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Punjab-Haryana High Court

Satnam Singh Alias Satta vs State Of Punjab on 2 May, 2019

Author: Inderjit Singh

Bench: Inderjit Singh

CRM-M-56036-2018                                                 1

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                       AT CHANDIGARH

                                         CRM-M-56036-2018
                                         Date of Decision: 02.05.2019

Satnam Singh @ Satta
                                                                 .. Petitioner
             Vs.

State of Punjab
                                                               ..Respondent

CORAM: HON'BLE MR. JUSTICE INDERJIT SINGH

Present:     Mr. Vikas Gupta, Advocate for the petitioner.

             Ms. Monika Jalota, DAG, Punjab.
                              ...
Inderjit Singh, J. (Oral)

Petitioner Satnam Singh @ Satta has filed this petition under Section 438 Cr.P.C. for grant of anticipatory bail in case FIR No.192 dated 31.10.2018, registered at Police Station City Patti, District Tarn Taran, under Sections 323/324/341/427/148/149 and Section 326 (added later on) of the Indian Penal Code, 1860.

Notice of motion was issued.

Learned State counsel has appeared on behalf of the respondent-State and contested this petition.

I have heard learned counsel for the petitioner as well as learned State counsel and have gone through the record.

Learned counsel for the petitioner submits that the grievous injury attributed to the present petitioner is on the little finger of the right hand of complainant-Ramandeep Singh @ Sonu.

In pursuance of the interim order dated 18.12.2018, passed by this Court, the petitioner has already joined the investigation. He is not 1 of 2 ::: Downloaded on - 09-06-2019 02:10:41 ::: CRM-M-56036-2018 2 required for custodial interrogation. No useful purpose would be served by sending the petitioner to custody.

Keeping in view the facts and circumstances of the present case; without discussing the facts of the case in minute details and without expressing any opinion on the merits of the case, I find merit in this petition and the same is allowed. The order dated 18.12.2018, granting interim bail to the petitioner, is made absolute. However, the petitioner shall join the investigation as and when called upon to do so and shall abide by the conditions of Section 438 (2) Cr.P.C.




                                                        (INDERJIT SINGH)
02.05.2019                                                   JUDGE
Jasmine Kaur




               Whether speaking/reasoned               Yes
               Whether reportable                      No




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