Punjab-Haryana High Court
Jagdish Singh @ Pappi vs State Of Punjab on 21 July, 2022
Author: Avneesh Jhingan
Bench: Avneesh Jhingan
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
214 CRM-M-3466 of 2021 (O&M)
DECIDED ON:21st July, 2022
Jagdish Singh @ Pappi
.....PETITIONER
VERSUS
State of Punjab
.....RESPONDENT
CORAM: HON'BLE MR. JUSTICE AVNEESH JHINGAN.
Present: Mr. J.S. Sandhu, Advocate for petitioner.
Mr. Sandeep Kumar, DAG Punjab.
***
AVNEESH JHINGAN, J (ORAL)
This is a petition seeking regular bail.
On 12th March, 2021, following order was passed ''Power of attorney filed on behalf of the complainant in Court, is taken on record.
The petitioner has filed present petition under Section 439 Cr.PC for grant of regular bail in FIR No.409 dated 28.09.2020 under Sections 302, 148, 149 and 120-B IPC registered at Police Station City Barnala, District Barnala.
Learned counsel for the petitioner relies upon the order dated 03.03.2021 passed by this Court in CRWP No.2171 of 2021 titled as Mukand Singh Versus State of Punjab and another, whereby co-accused Mukand Singh has been admitted on interim bail. Moreover, the petitioner was not present at the scene of occurrence. The allegation against the petitioner is that it is on the basis of instigation of the present petitioner along with co-accused Mukand Singh, the alleged occurrence had taken place which resulted in the death of Malkit Singh.
Learned counsel for the complainant has argued that there are specific allegations against the petitioner in the F.I.R.
Adjourned to 13.05.2021.
Meanwhile, the petitioner is admitted on interim bail subject to his furnishing bail bonds and surety bonds to the satisfaction of the trial Court/Duty Magistrate.
Be listed along with CRWP-2171 of 2021."
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CRM-M-3466 of 2021 (O&M) -2-
Learned State counsel on instructions from ASI Gurmail Singh is not in a position to dispute the contention raised by learned counsel for petitioner in order dated 12th March, 2021. He further submits that there is no misuse of interim protection granted.
The interim regular bail was granted considering the contention raised by learned counsel for petitioner. There is no misuse of interim bail. The petitioner is granted regular bail subject to furnishing surety bonds to the satisfaction of the Chief Judicial Magistrate/ Duty Magistrate concerned.
The petition is allowed.
It is clarified that the observations made hereinabove shall not be construed as an expression of opinion on the merits of the case.
Since the main case has been decided, the pending application, if any is rendered infructuous.
(AVNEESH JHINGAN)
st
21 July, 2022 JUDGE
reema
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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