Karamvir Singh Alias Cheena Vs State Of Punjab

High Court Of Punjab And Haryana At Chandigarh 22 Jun 2020 Criminal Miscellaneous Petition (M) No. 12511 Of 2020 (2020) 06 P&H CK 0024
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Criminal Miscellaneous Petition (M) No. 12511 Of 2020

Hon'ble Bench

Harnaresh Singh Gill, J

Advocates

B.S.Sidhu, Ajay Pal Singh Gill

Final Decision

Allowed

Acts Referred
  • Indian Penal Code, 1860 - Section 120B, 148, 149, 307, 326, 325, 324, 323, 326, 382, 427, 411

Judgement Text

Translate:

Harnaresh Singh Gill, J

Case is being taken up for hearing through video conferencing. The petitioner seeks regular bail in FIR No. 74 dated 24.6.2019 under Sections

307/326/325/324/323/382/427/411/148/149 IPC registered at Police Station Nehianwala, District Bathinda.

Learned counsel for the petitioner submits that injury No. 15, which has been attributed to the petitioner, is grievous in nature. He further submits that

though challan was presented on 10.10.2019 but charges are yet to be framed. Learned counsel further submits that injury attributed to the petitioner

falls under Section 326 IPC and he has been in custody since 13.7.2019 whereas the other co-accused have not even applied for anticipatory bail.

Learned State counsel has not disputed the fact that the injury attributed to be petitioner is grievous in nature and no other accused has been arrested

in this case.

1 of 2 The petitioner has been in custody since 13.7.2019. In the present case, challan has been presented but the charges are yet to be framed. The

trial will take time to conclude. No useful purpose would be served by keeping the petitioner behind the bars.

Without commenting anything on the merits of the case, the petition is allowed and the petitioner is ordered to be released on bail on his furnishing

bail/surety bonds to the satisfaction of the trial Court/Duty Magistrate.

S i n c e t h e p r e s e n t F I R w a s r e g i s t e r e d o n 2 4 . 6 . 2 0 1 9 u n d e r S e c t i o n s 307/326/325/324/323/382/427/411/148/149 IPC, let

report of the investigating officer, indicating the stage of the investigation, be called for 26.6.2020.

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