Punjab-Haryana High Court
Jagdev Singh vs State Of Punjab on 30 July, 2015
CRM-M-14558 of 2015 -1-
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
CRM-M-14558 of 2015 (O&M)
Date of Decision : 30.07.2015
Jagdev Singh .....Petitioner
Versus
State of Punjab .....Respondent
CORAM: HON'BLE MR. JUSTICE R.P. NAGRATH
Present: Mr. P.S. Ahluwalia, Advocate
for the petitioner.
Mr. Gazi Mohd., DAG, Punjab.
Mr. Ankur Malik, Advocate
for the complainant.
R.P. Nagrath, J. (Oral)
CRM-M-23832 of 2015 Application is allowed and documents Annexure A-1 to A-7 are taken on record subject to just all exceptions. CRM-M-14558 of 2015 Prayer in the instant petition is for grant of bail under Section 439 Cr.P.C. in FIR No. 95 dated 14.07.2014 for offences under Sections 302, 324, 323, 148 and 149 of Indian Penal Code (IPC), registered at Police Station Lehra, District Sangrur.
The role precisely to the petitioner is that the petitioner was raising lalkara whereas the complainant was raising hue and cry and alarm for stopping accused persons from causing more harm. In the FIR version of complainant was that when rest of the accused were assaulting the victim two of them were also exhorting their companions and the petitioner also came to the spot and instigated them to kill son of the complainant. Learned counsel for JITENDER KUMAR 2015.07.31 17:09 I attest to the accuracy and authenticity of this document Chandigarh CRM-M-14558 of 2015 -2- the petitioner submits that as per version, the petitioner came present while the occurrence was going on.
Learned State counsel on instructions from ASI Makhan Singh submits that eye-witnesses have since been examined and next date is fixed for 11.08.2014.
The petitioner is in custody since 14.07.2014 and it will take long time in conclusion of the trial.
In view of the above and without commenting on merits of the case, the instant petition is allowed and petitioner be admitted to bail on furnishing bail bonds to the satisfaction of the trial Court.
Learned counsel for the complainant has expressed apprehension on behalf of the complainant for the threat from the accused persons and submits that a representation in this regard has already been made to the Senior Superintendent of Police.
Senior Superintendent of Police concerned is directed to look into the representation made by the complainant and take appropriate steps, if required, in accordance with law.
July 30, 2015 ( R.P. NAGRATH )
jk JUDGE
JITENDER KUMAR
2015.07.31 17:09
I attest to the accuracy and
authenticity of this document
Chandigarh