RAJANPREET SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed under Sec. 439 Cr.P.C. for the grant of regular bail to the petitioner in case of FIR No. 1269 dtd. 24/12/2017, registered under Ss. 379-A, 341 and 506 IPC at Police Station Sadar, District Karnal.

(2.) Learned counsel contends that initially, the petitioner who is 25 years old was arrested on 28/2/2018. He was granted bail in the year 2020 whereafter he was unable to appear before the trial Court on 26/4/2022, on account of the fact that he had fallen ill, being a drug addict and was admitted in the private hospital for treatment. It is thereafter that he was arrested in another case and brought on production warrants in this case on 6/3/2023 and since then, he is in custody. During his custody, he became unwell and on 26/3/2023 was taken to Kalpana Chawla Government Medical College Hospital, Karnal and diagnosed with Seizure Disorder with history of multiple substance abuse, wherefrom on the next day, he was referred to PGIMS Rohtak, wherein he was advised psychiatric opinion. Challan has been presented but charges have not been framed. There are 9 prosecution witnesses. Though, he is involved in two more cases, however, he is on bail in those. In this regard, he relies on the judgment passed by Hon'ble The Supreme Court titled as MAULANA MOHD. AMIR RASHADI VS. STATE OF U.P. AND OTHERS, 2012(2) SCC 382.

(3.) Learned State counsel opposes the bail on the ground that the allegations against the petitioner are that he alongwith the co-accused had snatched the bag containing mobile and other documents. However, he is unable to controvert the submissions with regard to the custody, the illness of the petitioner and the stage of the case.