Punjab-Haryana High Court
Vikramjit Singh Alias Vicky vs State Of Punjab on 3 August, 2010
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
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CRM No. M 12156 of 2010
Date of decision: 03.08.2010
Vikramjit Singh alias Vicky ........ Petitioner
Versus
State of Punjab .......Respondent(s)
Coram: Hon'ble Ms Justice Nirmaljit Kaur
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Present: Mr. Ranjan Lakhanpal, Advocate
for the petitioner
Mr. K S Pannu, DAG, Punjab
for the respondent State
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1. Whether Reporters of local papers may be
allowed to see the judgement?
2. To be referred to the Reporter or not?
3. Whether the judgement should be reported in
the Digest?
Nirmaljit Kaur, J. (Oral)
This is a petition under Section 439 Cr.P.C. for grant of regular bail in case FIR No. 227 dated 15.10.2008 under Section 302, 148, 149 of Indian Penal Code read with Section 25, 54, 59 of Arms Act, registered at Police Station Civil Lines, Patiala.
It is contended that the incident is an outcome of a fight between the students in a Youth Festival and the trial is likely to take some time.
It is not disputed that no injury is attributed to the petitioner. He is empty handed and only lalkara is attributed to him. The petitioner is in custody since October, 2008.
Bail to the satisfaction of Chief Judicial Magistrate/Duty Magistrate, Patiala (Nirmaljit Kaur) Judge August 03, 2010 mohan