Punjab-Haryana High Court
Joginder Singh @ Bittu vs State Of Punjab And Another on 11 August, 2020
Author: Raj Mohan Singh
Bench: Raj Mohan Singh
CRM-M No. 19032 of 2020 -1-
214
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M No. 19032 of 2020
Date of Decision: 11.08.2020
Joginder Singh @ Bittu
-Petitioner
Vs
State of Punjab and another
-Respondent
CORAM: HON'BLE MR. JUSTICE RAJ MOHAN SINGH
Present: Mr. R.S. Sekhon, Advocate,
for the petitioner.
Mr. Ramandeep Sandhu, Sr. D.A.G., Punjab.
****
RAJ MOHAN SINGH, J. (ORAL)
The case has been taken up for hearing through video-conferencing.
Petitioner seeks grant of interim regular bail for a period of 04 weeks in case bearing FIR No.58 dated 16.04.2019 under Section 18/61 of NDPS Act registered at Police Station Guru Harsahai, District Ferozepur.
Earlier, vide order dated 29.01.2020, interim regular bail was granted to the petitioner for a period of one week commencing from 31.01.2020. The said interim bail was granted on the ground that marriage of daughter of the petitioner was fixed for 02.02.2020.
Petitioner had surrendered in time, after availing the 1 of 3 ::: Downloaded on - 06-09-2020 23:14:37 ::: CRM-M No. 19032 of 2020 -2- interim regular bail.
Now, the petitioner seeks interim regular bail on the ground that his wife requires immediate surgical intervention due to her uterus problem.
Vide order dated 21.07.2020, notice of motion was issued and the learned State counsel accepted the notice and sought time to verify the factum of ailment of wife of the petitioner.
Thereafter, learned State counsel sought more time to do the needful and it was so recorded in the order dated 29.07.2020.
Learned State counsel has filed status report regarding medical status of wife of the petitioner wherein ASI Mohinder Singh, Police Station Guru Harsahai has stated that after inquiry, factum of treatment of wife of the petitioner is found to be true and the police has no objection for any order passed by this Court in the aforesaid context.
Photocopy of the status report is taken on record. In view of medical status of wife of the petitioner, it would be appropriate to grant interim regular bail to the petitioner for a period of 04 weeks w.e.f. 12.08.2020.
In view of above, this petition is allowed. Petitioner is 2 of 3 ::: Downloaded on - 06-09-2020 23:14:37 ::: CRM-M No. 19032 of 2020 -3- directed to be released on interim regular bail, subject to his furnishing adequate bail bonds/surety bonds to the satisfaction of trial Court/concerned Duty Magistrate.
Petitioner shall surrender before the trial Court on 09.09.2020, during course of the day. 11.08.2020 (RAJ MOHAN SINGH) Jyoti Sharma JUDGE
1. Whether speaking/reasoned : Yes/No
2. Whether reportable : Yes/No 3 of 3 ::: Downloaded on - 06-09-2020 23:14:37 :::