Punjab-Haryana High Court
Tirath Singh vs Union Territory Chandigarh on 30 November, 2018
Author: Inderjit Singh
Bench: Inderjit Singh
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CRM-M-51758-2018
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-51758-2018 (O & M)
Date of Decision: 30.10.2018
Tirath Singh
... Petitioner
Versus
Union Territory, Chandigarh
... Respondent
CORAM: HON'BLE MR. JUSTICE INDERJIT SINGH
Present: Mr. Saurabh Sharma, Advocate,
for the petitioner.
Mr. Rajiv Sharma APP, U.T. Chandigarh.
Mr. S.K.Sood, Advocate,
for the complainant.
INDERJIT SINGH, J. (Oral)
CRM-41304-2018 Allowed as prayed for, subject to all just exceptions. CRM-M-51758-2018 Petitioner has filed this petition under Section 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in case FIR No.11 dated 10.01.2013, registered at Police Station Sector 39, Chandigarh, under Sections 420, 463, 467, 468, 471 and 120-B of the Indian Penal Code.
Notice of motion has been issued. Learned APP for U.T. Chandigarh has appeared on behalf of the respondent-U.T. and 1 of 2 ::: Downloaded on - 07-01-2019 00:08:39 ::: -2- CRM-M-51758-2018 complainant has also appeared through his counsel. They contested this petition.
I have heard learned counsel for the parties as well as learned A.P.P. for U.T. Chandigarh and gone through the record.
From the record, I find that as per the allegations, the present petitioner had forged a receipt for the purpose of execution of sale deed.
All the offences are triable by the Judicial Magistrate Ist Class. The petitioner has been in custody since 09.10.2018. He is not required for any investigation or interrogation purposes as he is in judicial custody. The trial of case may take a long time. No useful purpose will be served by keeping the petitioner in custody till the final disposal of the case.
Keeping in view the facts and circumstances of the present case; without discussing the facts in minute detail and without expressing any opinion on the merits of the case, this criminal miscellaneous petition is allowed and the petitioner is ordered to be released on bail subject to his furnishing personal bonds in the sum of `50,000/- with one surety in the like amount to the satisfaction of the trial Court/Duty Magistrate.
30.10.2018 (INDERJIT SINGH)
parveen kumar JUDGE
Whether speaking/reasoned : Yes
Whether reportable : No
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