Punjab-Haryana High Court
Gurmukh Singh @Bada Fauzi vs State Of Haryana on 18 December, 2012
Author: Ram Chand Gupta
Bench: Ram Chand Gupta
CRM No.M-32430 of 2012 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Crl. Misc. No. M- 32430 of 2012(O&M)
Date of Decision: December 18, 2012.
Gurmukh Singh @Bada Fauzi.
...... PETITIONER(s)
Versus
State of Haryana.
...... RESPONDENT (s)
CORAM:- HON'BLE MR.JUSTICE RAM CHAND GUPTA
Present: Mr. Munish Puri,
Advocate, for the petitioner.
Mr. Sandeep S.Mann, Sr.DAG, Haryana.
*****
RAM CHAND GUPTA, J.(Oral)
The present petition has been filed for regular bail under Section 439 of Code of Criminal Procedure in FIR no. 80 dated 04.11.2011, under Sections 395/397 IPC (Section 395 IPC added and Section 394 IPC deleted) and Section 25 of Arms Act, 1959, registered at police station Sector 20 (previously Sector 19), Panchkula.
I have heard learned counsel for the parties and have gone through the whole record including the impugned order passed by learned Sessions Judge, Panchkula dismissing bail application filed on behalf of the petitioner.
CRM No.M-32430 of 2012 2
It has been contended by learned counsel for petitioner-accused that there is no specific allegation against him and that the main accused are already on bail. It is further submitted that he has been continuing in custody since 30.05.2012 and that trial is not likely to be concluded in near future.
This factual position has not been denied by learned counsel for the State.
There are no allegations on behalf of the State that petitioner is likely to abscond or that he is likely to dissuade the witnesses from deposing true facts in the Court, if released on bail.
Hence, keeping in view these facts and without expressing any opinion on merits, the instant application for regular bail filed on behalf of Gurmukh Singh @Bada Fauzi is allowed.
Bail to the satisfaction of CJM/Duty Magistrate, Panchkula.
( RAM CHAND GUPTA ) December 18, 2012. JUDGE 'om'