Punjab-Haryana High Court
Sukhchain Singh @ Channi @ Prem Jeet vs State Of Haryana on 27 May, 2009
Author: K. C. Puri
Bench: K. C. Puri
In the High Court of Punjab and Haryana at Chandigarh.
CRM No. M-10827 of 2009 (O&M)
Decided on:- 27.05.2009
Sukhchain Singh @ Channi @ Prem Jeet ......Petitioner
Versus
State of Haryana .......Respondent
Coram Hon'ble Mr. Justice K. C. Puri Present Mr. Vivek Verma, Advocate for the petitioner.
Mr. A. K. Jindal, AAG, Haryana.
K. C. Puri, J.(Oral ) Petitioner-Sukhchain Singh @ Channi @ Prem Jeet has moved an application for grant of regular bail in case FIR No. 380 dated 27.10.2008, under Sections 406, 420, 292 IPC and 10 & 24 of Immigration Act, registered at P. S Shahabad.
Learned State counsel on instructions from ASI Subhash Chander has stated at bar that petitioner has ran away from the police custody on 4.5.2009 while in hospital.
So, no ground for grant of bail to such a person is made out. Dismissed.
May 27, 2009 ( K.C. Puri ) Mamta Judge