Punjab-Haryana High Court
Dhiraj Bagra @ Dheeraj Bhagra vs State Of Punjab on 3 September, 2013
Author: K.C. Puri
Bench: K.C. Puri
Crl.M.No. M-15918 of 2013 -1-
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
Crl.M.No. M-15918 of 2013 (O&M)
Date of decision : 3.9.2013
...
Dhiraj Bagra @ Dheeraj Bhagra
................Petitioner
vs.
State of Punjab
.................Respondent
Coram: Hon'ble Mr. Justice K.C. Puri
Present: Sh. Vinod S. Bhardwaj, Advocate for
Sh. Hari Om Atri, Advocate for the petitioner.
Sh. Ajaib Singh, Additional Advocate General,
Punjab.
...
K.C. Puri, J.
This is third bail application. Last bail application was dismissed as withdrawn on 13.8.2012 vide Crl.M.No.M-22668 of 2012.
The petitioner is stated to be in custody since 20.5.2012. The other co-accused Dilshad Hussain and Rinku Sidhu against whom there are similar allegations were allowed the concession of bail vide order dated 3.4.2013 passed in Crl.M.No.M-1006 of 2013 and Crl.M.No.M-3521 of 2013, respectively. The case of the petitioner is not distinguishable.
Chugh Banita2013.09.03 16:54 I attest to the accuracy and integrity of this document Crl.M.No. M-15918 of 2013 -2-
Learned state counsel has submitted that not even a single witness has been examined.
The trial is not likely to be concluded at an early date. So, without commenting on the merits of the case, bail is granted to the petitioner Dhiraj Bagra @ Dheeraj Bhagra, on his furnishing bail bonds to the satisfaction of the trial Court.
( K.C. Puri ) 3.9.2013 Judge chugh Chugh Banita 2013.09.03 16:54 I attest to the accuracy and integrity of this document