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Judgment
14 paragraphs · 241 wordsAnil Kshetarpal, J
The hearing of the case is being held through video conferencing on account of restricted functioning of the Courts.
The petitioner prays for regular bail pending trial in a criminal case arising from FIR No.196, dated 10.07.2021, registered under Section 379A (Section
201 IPC added later on), at Police Station, Sector 13/17, Panipat, District Panipat.
As per the case of the prosecution, the case was registered on the statement of Smt. Saroj Sharma. She stated that when she was coming home, a
young boy riding a motorcycle snatched her mobile-phone. The petitioner was apprehended on 06.11.2021, and on the disclosure of the petitioner, the
first informant's mobile-phone as well as the Activa scooter, allegedly used in the crime, were recovered.
On conclusion of the investigation, the final report has been submitted and the case has been committed to the Court of Sessions. The petitioner is in
custody for more than 2 months. Ms. Mamta Singla Talwar, Deputy Advocate General, Haryana, on the basis of report received from the
Investigating officer, has stated that the petitioner does not have any criminal past.
The conclusion of the trial is likely to take a long time. Hence, the petitioner is directed to be released on regular bail subject to furnishing of adequate
surety to the satisfaction of the trial Court/Duty Magistrate.
Accordingly, the petition is allowed with the aforesaid directions.
All the pending miscellaneous applications, if any, are also disposed of.