Sanjeev vs State Of Haryana

Daya Chaudhary, J

CRM No.8565 of 2020

This application has been moved for placing on record Annexures P-6 and P-15(colly).

Application is allowed. Annexures P-6 and P-15 (colly) are taken on record.

CRM-M No.1990 of 2020

Petitioner-Sanjeev has filed the present petition under Section 439 Cr.P.C. for grant of regular bail to him in case FIR No.25, dated 04.03.2017

registered under Sections 148, 149, 323, 342, 365, 302, 307 IPC at Police Station Sadar Kaithal, Haryana.

Learned counsel for the petitioner submits that the petitioner has falsely been implicated in the case whereas he was not involved. No specific role has

been attributed to him. Learned counsel further submits that complainant-Mohit Singh himself is an accused in FIR No.008 dated 04.03.2017

registered under Section 6 of the POCSO Act and Sections 323, 365, 376-D and 206 IPC. The present FIR was registered just to put a pressure upon

family members of Neha. Initially, the petitioner was arrested and his signatures were obtained on various blank papers, which were subsequently

converted into disclosure statements and false recovery of Danda has been shown to have been recovered from him. Learned counsel also submits

that the petitioner is in custody since 04.03.2017. Material witnesses have been examined and the case was fixed for final arguments. No other case is

pending against the petitioner. Learned counsel also submits that two criminal revisions are pending before this Court. In case, criminal revisions are

allowed, then de novo trial would be there. Thereafter, it would take long time in conclusion of trial. Learned counsel also submits that co-accused of

the petitioner, namely, Subhash, has been released on regular bail and the present petition has been filed under changed circumstances.

Learned State counsel has not disputed the custody period and pendency of two criminal revisions as well as bail of co-accused and also the fact that

no other case is pending against the petitioner but has opposed grant of regular bail to the petitioner.

Heard arguments of learned counsel for the petitioner as well as learned State counsel. I have also perused the contents of the FIR and other

documents available on the file.

Admittedly, the petitioner is in custody since 04.03.2017 and no other case is pending against him. It is also not disputed that all the prosecution

witnesses were examined and thereafter, statement of accused under Section 313 Cr.P.C. was recorded. Subsequently, an application under Section

319 Cr.P.C. was moved and against said order passed in that application, two criminal revisions are pending before this Court.

By considering that the petitioner is in custody since 04.03.2017 and the fact that two criminal revisions are pending before this Court, which may take

some time in final disposal; co-accused of the petitioner, namely, Subhash, has been released on regular bail vide order dated 20.04.2018 in CRM-M

No.6973 of 2018 and no other case is against him, the present petition is allowed and the petitioner (Sanjeev) is directed to be released on regular bail

on furnishing bail/surety bonds to the satisfaction of the trial Court/Duty Magistrate.