Punjab-Haryana High Court
Satgur Singh vs State Of Punjab on 15 February, 2018
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
CRM No. M-48035 of 2017 (O&M) and other connected
petitions 1
Sr. No.219
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CRM No. M-48035 of 2017 (O&M)
Date of Decision: 15.02.2018
Satgur Singh
... Petitioner
Versus
State of Punjab
... Respondent
CRM No. M-46184 of 2017 (O&M)
Harmesh Singh and another
... Petitioners
Versus
State of Punjab
... Respondent
CRM No. M-47090 of 2017 (O&M)
Lachman Singh
... Petitioner
Versus
State of Punjab
... Respondent
CRM No. M-48057 of 2017 (O&M)
Jaspal Singh
... Petitioner
Versus
State of Punjab
... Respondent
CORAM:- HON'BLE MR. JUSTICE TEJINDER SINGH DHINDSA
Present:- Mr. Mohd. Salim, Advocate,
for the petitioner in CRM No.M-48035 of 2017.
Mr. Gopal Singh Nahel, Advocate,
for the petitioner(s) in CRM Nos.M-46184 47090, 48057
of 2017.
Mr. S.S.Sandhu, AAG, Punjab.
TEJINDER SINGH DHINDSA, J.(ORAL)
This order shall dispose of CRM Nos. M-48035 of 2017 1 of 3 ::: Downloaded on - 04-03-2018 10:56:07 ::: CRM No. M-48035 of 2017 (O&M) and other connected petitions 2 (Satgur Singh Vs. State of Punjab), CRM No.M-46184 of 2017 (Harmesh Singh and another Vs. State of Punjab), CRM No.M-47090 of 2017 (Lachman Singh Vs. State of Punjab) and CRM No. M-48057 of 2017 (Jaspal Singh Vs. State of Punjab) as the petitions have been preferred under Section 439 Cr.P.C. seeking regular bail to the petitioner(s) pending trial in case FIR No.89 dated 28.08.2017, under Sections 436, 427, 148, 149, 120-B IPC, Sections 3/4/5 of Prevention of Damage of Public Property Act, 1984/2014 and Section 3/4 of Explosive Substance Act, Police Station Longowal, District Sangrur.
Counsel for the parties have been heard.
FIR came to be registered on the complaint of the Assistant Engineer/Power-cum-Sub Division, Ubbarwal.
Complainant asserted that the staff working at the concerned sub station had left after office working hours on 25.08.2017 and having returned to work on 28.08.2017, intervening two days being holidays, it was noticed that certain unknown persons have thrown petrol bombs in the office and which has caused damage to certain articles like computers, printers, curtains and furniture.
The petitioners herein have been nominated as an accused during the course of investigation. Case of the prosecution is that the petitioners herein had resorted to damage and arson as they had been agitated on account of conviction of Gurmeet Ram Rahim on 25.08.2017.
Petitioners were arrested on different dates between 2 of 3 ::: Downloaded on - 04-03-2018 10:56:09 ::: CRM No. M-48035 of 2017 (O&M) and other connected petitions 3 01.09.2017 and 14.09.2017.
Investigation in the case is complete, challan has been presented and charges have not yet been framed.
Trial as such would take time to conclude.
During the course of hearing, counsel representing the petitioners has adverted to the final investigation report wherein statement of Balwinder Kumar, J.E. has been recorded to the effect that the total damage to public property was assessed to be Rs.12,000 approximately.
Without making any observations on merits and keeping in view the length of incarceration already suffered, petitioners are held entitled to the benefit of bail.
Petitions are allowed. Petitioners be enlarged on bail subject to satisfaction of the trial Court/Duty Magistrate, Sangrur.
Disposed of.
15.02.2018 (TEJINDER SINGH DHINDSA)
vandana JUDGE
Whether speaking/reasoned Yes
Whether Reportable No
3 of 3
::: Downloaded on - 04-03-2018 10:56:09 :::