Punjab-Haryana High Court
Ranjeet Singh vs State Of Punjab on 4 March, 2014
Author: Surinder Gupta
Bench: Surinder Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-1725-2014
Date of Decision: 04.03.2014
Ranjeet Singh
......Petitioner
Versus
State of Punjab
...... Respondent
CORAM: HON'BLE MR.JUSTICE SURINDER GUPTA
Present: Mr. J.S. Brar, Advocate
for the petitioner.
Mr. Jasdev Singh Brar, Asstt. AG., Punjab.
*****
SURINDER GUPTA, J.(Oral)
Heard.
Learned counsel for the petitioner has argued that the petitioner in this case was arrested on 8.11.2013. The grievous injury caused by kirpan blow is on the palm of the right hand. The police has presented the challan. Charges have been framed. The other co-accused are on anticipatory bail in this case.
Learned State counsel has opposed the bail application on the ground that the injuries are grievous in nature.
As the police has already presented the challan and the conclusion of the trial will take time, there is no purpose for keeping the petitioner behind the bars.
Keeping in view all these facts and circumstances and without expressing any opinion on merits, the petitioner is ordered to be released on regular bail on his furnishing bail bond and surety bond to the satisfaction of the CJM/Duty Magistrate, Fazilka, subject to the following conditions :-
(i) He shall comply with the conditions mentioned in Section 437(3) Cr.P.C.
(ii) In the event of his absence on any date of hearing, the benefit of bail allowed to him shall stand withdrawn. The trial Court shall be competent to cancel his bail bond and Satyawan 2014.03.06 11:33 "I attested to the accuracy and integrity of this document"
High Court Chandigarh CRM-M-1725-2014 2 surety bond and proceed to procure his presence in accordance with law. In that eventuality the petitioner shall have to seek bail afresh.
(iii) He shall not leave the country without the previous permission of the Court.
(SURINDER GUPTA) 04.03.2014 JUDGE 'Satyawan' Satyawan 2014.03.06 11:33 "I attested to the accuracy and integrity of this document"
High Court Chandigarh