Davinder Singh vs State Of Punjab on 3 October, 2018

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Punjab-Haryana High Court

Davinder Singh vs State Of Punjab on 3 October, 2018

Bench: P.B. Bajanthri

CRM-M-17281-2018 (O&M)                                                     -1-


IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                                             CRM-M-17281-2018 (O&M)
                                             Date of Decision:-03.10.2018.


Davinder Singh

                                                               .....Petitioner
                           Versus

State of Punjab

                                                            ......Respondent

CORAM:       HON'BLE MR. JUSTICE P.B. BAJANTHRI
                         ****

Present:    Mr. Mohd. Salim, Advocate for the petitioner.

            Mr. Luvinder Sofat, AAG, Punjab.

                         ****

P.B. BAJANTHRI, J. (Oral)

Matter called twice. None appears for the contesting respondent-Partap Singh.

2.) In the instant petition, petitioner has sought for regular bail in case FIR No.196 dated 22.11.2014, under Sections 148/302/307/323/149 IPC and Sections 25/27/54 of the Arms Act, registered at Police Station Makhu, District Ferozepur.

3.) Learned counsel for the petitioner submitted that petitioner was found innocent in the inquiry and his name has been kept in column No.2. Thereafter, summoning proceedings were carried out and petitioner is stated to have remained absent. Thus, he was declared as proclaimed offender on 4.1.2017 and he himself had surrendered on 11.4.2018. In the Trial Court proceedings, 3 witnesses have been examined out of 16 witnesses including 1 of 2 ::: Downloaded on - 07-10-2018 16:53:28 ::: CRM-M-17281-2018 (O&M) -2- complainant. No useful purpose would be served by detaining the petitioner behind the bars as trial of the case would take long time.

4.) On the other hand, learned State counsel resisted the claim of the petitioner, however, not disputed the factual aspects of the case.

5.) Heard.

6.) In view of these facts and circumstances, petitioner is entitled to the benefit of regular bail, therefore, without expressing any opinion on the merits of the case, present petition is allowed. Petitioner-Davinder Singh is ordered to be released on bail on his furnishing bail/surety bonds to the entire satisfaction of the Chief Judicial Magistrate/Duty Magistrate concerned with the following condition:-

(i)Petitioner shall not in any way indulge in any criminal activities and he shall not influence the witnesses or otherwise interfere with the fair trial.

(P.B. BAJANTHRI) JUDGE October 03, 2018.

sandeep


Whether speaking/reasoned:-                                  Yes / No

Whether Reportable:-                                         Yes / No.




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