Punjab-Haryana High Court
Avtar Singh @ Tari vs State Of Punjab on 29 January, 2014
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CRM No.M-39906 of 2013
Date of decision:29.01.2014
Avtar Singh @ Tari ... Petitioner
Vs.
State of Punjab ... Respondent
CORAM: HON'BLE MR. JUSTICE TEJINDER SINGH DHINDSA.
Present: Mr. G.S. Nahel, Advocate for the petitioner.
Mr. Vaibhav Sharma, DAG, Punjab.
.....
TEJINDER SINGH DHINDSA, J. (ORAL).
This order shall dispose of CRM No.M-39906 of 2013, CRM No.M-40413 of 2013 and CRM No.M-40461 of 2013 seeking concession of pre arrest bail to the petitioners in case FIR No.35, dated 28.02.2013 under Sections 302, 307, 120-B, 148, 149 IPC and Sections 25, 27, 30, 54, 59 of the Arms Act, registered at Police Station Dirba, District Sangrur.
Counsel for the parties have been heard.
It is the common case of all the petitioners in these three connected petitions that during the course of investigation, they have been found to be innocent and at the time of presentation of the challan under Section 173 Cr.P.C., their names had been mentioned in column No.2. All the three petitioners have thereafter been summoned as additional accused in pursuance to an application filed by the prosecution under Section 319 Cr.P.C. These petitions came up for preliminary hearing before this Court on 27.11.2013 and 02.12.213. Notice of motion was issued and the petitioners had been directed to surrender before the trial Court and as an Kaur Harjeet 2014.01.30 13:39 I attest to the accuracy and integrity of this document CRM No.M-39906 of 2013 -2- interim measure concession of pre arrest bail had been granted.
Learned State counsel upon instructions from ASI, Vilayati Ram would apprise the Court that all the three petitioners have since surrendered before the trial Court and have joined trial.
In view of such factual position noticed herein above, these petitions are allowed. the order dated 27.11.2013 in CRM No.M-39906 of 2013, order dated 02.12.2013 in CRM No.M-40413 of 2013 and CRM No.M-40461 are made absolute.
Petitions disposed of.
The petitioners however shall remain bound by the conditions enumerated under Section 438 (2) Cr.P.C.
A copy of this order be placed on the connected files of this case.
January 29, 2014 (TEJINDER SINGH DHINDSA)
harjeet JUDGE
Kaur Harjeet
2014.01.30 13:39
I attest to the accuracy and
integrity of this document