Punjab-Haryana High Court
Satinder Kumar Singh Alias Kamal Chand vs State Of U.T Chandigarh on 14 January, 2020
Author: Hari Pal Verma
Bench: Hari Pal Verma
CRM-M-402-2020 1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
232 CRM-M-402-2020
Date of Decision:14.01.2020
Satinder Kumar Singh
alias Kamal Chand .....Petitioner
Versus
State of U.T. Chandigarh .....Respondent
CORAM: HON'BLE MR.JUSTICE HARI PAL VERMA.
Present: Mr. Rishu Garg, Advocate,
for the petitioner.
Mr. Manish Jain, APP, for U.T., Chandigarh.
****
HARI PAL VERMA, J.(Oral)
Prayer in this petition filed under Section 439 Cr.P.C. is for grant of regular bail to the petitioner in FIR No.0003 dated 03.01.2019 under Sections 304-B, 34 IPC, registered at Police Station Mauli Jagran Chandigarh, District Chandigarh.
Learned counsel for the petitioner states that for the similar set of allegations, co-accused Bachni Devi, who is none else but wife of the present petitioner, has been admitted on bail by this Court vide order dated 06.12.2019 passed in CRM-M-42011-2019 (Bachni Devi Versus State of U.T., Chandigarh), petitioner deserves to be admitted on bail.
Learned State Counsel has filed the custody certificate. As per custody certificate, he is in custody for about 01 year and 10 days and he does not dispute the fact that co-accused of the petitioner has been admitted on bail by this Court.
1 of 2 ::: Downloaded on - 15-01-2020 23:34:41 ::: CRM-M-402-2020 2 Heard learned counsel for the parties.
Petitioner is father-in-law of the deceased and co-accused Bachni Devi, who is mother-in-law of the deceased, has already been admitted on bail by this Court vide order dated 06.12.2019. Petitioner is in custody since 03.01.2019. Trial is not likely to be concluded in the near future as only 01 witness has been examined and the case is now fixed for 06.03.2020 for remaining evidence. Thus, this Court deems it appropriate to admit the petitioner on bail.
Accordingly, the present petition is allowed and the petitioner is admitted on regular bail, subject to his furnishing adequate bail bonds/ surety bonds to the satisfaction of trial Court.
January 14, 2020 (HARI PAL VERMA)
seema JUDGE
Whether speaking/reasoned: Yes/No
Whether Reportable: Yes/No
2 of 2
::: Downloaded on - 15-01-2020 23:34:41 :::