Punjab-Haryana High Court
Ravi Singh And Anr vs State Of Punjab on 27 November, 2018
Author: Inderjit Singh
Bench: Inderjit Singh
CRM-M-51087-2018 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-51087-2018
Date of Decision: 27.11.2018
Ravi Singh and another
... Petitioners
Versus
State of Punjab
... Respondent
CORAM: HON'BLE MR. JUSTICE INDERJIT SINGH
Present: Mr. Naveen Sharma, Advocate for the petitioners.
Ms. Monika Jalota, DAG, Punjab.
INDERJIT SINGH, J.
Petitioners Ravi Singh and Harwant Singh @ Kaka have filed this petition under Section 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in case FIR No.179 dated 04.09.2018, registered at Police Station Nathana, District Bathinda, under Sections 399/402 of the Indian Penal Code (Section 413 IPC added later on) and Section 25 of the Arms Act, 1959.
Notice of motion has been issued.
Learned State counsel appeared and contested the instant petition.
I have heard learned counsel for the petitioners as well as learned State counsel and gone through the record.
As per the prosecution version, FIR was registered on the basis of a secret information received by the ASI. As per the FIR, a raid was conducted. The present petitioners along with other co-accused were apprehended from the spot. A .315 bore pistol was recovered from 1 of 2 ::: Downloaded on - 29-12-2018 21:31:22 ::: CRM-M-51087-2018 2 petitioner No.1 Ravi Singh, whereas one air gun was recovered from petitioner No.2 Harwant Singh @ Kaka.
The petitioners have been in custody since 04.09.2018. They are not required for any investigation or interrogation purposes as they are in judicial custody. The trial of the case may take long time. No useful purpose will be served by keeping them in custody till the final disposal of the case.
Keeping in view the facts and circumstances of the present case; without discussing the facts in minute detail and without expressing any opinion on the merits of the case, this criminal miscellaneous petition is allowed and the petitioners are ordered to be released on bail subject to their furnishing personal bonds in the sum of `50,000/- with one surety in the like amount each to the satisfaction of the trial Court/Duty Magistrate.
27.11.2018 (INDERJIT SINGH)
jasmine kaur JUDGE
Whether speaking/reasoned : Yes
Whether reportable : No
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