Santokh Singh Vs State of Punjab

High Court Of Punjab And Haryana At Chandigarh 18 Nov 2005 Criminal Miscellaneous No. 59483-M of 2005 (2005) 11 P&H CK 0080
Bench: Single Bench
Acts Referenced

Judgement Snapshot

Case Number

Criminal Miscellaneous No. 59483-M of 2005

Hon'ble Bench

M.M. Aggarwal, J

Advocates

G.K. Mann, for the Appellant; Ramandeep Sandhu, DAG, Punjab, for the Respondent

Acts Referred
  • Penal Code, 1860 (IPC) - Section 302, 323, 325, 34

Judgement Text

Translate:

@JUDGMENTTAG-ORDER

M.M. Aggarwal, J.@mdashHeard. Case is for the offence under Sections 302/304/323/324/325/148/149 IPC.

2. Deceased in this case is Harbhajan Singh. Occurrence took place on 13.2.2005. FIR was registered at the instance of Sukhraj Singh son of Harbhajan Singh. Harbhajan Singh died on 4.3.2005. There had been four injuries on the person of the deceased. Injury No.2 which is fatal, was attributed to Karamjit non-applicant whereas injury No. 1 was attributed to Hira Singh and Injury No.3 was attributed to Santokh Singh. This Hira Singh and Santokh Singh had been substantively charged for the offence under Sections 325/323 IPC whereas they had been also charged for the offence u/s 302/34 IPC. Cause of death was due to injury No.2

3. Present petitioner is stated to be in custody since March, 2005. Five persons had been named after delay of 14 days.

4. Without expressing any opinion on the merits of the case, it is directed that the petitioner shall be released on bail to the satisfaction of the trial court.

From The Blog
Supreme Court Safeguards MBBS Degree Despite Cancelled ST Certificate, Bars Future Quota Benefits
Nov
25
2025

Court News

Supreme Court Safeguards MBBS Degree Despite Cancelled ST Certificate, Bars Future Quota Benefits
Read More
Punjab & Haryana High Court Slams State Over Judges’ Housing: Calls Failure ‘Strange and Shocking’
Nov
25
2025

Court News

Punjab & Haryana High Court Slams State Over Judges’ Housing: Calls Failure ‘Strange and Shocking’
Read More