Punjab-Haryana High Court
Harkanwal Singh @ Harkamal Singh @ Gannu vs State Of Punjab on 21 January, 2021
Author: Manoj Bajaj
Bench: Manoj Bajaj
Criminal Misc.-M No.26383 of 2020 {1}
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Criminal Misc.-M No.26383 of 2020
Date of Decision: January 21, 2021
Harkanwal Singh @ Harkamal Singh @ Gannu
...Petitioner
Versus
State of Punjab
...Respondent
CORAM: HON'BLE MR. JUSTICE MANOJ BAJAJ
Present: Mr. Daman Jeet Bhoriwal, Advocate,
for the petitioner.
Mr. Ramdeep Partap Singh, DAG, Punjab.
*****
MANOJ BAJAJ, J. (Oral)
Petitioner has filed this petition under Section 439 Cr.P.C. for grant of regular bail, pending trial in case FIR No.61 dated 30.04.2015, under Sections 307, 324, 323, 148 and 149 IPC, 1860, registered at Police Station, Civil Lines, Bhatinda, District Bhatinda.
Learned counsel for the parties do not dispute this fact that the prosecution has examined all the witnesses.
Since the case is at the fag-end, therefore, this Court does not find it to be a fit case to release the petitioner on bail.
Dismissed.
January 21, 2021 ( MANOJ BAJAJ )
ramesh JUDGE
Whether speaking/reasoned Yes/No
Whether Reportable: Yes/No
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