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Punjab-Haryana High Court

Dilbag Singh Alias Bagga vs State Of Punjab on 21 August, 2013

Author: Inderjit Singh

Bench: Inderjit Singh

                     IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


                                          Criminal Misc. No.M-25662 of 2013 (O&M)
                                          Date of decision: 20.08.2013

            Dilbag Singh alias Bagga

                                                                             ...Petitioner
                                                  Versus
            State of Punjab
                                                                          ...Respondent

            CORAM: HON'BLE MR. JUSTICE INDERJIT SINGH


            Present:           Mr. Gopal Singh Nahel, Advocate,
                               for the petitioner.

                               ****

            INDERJIT SINGH, J.

Petitioner Dilbag Singh alias Bagga has preferred the present petition under Section 439 Cr.P.C. for grant of regular bail in case FIR No.97 dated 22.12.2011, registered at Police Station Sandaur, District Sangrur, under Sections 341, 506, 323, 148, 149 and 308 IPC (Section 308 IPC added lateron).

Learned counsel for the petitioner contended that the petitioner is in custody since 12.01.2012. He also contended that the offence under Section 308 IPC has been added lateron. The opinion regarding the nature of injury has been taken from the private hospital.

As per the facts of the case, the petitioner was stated to be armed with 'gandasa' and he gave injury on the head of the injured. The petitioner is the main accused. It is also stated that the injured has already expired, though not due to the result of the injury as argued by learned counsel for the petitioner. Malhotra Mamta 2013.08.22 11:51 I attest to the accuracy and integrity of this document chandigarh Criminal Misc. No.M-25662 of 2013 (O&M) -2-

Keeping in view the fact that the petitioner has caused the injury dangerous to life with deadly weapon on the vital part of the body of the injured, I do not find any ground to grant the benefit of anticipatory bail to the petitioner as there is every chance that he may tamper with the evidence of the prosecution.

As regarding the opinion from the private doctor etc., without discussing the merits of the case in detail and without expression any opinion on the merits of the case, the present petition is dismissed.



            20.08.2013                                           (INDERJIT SINGH)
            mamta                                                    JUDGE




Malhotra Mamta
2013.08.22 11:51
I attest to the accuracy and
integrity of this document
chandigarh