Punjab-Haryana High Court
Adarsh Kumar Alias Tinku vs State Of Punjab on 27 August, 2012
Author: Jitendra Chauhan
Bench: Jitendra Chauhan
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM No.M-25500 of 2012 (O&M)
Date of decision: 27.8.2012
Adarsh Kumar alias Tinku
...Petitioner
Versus
State of Punjab
...Respondent
CORAM: HON'BLE MR.JUSTICE JITENDRA CHAUHAN
Present: Mr.Harish Sharma, Advocate for the petitioner
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Jitendra Chauhan, J. (Oral)
By filing the present petition under Section 439 of the Code of Criminal Procedure, the petitioner has sought regular bail in case FIR No.82 dated 22.4.2010, registered under Sections 302 of the Indian Penal Code (later on converted into Section 304 of IPC) at Police Station Division No.6, Industrial Area, Ludhiana.
Learned counsel contends that out of 30 witnesses only five witnesses have been examined so far. The petitioner is in custody since 22.4.2010.
Heard.
There are specific allegation against the petitioner that he pushed Mansoor Alam forcibly due to which his head struck against the pillar in the factory and he succumbed to his injuries. This Court finds no merit in the present petition. Accordingly, the same is dismissed.
However, the learned trial Court is directed to expedite the trial.
27.8.2012 (JITENDRA CHAUHAN) gsv JUDGE