Ram Singh vs State Of Punjab on 27 July, 2017

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Punjab-Haryana High Court

Ram Singh vs State Of Punjab on 27 July, 2017

Bench: A. B. Chaudhari

       IN THE HIGH COURT OF PUNJAB AND HARYANA
                    AT CHANDIGARH

                             CRL. MISC. No.M-26321 OF 2017 (O&M)
                              DATE OF DECISION : 27th JULY, 2017

Ram Singh
                                                              .... Petitioner
                                    Versus

State of Punjab

                                                            .... Respondent

CORAM : HON'BLE MR. JUSTICE A. B. CHAUDHARI
                                     ****
Present :    Mr. L. S. Sekhon, Advocate for the petitioner.
             Mr. Ramandeep Sandhu, Sr. D.A.G. Punjab with
             ASI Jaspal Singh, PS City Sunam.
                                     ****
A. B. CHAUDHARI, J. (ORAL)

             The petitioner has filed this petition under Section 439 read

with Section 482 Cr.P.C. seeking interim regular bail in FIR No.120

dated 28.09.2016 registered under Section 21/61/85 of NDPS Act at

Police Station City Sunam, District Sangrur, for attending marriage of his

son to be held on 30.07.2017.

             Heard learned counsel for the rival parties.

             Custody certificate filed by the State is taken on record.

             Learned State counsel on instructions submits that there is

one more case of similar nature is pending against the petitioner and the

police has apprehension that the petitioner will abscond, therefore, heavy

surety should be asked to be furnished. Learned State counsel further

submits that indeed there is marriage of son of the petitioner to be held on

30.07.2017 which fact has been verified by the police.




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 CRL. MISC. No.M-26321 OF 2017
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                In my opinion, since there is marriage of son of the

petitioner, it would be appropriate to release the petitioner on interim

regular bail, for a period of seven days from the date of his actual release,

subject to furnishing solvent surety in the sum of `2,00,000/- (Rupees

two lacs only) to the satisfaction of the learned trial Court.

                In view of the above, I make the following order:

                                      ORDER

(i) CRL. MISC. No.M-26321 OF 2017 is allowed.

(ii) The petitioner be released on interim regular bail for a period of seven days only, subject to the satisfaction of the trial Court with surety in the sum of `2,00,000/- (Rupees two lacs only) as above.

(iii) The petitioner shall attend the concerned police station everyday between 11.00 am to 4.00pm. The police shall also keep surveillance on the petitioner during the said period.

(iv) The petitioner shall report back to the jail before the midnight of seventh day.

27th JULY, 2017                                         (A. B. CHAUDHARI)
'raj'                                                          JUDGE

           Whether speaking/reasoned        :             Yes        No
           Whether Reportable               :             Yes        No




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