnaresh Singh Gill, J
Case is being taken up for hearing through video conferencing.
CRM-14459-2020
This is an application under Section 482 Cr.P.C. for exemption from filing certified copy of FIR No. 249 dated 04.06.2020 under Sections 307, 341, 34
IPC, 1860 and Sections 25 and 27 of Arms Act, 1959, at Police Station City Gohana, District Sonepat.
The application stands allowed subject to all just exceptions.
CRM-M-16655-2020
The present petition has been filed under Section 439 Cr.P.C. for grant of regular bail in case FIR No.249 dated 04.06.2020 registered under Sections
307, 341, 34 IPC, 1860 and Sections 25 and 27 of Arms Act, 1959, at Police Station City Gohana, District Sonepat.
Learned counsel for the petitioner states that the petitioner is the driver of the ambulance and the occurrence took place on 03.04.2020 whereas FIR
was recorded on 04.06.2020. The allegations against the petitioner in the present case are that on his instructions, co-accused Davender Dagar fired
at the complainant, at which the complainant ran away from the spot. Learned counsel further states that this is no injury case and the pistol along
with its license has been recovered from co-accused Davender Dagar. The petitioner is in custody since 04.06.2020.
Notice of motion.
Mr. Sukhdeep Singh Parmar, DAG, Haryana accepts notice on behalf of respondent-State.
On instructions from ASI Navneet, learned State counsel has not disputed the fact that this is no injury case. He also states that challan was presented
on 05.07.2020.
I have heard the learned counsel for the parties.
The petitioner is in custody since 04.06.2020. Trial of the case would take time to conclude. Therefore, no useful purpose would be served by keeping
the petitioner behind the bars.
In view of the above, without commenting anything on the merits, lest it should prejudice the case of either side, the present petition is allowed and the
petitioner is ordered to be released on bail on his furnishing bail and surety bonds to the satisfaction of the learned trial Court/Duty Magistrate.