Punjab-Haryana High Court
Manpreet Singh And Another vs State Of Punjab on 25 November, 2021
Author: Avneesh Jhingan
Bench: Avneesh Jhingan
216 IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-48355-2021
Date of Decision: 25th November, 2021
Manpreet Singh and another
... Petitioners
Versus
State of Punjab
... Respondent
CORAM : HON'BLE MR. JUSTICE AVNEESH JHINGAN
Present : Mr. Pradeep Virk, Advocate for the petitioner.
Mr. Amit Mehta, Sr. DAG, Punjab for the respondent-State.
***
AVNEESH JHINGAN , J.(Oral)
1. Due to COVID-19 situation, the Court is convened through video conference.
2. The petitioners are before this Court under Section 439 Cr.P.C. filed in FIR No. 46, dated 11th April, 2021, under Sections 332, 186, 353, 188 read with Section 34 IPC, 1860 and subsequently added Section 333 and 307 of IPC, 1860, registered at Police Station Bhargo Camp, District Police Commissionerate Jalandhar.
3. The complainant was SHO of Police Station Bhargo Camp, Police Commissionerate Jalandhar. As per the allegations on 10th April, 2021, police party was enforcing curfew/lockdown, accused(petitioners) were present at Model House Road and on query for violation of the curfew, altercation took place petitioners inflicted injuries to the police officials.
4. Learned counsel for the petitioners submits that petitioners are in custody since 11th April, 2021. investigation is complete, challan stands presented and no recovery is to be made. They are not invovled in any other criminal case.
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5. Learned State counsel opposes the prayer for grant of regular bail. He submits that the police officials were attacked while they were enforcing COVID-19 night curfew and they were injured.
6. Petitioners have no criminal antecedents, investigation is complete, challan was presented in June, 2021, no recovery is to be made, all the witnesses are official witnesses and conclusion of the trial is likely to take time, petitioners are granted bail subject to their furnishing bail bonds to the satisfaction of the Chief Judicial Magistrate/ Duty Magistrate concerned.
7. The petition is allowed.
8. It is clarified that observations made hereinabove shall not be construed as an expression of opinion on the merits of the case.
(AVNEESH JHINGAN )
JUDGE
25th November, 2021
Parveen Sharma
Whether reasoned/speaking Yes/No
Whether reportable Yes/No
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