Taslim vs State Of Haryana

Jasjit Singh Bedi, J.

The prayer in the present petition under Section 483 BNSS is for the grant of regular bail to the petitioner in case bearing FIR No.320 dated 30.09.2023 under Sections 379-B, 506 and 34 of IPC and Section 25 of the Arms Act, 1959 (Corresponding Sections 303(2), 351(2), 3(5) of BNS, 2023), registered at Police Station Murthal, Sonipat, Haryana.

As per the allegations, three persons, on the point of a pistol, snatched two mobile phones, one gold kara and some currency from the complainant.

The learned counsel for the petitioner contends that the petitioner has been falsely implicated in the present case on the basis of the disclosure statement of two of the arrested accused namely Sachin Chaudhary and Ashiq Hassan. Both of the said accused have already been granted the concession of

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bail by this Court vide order dated 23.05.2024 passed in CRM-M-7819-2024 (Annexure P-3) and order dated 29.10.2024 passed in CRM-M-44616-2024 (Annexure P-4) respectively. As the petitioner is in custody since 21.04.2026 but none of the 12 prosecution witnesses has been examined so far, the Trial of the present case is not likely to be concluded anytime soon and therefore, he is entitled to the concession of regular bail.

The learned counsel for the State, on the other hand, contends that the allegations levelled against the petitioner and his co-accused are grave. Therefore, he is not entitled to the concession as prayed for. He, however, concedes that two of the co-accused of the petitioner namely Sachin Chaudhary and Aashiq Hassan have already been granted the concession of bail by this Court, that the petitioner is in custody since 21.04.2026 but none of the 12 prosecution witnesses has been examined so far.

I have heard the learned counsel for the parties.

The veracity of the prosecution case against the petitioner and his co-accused shall be adjudicated upon during the course of the Trial. Admittedly, the petitioner is in custody since 21.04.2026 but none of the 12 prosecution witnesses has been examined so far. Therefore, the Trial in the present case is not likely to be concluded anytime soon. In this situation, the further incarceration of the petitioner is not required.

Thus without commenting on the merits of the case, the present petition is allowed and the petitioner-Taslim is ordered to be released on bail subject to his furnishing bail bonds and surety bonds to the satisfaction of learned CJM/Duty Magistrate, concerned.

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The petition stands disposed of.

All the pending miscellaneous applications, if any, stand disposed of.

(JASJIT SINGH BEDI) JUDGE September 23, 2026 vishal Whether speaking/reasoned:- Yes/No Whether reportable :- Yes/No