LAWS(P&H)-2011-12-230

SURENDER @ SONU Vs. STATE OF HARYANA

Decided On December 07, 2011
Surender @ Sonu Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) PETITIONER has been in custody w.e.f. January 8, 2011 in a case registered at the instance of Manager of Punjab National Bank alleging that on November 23, 2010, four persons with muffled faces armed with pistol and knife had entered the bank and looted a sum of Rs.15 lacs. It is an admitted fact that the petitioner, on the day of occurrence, was in judicial custody. The allegation against the petitioner is that the dacoity had been committed in the bank in criminal conspiracy with the petitioner. The petitioner is alleged to have made a disclosure statement in judicial custody that he had made a telephone call from his mobile phone to Vijay, Pardeep, Parvesh and another and he had entered into criminal conspiracy to commit the dacoity.

(2.) HEARD .

(3.) PETITION is allowed. Petitioner is ordered to be released on bail on his furnishing bail bonds/ surety bonds to the satisfaction of the trial Court.