Punjab-Haryana High Court
Amandeep Karwal vs State Of Punjab on 30 July, 2012
Author: Ram Chand Gupta
Bench: Ram Chand Gupta
Crl.M.No.M-22530 of 2012(O&M) -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
Crl.M.No.M-22530 of 2012(O&M)
Date of Decision: July 30, 2012
Amandeep Karwal .....Petitioner
v.
State of Punjab
......Respondent
CORAM: HON'BLE MR.JUSTICE RAM CHAND GUPTA
Present: Mr.IPS Kohli, Advocate
for the petitioner.
......
RAM CHAND GUPTA, J.(Oral)
Crl.M.No.43518 of 2012 Application is allowed subject to all just exceptions. Crl.M.No.M-22530 of 2012 The present petition filed under Section 438 Cr.P.C. is for grant of anticipatory bail to the petitioner in case FIR No.104, dated 5.7.2012, under Sections 302, 34 IPC and under Section 25 of the Arms Act, registered at Police Station Kharar, District SAS Nagar (Mohali).
I have heard learned counsel for the petitioner and have gone through the whole record carefully, including the impugned order passed by learned Additional Sessions Judge, SAS Nagar, Mohali, vide which application filed on behalf of the present petitioner for anticipatory bail was dismissed.
Brief allegations against petitioner-accused are that complainant had noticed petitioner-accused alongwith co-accused exchanging hot words with Harpreet Singh-deceased and thereafter co- Crl.M.No.M-22530 of 2012(O&M) -2- accused fired two shots from his pistol, which hit at the right flank of the deceased. It has been clarified by the complainant that petitioner is also known as Aman Verma and that he has been specifically named in the FIR.
It has been contended by learned counsel for the petitioner- accused that fatal injury has not been attributed to him.
However, in view of the serious allegations against petitioner- accused, it is not such a case in which extraordinary relief of anticipatory bail should be granted to the petitioner-accused.
Without expressing any opinion on the merits of the case, the present petition filed by petitioner-Amandeep Karwal for grant of anticipatory bail is, hereby, dismissed being devoid of any merit.
30.7.2012 (Ram Chand Gupta) meenu Judge