Punjab-Haryana High Court
Ruldu Ram And Others vs State Of Punjab on 12 October, 2011
CRM-M No.30274 of 2011 ::1::
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M No.30274 of 2011
Date of decision : 12.10.2011
Ruldu Ram and others
...... Petitioners
v.
State of Punjab
...... Respondent
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CORAM : HON'BLE MR.JUSTICE AJAY TEWARI
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Present : Mr. J.B.S. Gill, Advocate
for the petitioners.
Mr. S.S. Chandumajra, D.A.G., Punjab.
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AJAY TEWARI, J. (Oral)
This petition has been filed under Section 438 Cr.P.C. for grant of anticipatory bail to the petitioners in case F.I.R. No.84 dated 20.06.2011 registered under Section 304-B IPC at Police Station Bullowal District Hoshiarpur.
On 04.10.2011 the following contention was noticed:-
"Learned counsel has argued that even as per FIR the main allegations are against Nathu Ram who is already in custody."
Learned Deputy Advocate General has accepted these factual assertions.
In the circumstances, without going into the merits of the case, I deem it appropriate to grant the concession of anticipatory bail to the petitioners.
CRM-M No.30274 of 2011 ::2::
Ordered accordingly.
Petitioners are directed to appear before the Investigating Officer on 21.10.2011 between 10 A.M. to 04 P.M and on any other date as and when their presence is required. On their appearance, the Investigating Officer would release them on bail subject to the conditions envisaged under Section 438(2) Cr.P.C.
Petition stands disposed of.
( AJAY TEWARI ) October 12, 2011 JUDGE ashish