Punjab-Haryana High Court
Kulwinder Singh @ Spal Singh @ Sammi & Anr vs State Of Punjab on 17 November, 2014
Author: Sabina
Bench: Sabina
CRM-M-37562 of 2014 -1-
207
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-37562 of 2014
Date of Decision: November 17, 2014.
Kulwinder Singh @ Spal Singh @ Sammi and another
......Petitioners
Versus
State of Punjab
.....Respondent
CORAM: HON'BLE MRS. JUSTICE SABINA
Present: Mr. Jagmeet Singh Moudgill, Advocate
for the petitioners.
Mr. V.P.S. Sidhu, AAG Punjab.
****
SABINA, J.
Petitioners have filed this petition under Section 439 of the Code of Criminal Procedure, 1973 seeking regular bail in FIR No.133 dated 23.09.2014, under Sections 420, 467, 468, 471, 120-B of Indian Penal Code, 1860, registered at Police Station Dirba, District Sangrur.
Heard.
Petitioners are in custody since 23.09.2014. Co-
accused-Jasvir Singh of the petitioners has since been allowed bail by this Court vide order Annexure P-2.
Accordingly, without expressing any opinion on the MAHAVIR SINGH 2014.11.17 14:56 I attest to the accuracy and authenticity of this document Chandigarh CRM-M-37562 of 2014 -2- merits of the case, this petition is allowed. Petitioners be admitted to bail subject to the satisfaction of Chief Judicial Magistrate, Sangrur.
(SABINA) JUDGE November 17, 2014 m.singh MAHAVIR SINGH 2014.11.17 14:56 I attest to the accuracy and authenticity of this document Chandigarh