Punjab-Haryana High Court
Gurpreet Singh @ Popa @ Bhopa vs State Of Punjab on 10 July, 2014
Author: T.P.S.Mann
Bench: T.P.S.Mann
Criminal Misc. No. M-21917 of 2014 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Criminal Misc. No. M-21917 of 2014
Date of Decision:-10.07.2014
Gurpreet Singh @ Popa @ Bhopa
...Petitioner
Versus
State of Punjab
...Respondent
CORAM: HON'BLE MR. JUSTICE T.P.S.MANN
Present:- Mr. B.S. Thind, Advocate
for the petitioner.
Mr. A.S. Kler, Assistant A.G., Punjab.
T.P.S.MANN J.(Oral)
Prayer made in the petition is for the grant of regular bail to the petitioner during the pendency of the trial of the case.
It is not in dispute that subsequent to the registration of the FIR, the petitioner was arrested and released on bail. He had been regularly appearing before the trial Court thereafter. On 28.9.2012, he did not appear and, accordingly, his bail was cancelled and non-bailable warrants issued against him. He is now in custody since 17.4.2014.
Going by the various offences, for which the petitioner is being tried and also the fact that he is behind the bars for the last more than 2 ½ months, this Court is of the considered view that the petitioner deserves the concession of bail.
Asija Vijay 2014.07.11 14:12 I attest to the accuracy and integrity of this document Criminal Misc. No. M-21917 of 2014 -2-
Resultantly, the petition is accepted. The petitioner be admitted to bail on his furnishing personal bond in the sum of Rs.1,00,000/- with two local sureties of the like amount to the satisfaction of the Chief Judicial Magistrate/Duty Magistrate, Moga.
July 10, 2014 ( T.P.S.MANN )
Vijay Asija JUDGE
Asija Vijay
2014.07.11 14:12
I attest to the accuracy and
integrity of this document