Punjab-Haryana High Court
Navdeep Pal Singh Alias Palli vs State Of Punjab on 26 November, 2012
Author: Naresh Kumar Sanghi
Bench: Naresh Kumar Sanghi
Crl.Misc.No.M-33105 of 2012 (O&M) 1
IN THE HIGH COURT OF PUNJAB AND HARAYANA AT
CHANDIGARH
Crl.Misc.No.M-33105 of 2012 (O&M)
Date of decision:26.11.2012
Navdeep Pal Singh Alias Palli
... Petitioner
Versus
State of Punjab
... Respondent
CORAM: HON'BLE MR. JUSTICE NARESH KUMAR SANGHI
Present: Mr.Jagmohan Singh Chowdhary, Sr. Advocate with
Mr.Gurminder Singh Salana, Advocate
for the petitioner.
Ms.Harsimrat Rai, DAG, Punjab.
Naresh Kumar Sanghi, J. (Oral)
Prayer in this petition is for grant of regular bail to the petitioner, Navdeep Pal Singh alias Palli, who has been booked for an offence punishable under Section 323, 342, 365 and 506 read with Section 34 of the Indian Penal Code.
Brief facts of the case are that the petitioner along with three co-accused has been indicted in the present case on the basis of the statement suffered by Kewal Krishan Mehta to the effect that he was running a dancing group in the name and style of Neha Culture Group. He performed a programme with Sukhwant Singh @ Sukha who was also running a similar type of group. The complainant further alleged that he had a money transaction with said Sukhwant Singh.