Punjab-Haryana High Court
Navtej Singh vs State Of Punjab on 17 November, 2022
Author: Manoj Bajaj
Bench: Manoj Bajaj
CRM-M-53001-2022 -1-
102
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-53001-2022
Date of decision : 17.11.2022
Navtej Singh ...Petitioner
Vs.
State of Punjab ...Respondent
CORAM:- HON'BLE MR. JUSTICE MANOJ BAJAJ
Present: Ms. Damanpreet K.Brar, Advocate for the petitioner.
Mr. Kunal Muthreja, AAG, Punjab.
***
MANOJ BAJAJ, J. (Oral)
This petition has been filed under Section 439 read with Section 482 Cr.P.C for grant of interim regular bail to the petitioner in case FIR No.208 dated 12.11.2018 under Sections 302, 307, 450, 148 and 120-B Indian Penal Code, 1860 and Section 25 Arms Act, 1959 registered at Police Station Bagha Purana, District Moga to enable him to attend the bhog ceremony of his grandmother, who died on 10.11.2022.
Learned counsel appearing on behalf of the petitioner has filed her power of attorney in Court today, which is taken on record.
On 16.11.2022, learned State counsel had sought time to seek instructions. Today, he does not dispute the grounds raised by the petitioner in the petition, however, he on instructions from SI Niab 1 of 2 ::: Downloaded on - 18-11-2022 04:18:31 ::: CRM-M-53001-2022 -2- Singh states that the petitioner is involved in 23 more cases.
Since the alleged ceremony is to take place tomorrow, therefore, this Court is not inclined to extend the concession of interim regular bail to the petitioner as he can attend the ceremony in custody as well.
Resultantly, no case is made out for releasing the petitioner on interim regular bail, however, it is directed that the Superintendent District Jail, Faridkot shall facilitate the visit of the petitioner to the venue and after conclusion of the ceremony, the petitioner be brought back to the prison. It is made clear that all the expenses for travel, etc. shall be borne by the petitioner.
Disposed of.
(MANOJ BAJAJ) JUDGE 17.11.2022 vanita 2 of 2 ::: Downloaded on - 18-11-2022 04:18:31 :::