Satnam Singh vs Sikander on 21 January, 2011

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Punjab-Haryana High Court

Satnam Singh vs Sikander on 21 January, 2011

Bench: Rajan Gupta

      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH


                          Criminal Misc. No. M-28463 of 2010
                          Date of decision : 21.01.2011
Satnam Singh
                                                            ....Petitioner

                                 V/s

Sikander
                                                            ....Respondent

BEFORE : HON'BLE MR. JUSTICE RAJAN GUPTA

Present:      Ms. G.K. Mann, Advocate for the petitioner.

              Ms. Rupinder Thind, Advocate for the respondent.



RAJAN GUPTA J. (ORAL)

This is a petition under Section 438 Cr.P.C. for pre-arrest bail in a case in which the petitioner was summoned to face trial under Sections 324, 323, 341, 382, 506 & 34 IPC and 3 (X) of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act 1989 pursuant to complaint preferred by complainant-Sikander.

Learned counsel for the petitioner at the outset submits that pursuant to order dated 27.09.2010 passed by Coordinate Bench (Daya Chaudhary, J), the petitioner appeared before the trial court and furnished bail bonds.

Learned counsel appearing for the respondent has opposed the prayer for pre-arrest bail on the ground that allegations against the petitioner are serious in nature. He, however, does not dispute the fact that petitioner has already surrendered before the trial court and furnished bail bonds.

In view of above, order dated 27.09.2010 is hereby made absolute subject to the conditions as envisaged under Section 438(2) Cr.P.C.

 January 21, 2011   (RAJAN GUPTA)
Ajay                  JUDGE

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