Punjab-Haryana High Court
Narian Singh vs State Of Punjab on 10 December, 2015
Author: Jaswant Singh
Bench: Jaswant Singh
CRM-M No.38788 of 2015 # 1#
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH.
CRM-M No.38788 of 2015
Date of Decision:-10.12.2015
Narian Singh.
......Petitioner.
Versus
State of Punjab.
......Respondent.
CORAM:- HON'BLE MR. JUSTICE JASWANT SINGH
Present:- Mr. R.S. Bains, Advocate for the Petitioner.
Mr. Kirat Singh Sidhu, Deputy Advocate General,
Punjab.
***
JASWANT SINGH, J (ORAL)
Prayer is under Section 439 Cr.PC for grant of regular bail to the petitioner Narian Singh in case FIR No.29 dated 27.02.2013 for offences punishable under Section 3,4 & 5 of the Explosive Substances Act, 1908, Section 25 of the Arms Act, Sections 10, 13, 18 & 20 of Unlawful Activities Prevention Act 1967 registered with Police Station Kurali.
On the disclosure statement of the petitioner, recovery of AK-56 bearing no.19074945 along with Magazine and 20 live cartridges of AK-56, one pistol 30 bore bearing No.31073277-66 along with Magazine and 50 live cartridges of VINAY MAHAJAN 2015.12.10 17:08 I attest to the accuracy and authenticity of this document at Chandigarh CRM-M No.38788 of 2015 # 2# 30 bore without having any authority or license was made out.
Learned State Counsel on instructions from SI Harbhajan Singh states that only 04 Pws remains to be examined and the case is fixed for today itself before the trial Court.
In view of the above, learned Counsel for the petitioner does not press this petition at this stage.
Dismissed as not pressed.
However, it is hoped that the prosecution would not unnecessary delay the leading of its evidence.
( JASWANT SINGH ) JUDGE December 10, 2015 Vinay VINAY MAHAJAN 2015.12.10 17:08 I attest to the accuracy and authenticity of this document at Chandigarh