Punjab-Haryana High Court
Joginder Singh @ Bittu vs State Of Punjab And Another on 29 January, 2020
Author: Raj Mohan Singh
Bench: Raj Mohan Singh
CRM-M-2581-2020 1
276
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M No.2581 of 2020
Date of Decision: 29.01.2020
JOGINDER SINGH @ BITTU
......Petitioner
Vs
STATE OF PUNJAB AND ANOTHER
.....Respondents
CORAM: HON'BLE MR. JUSTICE RAJ MOHAN SINGH
Present:Mr. R.S. Sekhon, Advocate
for the petitioner.
Mr. J.S. Ghumman, D.A.G., Punjab.
****
RAJ MOHAN SINGH, J.(Oral)
Petitioner seeks grant of interim regular bail under Section 439 Cr.P.C in case bearing FIR No.58 dated 16.04.2019, registered under Sections 18/61 of the NDPS Act at Police Station Guru Harsahai, District Ferozepur.
Petitioner seeks interim bail on the ground that marriage of his daughter is fixed for 02.02.2020.
Notice of motion was issued on 22.01.2020. Learned State counsel on instructions from ASI Atma Singh submitted that the police has verified the factum of marriage of daughter of the petitioner which is going to be 1 of 2 ::: Downloaded on - 30-01-2020 03:38:01 ::: CRM-M-2581-2020 2 solemnized on 02.02.2020. Shagun ceremony of the daughter of the petitioner is fixed for 01.02.2020. Petitioner is also involved in two other cases in which he is on bail.
Looking to the nature of the prayer made by the petitioner which is authenticated by the marriage card and inquiry conducted by the police, I deem it appropriate to enlarge the petitioner on interim regular bail for a week commencing from 31.01.2020.
In view of above, petition is allowed. Petitioner is ordered to be released on interim regular bail, subject to his furnishing adequate bail bonds/surety bonds to the satisfaction of the trial Court.
Petitioner shall surrender before the trial Court on 06.02.2020 during course of the day.
January 29, 2020 (RAJ MOHAN SINGH)
Atik JUDGE
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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