Punjab-Haryana High Court
Amarinder Singh And Another vs State Of Punjab on 8 August, 2012
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH.
Criminal Misc.-M No.20971 of 2012 (O&M)
Date of Decision: 8.8.2012.
Amarinder Singh and another
....Petitioners
Versus
State of Punjab
.....Respondent
CORAM: HON'BLE MR. JUSTICE NAWAB SINGH
Present: Mr. D.S. Pheruman, Advocate for the petitioner.
Mr. Sumit Abrol, Assistant Advocate General, Punjab.
NAWAB SINGH, J. (ORAL)
On the last date of hearing, that is, on July 18, 2012, following order was passed by this Court: -
"By order dated July 10, 2012, Sessions Judge, Amritsar accepted the application under Section 319 of the Code of Criminal Procedure filed by the prosecution and summoned the petitioners to face trial under Section 307 and 324 read with Section 34 of the Indian Penal Code along with Virsa Singh. Consequently, petitioners were summoned through warrants of arrest.
By filing the present petition, petitioners seek anticipatory bail.
Learned counsel for the petitioners has urged that petitioner No.1 is juvenile and petitioner No.2 is a woman. During investigation, both of them were found innocent by Deputy Superintendent of Police, Sub Division, Attari, vide report dated October 25, 2011.
Notice of motion for 8.8.2012.
Meanwhile, petitioners shall appear before the trial Court on or before 1.8.2012 and move an application for interim bail and the trial Court shall admit them to interim bail on furnishing surety bonds to its satisfaction till further orders.
Learned counsel for the petitioners has contended that pursuant to the aforesaid order, petitioners appeared before the trial Court and have been admitted to bail.
In view of this, order dated July 18, 2012 passed by this Court is made absolute.
(NAWAB SINGH) JUDGE 8.08.2012 Ishwar