Punjab-Haryana High Court
Dhunni Chand vs State Of Punjab on 2 July, 2018
Author: Inderjit Singh
Bench: Inderjit Singh
In the High Court of Punjab and Haryana at Chandigarh
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Criminal Misc. No.M-5658 of 2018
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Date of decision:2.7.2018
Dhunni Chand
...Petitioner
v.
State of Punjab
...Respondent
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Coram: Hon'ble Mr. Justice Inderjit Singh
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Present: Mr. G.S. Nahel, Advocate for the petitioner.
Mr. Pawan Sharda, Senior Deputy Advocate General,
Punjab for the respondent-State.
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Inderjit Singh, J.
This petition has been filed under Section 439 Cr.P.C. for the grant of regular bail in case FIR No.89 dated 28.8.2017 registered for the offences under Sections 436, 427, 148, 149 and 120-B IPC and Sections 3, 4 and 5 of the Prevention of Damages to Public Property Act, 1984 and Sections 3 and 4 of Explosive Substances Act, 1908 at Police Station Longowal, District Sangrur.
Notice of motion has been issued in this case.
Mr. Pawan Sharda, learned Senior Deputy Advocate General, Punjab has put in appearance on behalf of the respondent-State and contested this petition.
I have heard learned counsel for the petitioner as well as learned State counsel and have gone through the record.
From the record, I find that the FIR has been registered on the 1 of 2 ::: Downloaded on - 08-07-2018 02:48:53 ::: Cr. Misc. No.M-5658 of 2018 [2] complaint of Assistant Engineer, Power-Cum-Sub Division, Ubbarwal. As per the allegations the staff working at the concerned Sub Station had left after office working hours on 25.8.2017 and having returned to work on 28.8.2017, intervening two days being holidays, then they came to know that certain unknown persons had thrown petrol bombs in the office which has caused damage to certain articles. It has been stated that damage of about `12,000/- approximately has been caused. All other co-accused in the FIR had already been granted the benefit of the bail by this Court vide order dated 15.2.2018. The present petitioner has been in custody since 3.9.2017 and the trial of the case is likely to take long time. No useful purpose will be served by keeping the petitioner in custody till the disposal of the case. Otherwise also, on the ground of parity he is entitled to bail.
Therefore, 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 petitioner is ordered to be released on bail subject to his furnishing personal bond in the sum of `50,000/- with one surety in the like amount to the satisfaction of the trial Court/Duty Magistrate.
July 2, 2018. (Inderjit Singh)
Judge
*hsp*
NOTE: Whether speaking/reasoned: Yes
Whether reportable: No
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