Punjab-Haryana High Court
Ram Singh vs State Of Punjab on 8 January, 2020
Author: Jasgurpreet Singh Puri
Bench: Jasgurpreet Singh Puri
CRM-M-37966-2019 (O&M)
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
CRM-M-37966-2019 (O&M).
Decided on: January 08, 2020.
Ram Singh
.. Petitioner
VERSUS
State of Punjab
.. Respondent
***
CORAM: HON'BLE MR. JUSTICE JASGURPREET SINGH PURI
***
PRESENT Mr.Surinder Garg, Advocate,
for the petitioner.
Mr.M.S.Nagra, AAG, Punjab.
JASGURPREET SINGH PURI, J. (ORAL)
The present petition has been filed under Section 438 of the Code of Criminal Procedure (for short 'the Cr.P.C.)' praying for grant of anticipatory bail in FIR No.134 dated 14.8.2019, under Sections 436, 506, 427, 148 and 149 IPC, registered at Police Station Kot Bhai, District Sri Muktsar Sahib.
The allegations as contained in the FIR are that on 14.8.2019, at about 2:00 P.M. the brother of the petitioner along with his sons and 20-30 unidentified persons had come to their fields and 1 1 of 2 ::: Downloaded on - 12-01-2020 07:52:13 ::: CRM-M-37966-2019 (O&M) damaged the kotha.
Vide order dated 09.09.2019, passed by this Court, the petitioner was granted the concession of interim anticipatory bail and notice was issued to the State.
Learned State counsel, on instructions from HC Kewal Singh, states that the petitioner has joined investigation and is cooperating with the investigation process.
After hearing the learned counsel for the parties and perusing the record as well as considering the totality of the circumstances, the present petition is allowed. Interim order dated September 9, 2019, is hereby made absolute.
January 08, 2020. (JASGURPREET SINGH PURI) raj arora JUDGE Whether speaking / reasoned Yes / No Whether reportable Yes / No 2 2 of 2 ::: Downloaded on - 12-01-2020 07:52:14 :::