Punjab-Haryana High Court
Nirbhay Singh @ Nirpay Singh vs State Of Haryana on 4 November, 2008
Author: Ajai Lamba
Bench: Ajai Lamba
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Crl. M. No.8836-M of 2008
Decided on : 04.11.2008
Nirbhay Singh @ Nirpay Singh
...Petitioner.
VERSUS
State of Haryana
....Respondent.
CORAM:- HON'BLE MR. JUSTICE AJAI LAMBA
Present: Mr. Anshu Bali, Advocate
for the petitioner.
Mr. Kulbir Singh Dhaliwal, Advocate
for the complainant.
Mr. Sidarth Sarup, AAG, Haryana.
AJAI LAMBA J.(ORAL)
This petition has been filed under Section 439 Cr.P.C. seeks bail for Nirbhay Singh @ Nirpay Singh in case F.I.R. No.78 dated 08.11.2006 under Section 304B read with Section 34 IPC, Police Station Babain, Distt. Kurukshetra, Haryana.
Learned counsel for the petitioner contends that the custody period of the petitioner i.e. approximately 2 years itself entitle the petitioner to bail. It has, however, been brought out that only two witnesses remain to be examined. The matter is schedule to be taken up by the trial court on 06.11.2008.
Crl. M. No.8836-M of 2008 -2-
Considering the custody period of the petitioner, it is directed that the trial court shall expedite the disposal of the case.
Disposed of.
November 04, 2008 ( AJAI LAMBA ) ashish JUDGE