Punjab-Haryana High Court
Charat Singh vs State Of Punjab And Others on 17 May, 2022
Bench: Augustine George Masih, Sandeep Moudgil
250
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRWP-4459-2022
DECIDED ON: 17.05.2022
CHARAT SINGH
.....PETITIONER
VERSUS
STATE OF PUNJAB AND OTHERS
.....RESPONDENTS
CORAM: HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
HON'BLE MR. JUSTICE SANDEEP MOUDGIL
Present: Mr. Rajat Dogra, Advocate for
Mr. K.S. Brar, Advocate
for the petitioner.
Ms. Monika Jalota, DAG, Punjab.
Mr. Sukhtej Singh Sandhu, Advocate
for the complainant.
AUGUSTINE GEORGE MASIH, J. (ORAL)
An affidavit of Deputy Superintendent of Police, Sub Division Valtoha, Camp at Bhikhiwind dated 16th May, 2022 has been filed in Court today, which is taken on record.
In Para 2, it is stated as follows:
2. That it is pertinent to mention here that the after seeking parole by the petitioner from this Hon'ble Court, the petitioner was actively participated in the attack at Intelligence Office, District SAS Nagar in connivance with other co-accused and in this regard, the case FIR No. 236, dated 09.05.2022 under Section 307 of IPA & 16 of Unlawful Activities (Prevention) Act & 3 of Explosive Substances Act has been registered at Police Station Sohana, District SAS Nagar Mohali. After the incident of the 09.05.2022, the petitioner has filed the petition for parole on ground to create false evidence."
1 of 2 ::: Downloaded on - 19-05-2022 01:59:15 ::: CRWP-4459-2022 -2- In the light of the above,we do not find any ground to accept the present writ petition. The interim order which has been passed by this Court shall also ceased to operate forthwith.
The writ petition stands dismissed.
(AUGUSTINE GEORGE MASIH) JUDGE (SANDEEP MOUDGIL) 17.05.2022 JUDGE sham Whether speaking/reasoned Yes/No Whether reportable Yes/No 2 of 2 ::: Downloaded on - 19-05-2022 01:59:15 :::