Punjab-Haryana High Court
Bagga Khan Alias Bagga Din And Others vs State Of Punjab on 25 November, 2019
Author: Harnaresh Singh Gill
Bench: Harnaresh Singh Gill
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CRM-M-46163-2019
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-46163-2019
Date of Decision: 25.11.2019
Bagga Khan alias Bagga Din and others
... Petitioners
Versus
State of Punjab
... Respondent
CORAM: HON'BLE MR. JUSTICE HARNARESH SINGH GILL
Present: Mr. Vikas Sonak, Advocate for
Mr. Amaninder Singh Sekhon, Advocate,
for the petitioners.
Mr. S.S.Cheema, AAG, Punjab.
HARNARESH SINGH GILL, J. (Oral)
Through the instant petition, the petitioners seek anticipatory bail in FIR No.220 dated 05.10.2019, registered at Police Station Lambi, District Sri Muktsar Sahib, under Sections 458, 323, 148 and 149 of the Indian Penal Code.
On 28.10.2019, this Court passed the following order:
" Learned counsel for the petitioners contends that it is case of version and cross-version. As per the version of Natha Singh, the petitioners, who were armed with weapons, entered into his house. He further contends that in fact, Natha Singh alongwith other accused caused injuries to one Sandeep alias Kala Khan and cross DDR No.56 dated 14.09.2019 and DDR No.36 dated 05.10.2019, have been registered at Police Station Lambi.
1 of 2 ::: Downloaded on - 23-12-2019 03:19:00 ::: -2- CRM-M-46163-2019 It is a case of version and cross-version and it is to be decided by the trial court as to which party was aggressor.
Notice of motion for 25.11.2019.
Meanwhile, in the event of arrest, the petitioners be released on interim bail subject to their furnishing personal bonds and surety to the satisfaction of Arresting/Investigating Officer. However, the petitioners shall join the investigation as and when called upon to do so and shall abide by the conditions as provided under Section 438 (2) Cr.P.C."
Learned counsel for the petitioners states that pursuant to the order dated 28.10.2019 passed by this Court, the petitioners have joined the investigation.
Learned State counsel, on instructions from Head Constable Khushwant Singh, submits that the petitioners have joined investigation and are not required for any further investigation.
Looking to the circumstances, but without commenting on the merits of the case, the present petition is allowed and the order dated 28.10.2019 granting interim bail to the petitioners is made absolute, subject to the conditions laid down in Section 438 (2) of the Code of Criminal Procedure.
25.11.2019 (HARNARESH SINGH GILL)
parveen kumar JUDGE
Note: Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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