Sonu Luthra vs State Of Haryana

Arvind Singh Sangwan, J

Prayer in this petition is for grant of regular bail in FIR No.712 dated 21.12.2021 under Sections 147, 148, 149, 323, 325, 307, 341, 506 IPC and Section 3 of SC&ST Act, registered at Police Station Sirsa City, District Sirsa.

Learned counsel for the petitioner submits that the petitioner is in custody since 07.01.2022 and is not involved in any other case. It is further submitted that co-accused Sahil Sharma @ Kaliya Pandit and Vikas @ Golu @ T Gujjar have already been granted the concession of regular bail by the trial Court and two more co-accused Jai Parkash and Mohit Saini have also been granted the concession of anticipatory bail by this Court vide orders dated 10.05.2022 passed in CRM-M-9446-2022 and CRM-M-6842-2022, respectively. It is also submitted that without prejudice to his right of defence, in order to show his bonafide, the petitioner is ready to pay Rs.1.50 lacs to victim Rinku towards medical expenses.

Learned State counsel has filed the custody certificate in the Court today, according to which, the petitioner is in custody for the last 04 months and 20 days and is not involved in any other case. It is submitted that grievous injury i.e. fracture of left temporal bone, has been caused to the victim and he remained under treatment in hospital for a considerable long time.

After hearing learned counsel for the parties, without commenting anything on merits of the case and considering aforesaid facts and circumstances of the case, this petition is allowed and the petitioner is directed to be released on regular bail subject to furnishing his bail/surety bonds to the satisfaction of the trial Court/Illaqa Magistrate/Duty Magistrate, concerned.

This will, however, be subject to the condition that without prejudice to his right of defence, the petitioner will submit a demand draft of Rs.1.50 lac favouring victim Rinku before the trial Court/Illaqa Magistrate, which will be handed over to the victim.