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[Cites 6, Cited by 0]

Punjab-Haryana High Court

Sukhwant Singh vs State Of Punjab on 14 February, 2017

Author: Raj Mohan Singh

Bench: Raj Mohan Singh

CRM-M No.1730 of 2017                                       1

206

      IN THE HIGH COURT OF PUNJAB AND HARYANA
                    AT CHANDIGARH

                             CRM-M No.1730 of 2017
                             Date of Decision: 14.02.2017

SUKHWANT SINGH
                                        ......Petitioner
     Vs
STATE OF PUNJAB
                                        .....Respondent

CORAM: HON'BLE MR. JUSTICE RAJ MOHAN SINGH

Present:Mr. Deepak Arora, Advocate
        for the petitioner.

        Mr. P.S. Ghuman, Addl. A.G., Punjab.

           ****

RAJ MOHAN SINGH, J.(Oral)

Petitioner seeks grant of regular bail under Section 439 Cr.P.C in case bearing FIR No.84 dated 16.09.2014, registered under Sections 420, 120-B, 467, 468, 471 IPC at Police Station Shahpur Kandi, District Pathankot.

Allegations against the petitioner are of connivance with the main accused Sarwan Singh, who was involved in the present case. Petitioner being Ex-sarpanch of the village is also alleged to have associated with Sarwan Singh in the process of taking money and original certificates for preparation of papers for alleged recruitment in the Army.

1 of 2 ::: Downloaded on - 18-02-2017 20:31:16 ::: CRM-M No.1730 of 2017 2 Learned counsel for the petitioner submitted that the co-accused Sarwan Singh has since been granted regular bail by the trial Court. Petitioner was also granted interim bail by this Court. After availing the interim bail, petitioner has surrendered before the Jail Authorities. He has not misused the concession of interim bail.

Learned counsel further submitted that petitioner is in custody since 24.11.2016. Investigation is almost complete and the offence is triable by the Magistrate.

At this stage, without adverting to the merits of the case, I am of the view that petitioner, who is in custody since 24.11.2016 can be enlarged on bail.

In view of above, petition is allowed. Petitioner is ordered to be enlarged on bail, subject to his furnishing adequate bail bonds/surety bonds to the satisfaction of the Chief Judicial Magistrate/Duty Magistrate, Pathankot.

Nothing expressed hereinabove would be construed to be an expression of any opinion on merits of the case.




February 14, 2017.                         (RAJ MOHAN SINGH)
Atik                                            JUDGE
Whether speaking/reasoned                Yes/No
Whether reportable                       Yes/No




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