Punjab-Haryana High Court
Govinder Singh @ Gobinder Singh vs State Of Punjab on 24 July, 2015
CRM-M-1839 of 2015(O&M) -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-1839 of 2015(O&M)
Date of Decision:24.07.2015
Govinder Singh @ Gobinder Singh ....Petitioner
Versus
State of Punjab ...Respondent
CORAM: HON'BLE MRS. JUSTICE SNEH PRASHAR
Present: Mr. Mandeep S. Sachdev, Advocate
for the petitioner.
Mr. Ashish Sanghi, DAG, Punjab.
*****
SNEH PRASHAR, J.
1. The present petition has been filed under Section 439 of the Code of Criminal Procedure (Cr.P.C.) for grant of concession of regular bail to the petitioner in case First Information Report No.306 dated 09.11.2013 under Section 302 (charged under Section 302 IPC and in alternative under Section 304 IPC has been framed) registered at Police Station Basti Bawa Khel Jalandhar, District Jalandhar.
2. Heard the submissions made by Mr. Mandeep S. Sachdev, Advocate representing the petitioner and Mr. Ashish Sanghi, DAG, Punjab representing the State.
3. Learned counsel for the petitioner submits that the doctor who conducted the post-mortem examination on the dead body had stated in his cross-examination that according to his opinion the deceased had died due to lung empyema and it was a natural death Submitting that the petitioner is in custody since 09.11.2013, learned RASHMI 2015.07.24 18:43 I attest to the accuracy and integrity of this document HIGH COURT CHANDIGARH CRM-M-1839 of 2015(O&M) -2- counsel prayed that he be enlarged on regular bail.
4. Learned State counsel concedes that all material public witnesses have since been examined and only the investigation officer and some formal witnesses are left to be examined.
5. Taking into consideration the fact that as the petitioner is in custody since 09.11.2013 and the trial is still likely to take time, there is no plausible ground to detain the petitioner in custody, therefore, without expressing any opinion on the merits of the case, the present petition is allowed. The petitioner is released on bail subject to his furnishing bail/surety bonds, to the satisfaction of trial Court/Duty Magistrate, Jalandhar.
(SNEH PRASHAR)
July 24, 2015 JUDGE
rashmi
RASHMI
2015.07.24 18:43
I attest to the accuracy and
integrity of this document
HIGH COURT CHANDIGARH