Tejinder Singh Dhindsa - (1.) Instant petition has been filed under Section 439 read with Section 482 Cr.P.C. seeking interim bail to the petitioner in FIR No.171 dated 05.08.2019 under Sections 376(d)(2)(f)/328/344/346/323/120-B IPC and Sections 3(i)(r), 3(i)(s) and 3(2)(v)SC/ST Act, 1989.
(2.) On the previous date of hearing i.e. 30.04.2020 learned State counsel was directed to complete instructions in the matter. Mr.Saurabh Mohunta, learned Deputy, Advocate General, Haryana, who has also joined proceedings in this WhattsApp facility apprises the Court that the requisite relief already stands granted to the petitioner in terms of a decision taken in the meeting held on 05.05.2020 through Video Conferencing under the Chairmanship of Hon'ble Mr.Justice Rajeev Sharma and Executive Chairman, Haryana State Legal Services Authority, Panchkula.
(3.) The relevant extract as regards recommendations made in favour of the petitioner herein are to the following effect :- 'In view of recommendations of District Monitoring Committee and the extreme and exceptional health status of undertrial, namely Poonam wife of Shri Banti, who is eight months pregnant, presently tendered in District Jail, Jind, the representation filed by Shri Banti for release of his wife Poonam is hereby allowed. Undertrial Poonam be granted interim bail for 12 weeks.' ;