Punjab-Haryana High Court
Jagdev Singh vs State Of Punjab on 12 November, 2013
Author: Ram Chand Gupta
Bench: Ram Chand Gupta
Crl.M.No.M-37721 of 2013(O&M) -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
Crl.M.No.M-37721 of 2013(O&M)
Date of Decision: November 12, 2013
Jagdev Singh
.....Petitioner
v.
State of Punjab
......Respondent
CORAM: HON'BLE MR.JUSTICE RAM CHAND GUPTA
Present: Mr.SPS Sidhu, Advocate
for the petitioner.
.....
RAM CHAND GUPTA, J.(Oral)
The present petition filed under Section 438 Cr.P.C. is for grant of anticipatory bail to the petitioner in case FIR No.49, dated 18.7.2012, under Sections 307, 323, 324, 34 IPC, registered at Police Station Ajitwal, District Moga.
I have heard learned counsel for the petitioner and have gone through the whole record carefully, including the impugned order passed by learned Additional Sessions Judge, Moga, vide which application filed on behalf of the present petitioner for anticipatory bail was dismissed.
Brief allegations are that petitioner-accused alongwith co- accused while armed with deadly weapons trespassed into the house of the complainant and caused injuries to him. Applicant-accused was armed with Kappa and he gave injury on the head of the complainant. Hence, he is the main accused. He was found innocent by the police, however, he has been summoned by learned trial Court by allowing the application of the prosecution filed under Section 319 Cr.P.C.
After arguing for some time, learned counsel for the petitioner requests for withdrawal of this petition on the plea that he is ready to surrender before learned trial Court and will file application for regular bail.
Dismissed as withdrawn.
However, petitioner is directed to appear before learned trial Meenu Court within two weeks from today and if he so appears and applies for bail, 2013.11.13 11:57 I attest to the accuracy and integrity of this document chandigarh Crl.M.No.M-37721 of 2013(O&M) -2- learned trial Court is directed to decide the same on merit within a week.
12.11.2013 (Ram Chand Gupta)
meenu Judge
Meenu
2013.11.13 11:57
I attest to the accuracy and
integrity of this document
chandigarh