Punjab-Haryana High Court
Bhagel Singh vs State Of Punjab & Anr on 25 February, 2014
Author: Naresh Kumar Sanghi
Bench: Naresh Kumar Sanghi
Criminal Misc.No.M-5433 of 2014 {1}
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Criminal Misc.No.M-5433 of 2014
Date of Decision: 25th February, 2014
Bhagel Singh
...Petitioner
Versus
State of Punjab & Anr.
...Respondents
CORAM: HON'BLE MR. JUSTICE NARESH KUMAR SANGHI
Present: Mr.Inderjit Sharma, Advocate,
for the petitioner.
Mr.K.S.Pannu, DAG, Punjab.
***
Naresh Kumar Sanghi, J.
Prayer in this petition is for grant of regular bail to petitioner Bhagel Singh who has been booked for having committed the offences punishable under Sections 307, 323, 324 and 325 read with Section 34, IPC, in a case arising out of FIR No.75, dated 09.06.2007, registered at Police Station, Kahnuwan, District Gurdaspur.
Learned counsel contends that after registration of the case, the petitioner was arrested and granted bail after incarceration of approximately two months; that after filing of the charge-sheet (report under Section 173, Cr.P.C.), the petitioner could not appear before the trial Court on 24.05.2011 and as such, he was declared as proclaimed offender on 26.03.2012. He surrendered before the court below on 14.11.2013 and thereafter, he is behind the bars. He further contends that the petitioner has Sharma Seema 2014.02.26 10:23 I attest to the accuracy and integrity of this document Chandigarh Criminal Misc.No.M-5433 of 2014 {2} not been attributed any injury on the person of only injured Balwant Singh; that the main accused who allegedly caused the injury attracting the mischief of Section 307, IPC, has also been released on bail; and that the petitioner is neither required nor involved in any other case.
Learned counsel for the State, on instructions from ASI Gurbax Singh, Police Station, Kahnuwan at present Bhani Mian Khan, District Gurdaspur, has not controverted the submissions made by the learned counsel for the petitioner.
In view of the totality of the facts and circumstances of the case, the present petition is allowed. Petitioner-Bhagel Singh, son of Sawinder Singh, r/o village Nanowal Kalan, Police Station, Kahnuwan, District Gurdaspur, is ordered to be released on bail during the pendency of the trial of the present case subject to his furnishing bail bonds in the sum of ` 2,00,000/- with two sureties in the like amount to the satisfaction of the learned Chief Judicial Magistrate/Duty Magistrate, Gurdaspur.
February 25, 2014 (Naresh Kumar Sanghi)
seema Judge
Sharma Seema
2014.02.26 10:23
I attest to the accuracy and
integrity of this document
Chandigarh