Nirdev Singh Vs State of Punjab

High Court Of Punjab And Haryana At Chandigarh 17 Feb 2006 Criminal Miscellaneous No. 1987-M of 2006 (2006) 02 P&H CK 0161
Bench: Single Bench
Acts Referenced

Judgement Snapshot

Case Number

Criminal Miscellaneous No. 1987-M of 2006

Hon'ble Bench

A.K. Goel, J

Advocates

J.S. Dadwal, for the Appellant; Reeta Kohli, DAG, for the Respondent

Acts Referred
  • Penal Code, 1860 (IPC) - Section 302

Judgement Text

Translate:

@JUDGMENTTAG-ORDER

Adarsh Kumar Goel, J.@mdashHeard.

2. Offence alleged is under Sections 302/34 IPC.

3. Deceased Pawan Kumar is said to have been attacked by Sanjeev Kumar, Naresh Kumar and petitioner Nirdev Singh. Sanjeev Kumar is attributed injury on the head, Naresh Kumar near the left ear while the petitioner is attributed injury on the left eye.

4. Counsel for the petitioner submits that co-accused of the petitioner stand on different footing, as he was found innocent by the investigating agency at one stage and thus, pending trial, he ought to be kept in custody for a long time. It is stated that bail application of Naresh Kumar co-accused has been dismissed.

5. Without expressing any opinion on merits, the petitioner is granted bail to the satisfaction of CJM Duty Magistrate, Hoshiarpur.

6. The petition is disposed of.

From The Blog
Aishwarya Rai Bachchan Wins ₹4 Crore Tax Case at ITAT Mumbai
Nov
07
2025

Court News

Aishwarya Rai Bachchan Wins ₹4 Crore Tax Case at ITAT Mumbai
Read More
Supreme Court to Decide If Section 12AA Registration Alone Grants Trusts 80G Tax Benefits for Donors
Nov
07
2025

Court News

Supreme Court to Decide If Section 12AA Registration Alone Grants Trusts 80G Tax Benefits for Donors
Read More