Punjab-Haryana High Court
Varinder Singh Alias Vimpi vs State Of Punjab on 9 April, 2013
CRM-M No. 39654 of 2012 (O&M) 1
IN THE HIGH COURT OF PUNJAB AND HARYANAAT
CHANDIGARH
CRM-M No. 39654 of 2012 (O&M)
Date of Decision: 09.04.2013
Varinder Singh alias Vimpi ..... . Petitioner
versus
State of Punjab ......... Respondent
CORAM: Hon'ble Mr. Justice Ajay Tewari
Present: Mr. KBS Mann , Advocate
for the petitioner.
Ms.Amarjeet Khurana, Addl. AG, Punjab.
****
1. Whether Reporters of local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
Ajay Tewari, J. (Oral):
This is a petition for regular bail filed in case bearing FIR No. 10 dated 24.01.2011, under Sections 307/506 IPC and Sections 25/54/59 of the Arms Act, registered at Police Station Talwandi Sabo, District Bathinda.
Learned counsel for the petitioner states that the petitioner has now been in custody for 2 years and 2 months and there is no prospect of the trial concluding in the near future.
On 12.02.2013 the following order was passed:-
"Learned Additional Advocate General states that there are five other cases pending against the petitioner the details of which are as under:-
1) FIR No.78 dated 29.07.2009 registered under Sections 307, 148 & 149 IPC and Sections 25, 54 & 59 of the Arms Act at Police Station Talwandi Sabo.CRM-M No. 39654 of 2012 (O&M) 2
2) FIR No.93 dated 16.09.2009 registered under Sections 25, 54 & 59 of the Arms Act at Police Station Talwandi Sabo.
3) FIR No.59 dated 31.05.2009 registered under Sections 34, 323, 148 and 149 IPC at Police Station Talwandi Sabo.
4) FIR No.18 dated 21.02.2008 registered under Sections 34, 323, 324, 148 and 149 IPC at Police Station Talwandi Sabo.
5) FIR No.14 dated 02.02.2010 registered under Sections 25, 54 and 59 of the Arms Act at Police Station Talwandi Sabo.
Learned counsel for the petitioner seeks a short adjournment to verify this fact.
Adjourned to 07.03.2013."
Today learned counsel for the petitioner states that the petitioner has either been acquitted or has served whatever punishment was imposed on him in all those five cases and has handed over a copy of the necessary orders to the learned Addl.AG who, on a perusal thereof, has accepted this factual assertion.
Without commenting on the merits and keeping in view the period of incarceration already undergone by the petitioner I deem it appropriate to grant him bail to the satisfaction of the trial Court.
Petition stands disposed of.
Since the main case has been decided, the pending Criminal Misc. Application, if any, also stands disposed of.
(AJAY TEWARI) JUDGE April 09 , 2013 sunita