Punjab-Haryana High Court
Jagroop Singh Alias Ruby vs State Of Punjab on 3 December, 2009
Author: Rajan Gupta
Bench: Rajan Gupta
CRM No. M-30013 of 2009 1
IN THE HIGH COURT FOR THE STATES OF PUNJAB &
HARYANA AT CHANDIGARH.
CRM No. M-30013 of 2009 (O&M)
Date of decision: 3.12.2009
Jagroop Singh alias Ruby ...Petitioner
Versus
State of Punjab ...Respondent
CORAM: HON'BLE MR. JUSTICE RAJAN GUPTA
Present: Mr. JBS Gill, Advocate, for the petitioner.
Mr. Shailesh Gupta, DAG, Punjab.
Rajan Gupta, J (oral).
This is a petition under Section 439 Cr.P.C. seeking regular bail in a case registered against the petitioner under Sections 450, 120-B and 307 IPC at Police Station Mahilpur, District Hoshiarpur, vide FIR No.8 dated 5th January, 2008.
Learned counsel for the petitioner contends that name of the petitioner does not find mentioned in the FIR. According to him, it is only in the disclosure statement of co-accused that name of the petitioner figured. He further submits that the petitioner is in custody since 5th April, 2008 and no useful purpose will be served by detaining the him in custody during pendency of the trial. He, therefore, submits that the petitioner deserves to be enlarged on bail as evidence against him is flimsy.
Learned counsel for the State has, however, opposed the CRM No. M-30013 of 2009 2 prayer on the ground that the petitioner was actively involved in the commission of crime. According to the counsel, the petitioner alongwith co-accused had taken a Supari for committing the murder of complainant Palwinder Singh. According to the counsel, a shot was fired at Palwinder Singh on the fateful day, which hit him in his chest. Learned counsel has also pointed out that the petitioner is also involved in other criminal cases, which are pending in various courts.
I have heard learned counsel for the parties and given careful thought to the facts of the case.
The allegations in the FIR are that on 4th January, 2008 at about 8.00 P.M., a car stopped in front of shop of the complainant. The petitioner is stated to be driver of the car. At the time, the co-accused fired shots at the complainant, he kept the engine of the car running. The crime is stated to have been committed as Supari was given for killing Palwinder Singh.
Keeping in view the seriousness of allegations, the punishment it would entail in case of conviction, I do not find it a fit case for grant of bail to the petitioner. The petition is devoid of merit and the same is hereby dismissed.
It is, however, directed that the trial court shall try to expedite the trial of the case and will endeavour to conclude the same preferably within six months.
(RAJAN GUPTA) JUDGE December 03, 2009 CRM No. M-30013 of 2009 3 'rajpal'