Vikram vs State Of Haryana

Anupinder Singh Grewal, J

The petitioner is seeking regular bail in FIR No.104 dated 19.02.2021, under Section 379-A IPC (Section 411 IPC added later on) registered at Police

Station City Sirsa, District Sirsa.

Learned counsel for the petitioner contends that it is alleged that the petitioner had snatched the purse containing `3,500/-, gold earnings and one signed

cheque from the complainant. He, however, contends that although the incident is stated to have taken place on 11.02.2021 but the FIR was registered

after eight days on 19.02.2021. He further contends that prior to the registration of the instant case, the petitioner was not involved in any other

criminal case. After his arrest in the instant case, the petitioner has also been involved in two other cases. He also contends that the petitioner is 25

years of age and is in custody for over five months.

Learned State counsel, upon instructions from SI Chand Singh, states that although challan has been filed but no prosecution witness has been

examined so far. He also contends that the stolen articles have been recovered from the petitioner and he is also involved in two other cases. Learned

State counsel is not in a position to controvert the submissions of learned counsel for the petitioner that after his arrest in the instant case, the petitioner

is also involved in two other cases.

In view of the above especially when the petitioner is 25 years of age, he is in custody for over five months, the Covid-19 pandemic and the conclusion

of the trial is likely to take some time, I deem it a fit case to grant the concession of regular bail to the petitioner.

Therefore, without expressing any opinion on the merits of the case, the instant petition is allowed. The petitioner is ordered to be released on regular

bail on his furnishing requisite bonds to the satisfaction of the trial Court/Duty Magistrate concerned.