Punjab-Haryana High Court
Mahavir Singh vs State Of Punjab on 10 July, 2023
Author: Avneesh Jhingan
Bench: Avneesh Jhingan
Neutral Citation No:=2023:PHHC:086050
CRM-M-26819-2023 (O&M) and other connected matter
1
2023:PHHC:086050
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
Date of Decision:10.07.2023
CRM-M-26819-2023 (O&M)
1.
Mahavir Singh
.......Petitioner
Versus
State of Punjab
......Respondent
2.
CRM-M-31254-2023
Nishan Singh
.......Petitioner
Versus
State of Punjab
......Respondent
CORAM: HON'BLE MR. JUSTICE AVNEESH JHINGAN
Present:- None for the parties.
******
AVNEESH JHINGAN J.(Oral)
1. These two petitions are filed seeking regular bail in case of FIR No.0002 dated 03.01.2019, under Sections 382, 34, 379(B), 473, 212, 216 (A) and 201 IPC and under Section 25 of Arms Act, 1959 registered at Police State City Malout, District Sri Muktsar Sahib.
2. As per the case set up by the prosecution on 03.01.2019 four unknown persons with muffled faces who were travelling in an Alto Car snatched Rs.9,99,000/- from the complainant. After a period of 20 days in supplementary statement, complainant named petitioners and other co-
1 of 2 ::: Downloaded on - 11-07-2023 01:55:17 ::: Neutral Citation No:=2023:PHHC:086050 CRM-M-26819-2023 (O&M) and other connected matter 2 2023:PHHC:086050 accused. Petitioners were arrested in the last week of March 2022.
3. From the perusal of the paper-book and hearing ASI Angrej Singh (who is present in Court), it is forthcoming that co-accused Gurpreet Singh against whom similar allegations were made was granted anticipatory bail by this court. It is further forthcoming that investigation is complete, challan stands presented qua the petitioners.
4. Without commenting on the merits of the case, having conspectus of the facts and considering that though the investigation is complete, conclusion of trial is likely to take time, co-accused Gurpreet Singh has already been granted anticipatory bail, the petitioners are granted bail subject to their furnishing bail bonds to the satisfaction of the Chief Judicial Magistrate/ Duty Magistrate concerned.
5. The petitions are allowed.
6. Since the main cases have been decided, the pending application(s), if any, are rendered infructuous.
7. A photocopy of this order be placed on the file of other connected matter.
(AVNEESH JHINGAN)
JUDGE
10.07.2023
shweta
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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