Punjab-Haryana High Court
Daljit Singh vs State Of Punjab on 9 July, 2015
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
CRM No. M-20927 of 2015 (O&M)
Date of Decision: 09.07.2015
Daljit Singh --Petitioner
Versus
State of Punjab --Respondent
CORAM:-HON'BLE MR.JUSTICE TEJINDER SINGH DHINDSA.
Present:- Mrs. Baljit Mann, Advocate for the petitioner.
Mr. Nikhil K. Chopra, D.A.G., Punjab.
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TEJINDER SINGH DHINDSA.J The instant petition has been filed under Section 439 Cr.P.C praying for grant of regular bail to the petitioner in case F.I.R. No. 97 dated 19.9.2014 under Sections 420, 467, 409, 201, 120-B I.P.C registered at Police Station, City Budhlada, District Mansa.
Counsel for the parties have been heard.
F.I.R in question was registered on the complaint of District Manager Markfed, Mansa and the allegations were pertaining to shortfall and embezzlement of 3177 bags of wheat from Markfed godown, Budhlada pertaining to the crop year 2012-2013. Even as per F.I.R, physical verification of the stock was conducted on 21.7.2014.
It would be apposite to take note of the submission raised by counsel appearing for the petitioner that the charge of the concerned godown was vested with the petitioner on 3.4.2013 and the same was relinquished on 2.9.2013 and handed over to Harminder Singh, S.M as also to Surjan Singh, S.M. (co-accused). Towards such assertion documents placed on record at Annexure P-2 (colly) have been referred to. It is also LUCKY the categoric assertion raised on behalf of the petitioner that he was not 2015.07.10 17:09 I attest to the accuracy and authenticity of this document chandigarh CRM No. M-20927 of 2015 (O&M) -2- even associated at the time of physical verification allegedly conducted on 21.7.2014.
Petitioner has been in custody since 19.9.2014. Learned State counsel upon instructions from ASI Parveen Kumar would apprise the Court that the challan having been presented, out of 11 prosecution witnesses having been cited, 5 have been examined till date. The trial, as such, would take some time to conclude.
In the totality of circumstances noticed herein above and without making any observations on merits, petition is allowed. Petitioner is held entitled to the concession of bail .
Petitioner be enlarged on bail subject to satisfaction of C.J.M./Duty Magistrate, Mansa.
Disposed of.
(TEJINDER SINGH DHINDSA) JUDGE 09.07.2015 lucky LUCKY 2015.07.10 17:09 I attest to the accuracy and authenticity of this document chandigarh