Punjab-Haryana High Court
Sudh Gopal Dass vs State Of Punjab on 20 May, 2011
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Criminal Misc. No. M-11523 of 2011 (O&M)
Date of decision: 20.05.2011.
Sudh Gopal Dass
..Petitioner
Versus
State of Punjab
..Respondent
CORAM: HON'BLE MR. JUSTICE NAWAB SINGH
Present: Mr. J.S. Lalli, Advocate,
for the petitioner.
Mr. Sudhir Nehra, Addl. A.G., Punjab,
for the respondent - State.
Gurnam Singh-complainant in person with
Mr. Dharminder Singh, Advocate.
NAWAB SINGH, J. (ORAL)
This is an application for bail filed under Section 439 of the Code of Criminal Procedure by the petitioner in case bearing First Information Report No.237 dated October 17th, 2010, under Sections 420, 467, 468 and 471 of Indian Penal Code, Police Station Jodhewal, Ludhiana City.
Learned counsel for the petitioner has urged that the petitioner is in custody since November 19th, 2010.
Gurnam Singh-complainant has made a statement at bar that he has received the entire amount of `9,70,000/- from the petitioner.
Taking into consideration the period of detention of the petitioner, that is, more than 6 months and the fact that the amount has already been paid by the petitioner to the complainant, it is ordered that the petitioner (Sudh Gopal Dass) be released on bail on his furnishing bail bonds to the satisfaction of Area Magistrate/Magistrate on duty.
(NAWAB SINGH) JUDGE 20.05.2011 neetu