Punjab-Haryana High Court
Satnam Singh @ Sattu vs State Of Punjab on 22 December, 2017
Author: Shekher Dhawan
Bench: Shekher Dhawan
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
218 CRM-M-46802 of 2017
DATE OF DECISION:22.12.2017.
Satnam Singh @ Sattu ....Petitioner.
VERSUS
State of Punjab ....Respondent.
CORAM : HON'BLE MR. JUSTICE SHEKHER DHAWAN
Present: Mr. Jasdeep Singh Gill, Advocate
for the petitioner.
Mr. Sidakmeet Sandhu, AAG, Punjab with
Mr. Rajiv Kumar Arora, Deputy Superintendent
Central Jail, Amritsar.
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Shekher Dhawan, J. (Oral)
Present petition under Section 439 Cr.P.C. is for grant of regular/ interim bail to the petitioner in FIR No. 65 dated 20.07.2017, under Sections 302, 307, 324, 120-B, 148, 149 IPC and Sections 25, 27 of Arms Act, registered at Police Station Khalra, District Tarn Taran on medical ground.
Fresh short affidavit filed by learned State counsel is taken on record. Learned State counsel pointed out that the petitioner in this case has been taken to PGI today again and he suffering from a severe acute pancreatitis problem and ailment is of serious in nature.
Having considered the above facts, that the petitioner is suffering from a severe acute pancreatitis problem and the ailment is of 1 of 2 ::: Downloaded on - 24-12-2017 05:09:35 ::: -2- serious in nature. As such, the present petitioner is ordered to be released on interim bail for a period of one month, on his furnishing bail bonds and surety bonds to the satisfaction of the Chief Judicial Magistrate/Duty Magistrate, concerned.
The present petition stands allowed.
(SHEKHER DHAWAN) JUDGE 22.12.2017.
komal
Whether speaking/reasoned : YES/NO
Whether reportable : YES/NO
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