Punjab-Haryana High Court
Karan Chaudhary @ Karam Chaudhary vs State Of Punjab on 16 September, 2020
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-26979-2020
Date of Decision : 16.09.2020
Karan Chaudhary @ Karam Chaudhary
....Petitioner
Versus
State of Punjab
...Respondent
CORAM : HON'BLE MR.JUSTICE TEJINDER SINGH DHINDSA
Present: Mr.J.S.Jaidka, Advocate
for the petitioner.
Mr.A.S.Sandhu, Addl.AG, Punjab.
TEJINDER SINGH DHINDSA, J.(ORAL)
Matter has been taken up through Video Conferencing via Webex facility in the light of the COVID-19 situation and as per instructions.
Petitioner seeks benefit of regular bail pending trial in FIR No.127 dated 27.06.2019 under Sections 307, 353, 332, 186, 224, 436, 427, 148, 149, 120-B IPC and under Section 52A of Prison Act, 1894, registered at Police Station Division No.7, Ludhiana.
Counsel for the parties have been heard.
During the course of hearing it has gone uncontroverted that co-accused Karamjit Singh @ Kalu, Sunil Kumar, Karamjit Sigh @ Joga, Ghanaiya and Ranbir Singh have been granted the benefit of regular bail by this Court.
On the ground of parity itself present petition is allowed and the petitioner is held entitled to the benefit of bail on the reasoning adopted by the Coordinate Bench in CRM-M-46775-2019, 1 of 2 ::: Downloaded on - 17-09-2020 01:07:48 ::: CRM-M-26979-2020 -2- Karamjit Singh @ Kalu v. State of Punjab, decided on 08.01.2020.
Petitioner Karan Chaudhary @ Karam Chaudhary be enlarged on bail on his furnishing bail bond/surety bond to the satisfaction of the trial court/Duty Magistrate, Ludhiana.
16.09.2020 (TEJINDER SINGH DHINDSA)
dss JUDGE
Whether speaking/reasoned Yes
Whether reportable No
2 of 2
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