Punjab-Haryana High Court
Amandeep Singh vs State Of Punjab on 3 October, 2012
Author: M.M.S.Bedi
Bench: M.M.S.Bedi
IN THE HIGH COURT FOR THE STATES OF PUNJAB
AND HARYNA AT CHANDIGARH.
Cr.Misc. 29282 of 2012
Date of decision:- 3.10.2012
Amandeep Singh
Petitioner
vs.
State of Punjab
Respondent
Present: Mr. RK Mattoo, Advocate
Mr.Raghbir Chaudhary,Sr.DAG, Punjab
M.M.S.BEDI,J.
The petitioner seeks the concession of pre-arrest bail in a case registered at the instance of Balbir Singh alleging that the petitioner along with three others, on two motor cycles, waylaid the complainant and extorted a sum of Rs. 10,000/- from him. The petitioner is named as an accused.
Counsel for the petitioner submits that there is a delay of six days in lodging of the FIR and that it is a case of false implication. A perusal of the police file indicates that the petitioner is involved in three other criminal cases. It will not be appropriate, at this stage, to express any opinion whether the petitioner actually participated in the act of extortion. No extra ordinary exceptional circumstances exist for the grant of pre- arrest bail to the petitioner.
Dismissed. In case the petitioner surrenders before the trial court/ Illaqa Magistrate within a period of 10 days, his application for regular bail will be decided within a period of four days.
October 3 ,2012 ( M.M.S.BEDI ) TSM JUDGE