Punjab-Haryana High Court
Robin Singh vs State Of Punjab on 28 October, 2013
Author: Rekha Mittal
Bench: Rekha Mittal
CRM M 23215 of 2013 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
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CRM M 23215 of 2013
DATE OF DECISION : 28.10.2013
Robin Singh ...Petitioner
Versus
State of Punjab ...Respondent
CORAM: HON'BLE MRS. JUSTICE REKHA MITTAL.
Present : Mr.Vaibhav Narang, Advocate,
for the petitioner.
Mr. Amarinder Singh Klar, Asstt.A.G., Punjab
for the respondent State
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REKHA MITTAL, J.
The petitioner prays for grant of regular bail in FIR No. 2 dated 06.01.2013 under Sections 399, 402, 395, 419, 307, 420, 467, 468, 471, 465, 463, 411 of Indian Penal Code and Sections 25, 54 of Arms Act and Section 177 of Indian Majority Act, 1875, registered at Police Station Ghuman, District Batala.
Counsel for the petitioner contends that the petitioner is in custody since January 06, 2013. The challan has been presented in the Court pending trial, which is likely to take its own time. The petitioner is ready to face trial, without any default. There are three more cases registered against the petitioner, but he has been released on bail in all those cases and are pending trial.
Counsel for the respondent has not disputed factual assertions. A perusal of FIR would reveal that the same was registered on Bimbra Mohan Lal 2013.10.30 10:28 I attest to the accuracy and integrity of this document Chandigarh CRM M 23215 of 2013 2 the basis of secret information. In the instant case, no recovery has been effected from him. The petitioner is ready to face trial subject to the terms and conditions which may be imposed by this Court.
Without commenting on the merits of the controversy, the petition is allowed and the petitioner is ordered to be released on bail on his furnishing bail bonds to the satisfaction of the trial court, subject to the following conditions:-
(i) he shall not, directly or indirectly, make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him/her from disclosing such facts to the Court or to any police officer; and
(ii) he shall not leave India without the previous permission of the Court.
28.10.2013 (REKHA MITTAL) mohan JUDGE Bimbra Mohan Lal 2013.10.30 10:28 I attest to the accuracy and integrity of this document Chandigarh