Punjab-Haryana High Court
Sukhdev Singh vs State Of Punjab on 23 February, 2011
Author: Alok Singh
Bench: Alok Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
Crl. Misc. No. M-3868 of 2011(O&M)
Date of Decision: 23.02.2011
Sukhdev Singh
.... Petitioner
Versus
State of Punjab
... Respondent
CORAM: HON'BLE MR. JUSTICE ALOK SINGH
Present : Mr. G.S. Gill, Advocate
for the petitioner
1. Whether Reporters of local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
ALOK SINGH, J. (ORAL)
This is an application under Section 439 Cr.P.C. seeking regular bail in a case FIR No. 62 dated 29.12.2010 under Sections 379, 411, 420, 467, 468, 471, 474 IPC registered at Police Station Fathudinga, Sultanpur Lodhi, District Kapurthala.
As per the prosecution story, petitioner was found in possession of the stolen tractor having wrong number plate thereon.
Learned counsel for the petitioner states that no evidence was collected against the petitioner to the effect that under whose possession and custody tractor was stolen.
Ms. Bhavna Gupta, DAG Punjab on the instructions of ASI - Surinder Singh has stated that Sections 379 and 411 IPC have already been deleted since it could not be proved that tractor is the stolen item. However, for displaying the wrong number plate offence under Sections 467, 468 and 471 IPC is found. Crl. Misc. No. M-3868 of 2011(O&M) 2
According to the prosecution story correct number of the tractor was UP-79-6217.
Learned counsel for the petitioner states that petitioner is in jail w.e.f. 29.12.2010 and no useful purpose would be served in keeping him behind the bar.
Considering the totality of facts and circumstances of the case, petition is allowed.
Let petitioner be released on bail to the satisfaction of learned trial Court.
(ALOK SINGH) 23.02.2011 JUDGE reena