Punjab-Haryana High Court
Amarjit Singh vs State Of Punjab on 1 November, 2011
Author: M.M.S.Bedi
Bench: M.M.S.Bedi
THE HIGH COURT FOR THE STATES OF PUNJAB
AND HARYNA AT CHANDIGARH.
Cr.Misc. M 19847 of 2011
Date of decision:1.11.2011
Amarjit Singh
Petitioner
vs.
State of Punjab
Respondent
Present: Mr. JBS Gill, Advocate.
Mr. PS Bajwa, DAG, Pb
M.M.S.BEDI,J.
The petitioner has been summoned as an additional accused u/s 319 Cr.P.C. in a case u/s 304 B IPC. The petitioner can be granted the concession of bail as he has been in custody since 13.12.2010.
The petition is allowed and the petitioner is ordered to be released on bail on furnishing bail bond/ surety bond to the satisfaction of the trial court.
November 1 ,2011 ( M.M.S.BEDI ) TSM JUDGE