Punjab-Haryana High Court
Sukhdev Singh vs State Of Punjab on 19 January, 2011
Author: S.S.Saron
Bench: S.S.Saron
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM No.M-32318 of 2010
Decided on : 19.01.2011
Sukhdev Singh ... Petitioner
versus
State of Punjab ... Respondent
Present : Mr. Abhijat Gaur, Advocate for
Ms. G.K.Mann, Advocate for the petitioner.
Mr. T.S.Salana, DAG, Punjab.
****
S.S.SARON, J.
The FIR in the case is registered on 01.05.2002 under Sections 452, 436, 380, 148 and 149 IPC at Police Station City Tarn Taran. The petitioner was declared a Proclaimed Offender earlier on 29.04.2004. He was arrested on 29.01.2009. However, according to the counsel for the petitioner, petitioner was in custody in FIR No.126 dated 13.07.2003 registered at Police Station Tarn Taran for the offence under Section 302/34 IPC. He was acquitted in the said case. It is further submitted that all the material witnesses have been examined and the petitioner is in custody for more than a year and a half.
As per order dated 19.10.2010 (Annexure P-1) passed by Addl. Sessions Judge, Tarn Taran, only SI Sakattar Singh and Head Constable Krishan Lal remained to be examined and last opportunity has been granted for their examination.
In the circumstances, the trial in the case is nearing completion or must have concluded. The petitioner is not aware of the latest position of the case in the trial court. CRM No.M-32318 of 2010 -2-
In these circumstances, present criminal petition is dismissed leaving it open to the petitioner to file a fresh petition in case of need.
January 19, 2011 (S.S.SARON) sonia JUDGE