Punjab-Haryana High Court
Jatinder Singh @ Honey vs State Of Punjab on 1 November, 2017
Author: Inderjit Singh
Bench: Inderjit Singh
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CRM-M-39390-2017
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-39390-2017
Date of Decision: 01.11.2017
Jatinder Singh alias Honey
... Petitioner
Versus
State of Punjab
... Respondent
CORAM: HON'BLE MR. JUSTICE INDERJIT SINGH
Present: Mr. Bhrigu Dutt Sharma, Advocate,
for the petitioner.
INDERJIT SINGH, J.
Petitioner-Jatinder Singh alias Honey has filed this petition under Section 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in case FIR No.104 dated 16.06.2015, registered at Police Station Maqsudan, Jalandhar, under Sections 302, 394, 109, 118, 177, 182 and 120-B of the Indian Penal Code and Section 25 of the Arms Act, 1959.
Notice of motion has been issued in this case. Mr. K.S.Aulakh, Deputy Advocate General, Punjab, has put in appearance on behalf of the respondent-State and contested the instant petition.
I have heard learned counsel for the petitioner as well as learned State counsel and gone through the record.
1 of 2 ::: Downloaded on - 04-11-2017 17:21:17 ::: -2- CRM-M-39390-2017 From the record, I find that main accused in the present case is Gurdip Singh @ Sonu.
As per the State counsel, there is disclosure statement of co- accused nominating the present petitioner and brother of the deceased has also levelled allegations of conspiracy against him.
The petitioner has been in custody since 01.07.2015. He is not required for any investigation or interrogation purposes as he is in judicial custody. The trial of the case will take long time. No useful purpose will be served by keeping the petitioner in custody till the final disposal of the case.
Keeping in view the facts and circumstances of the present case; without discussing the facts in minute detail and without expressing any opinion on the merits of the case, this criminal miscellaneous petition is allowed and the petitioner is ordered to be released on bail subject to his furnishing personal bonds in the sum of `50,000/- with one surety in the like amount to the satisfaction of the trial Court/Duty Magistrate.
01.11.2017 (INDERJIT SINGH)
parveen kumar JUDGE
Whether speaking/reasoned : Yes
Whether reportable : No
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