Punjab-Haryana High Court
Sikander Singh vs State Of Punjab on 10 February, 2014
Author: T.P.S.Mann
Bench: T.P.S.Mann
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Criminal Misc. No.M-3698 of 2014
Date of decision: February 10, 2014
Sikander Singh
.....Petitioner
VERSUS
State of Punjab
.....Respondent
CORAM: HON'BLE MR JUSTICE T.P.S.MANN
PRESENT: Mr Pradeep Sharma, Advocate
for the petitioner.
Ms Amarjit Kaur Khurana, Addl. A.G. Punjab
T.P.S .MANN, J. (Oral):
Prayer made in the petition is for the grant of regular bail to the petitioner, during the pendency of the trial of the case, arising out of FIR No.47 dated 20.6.2013 registered under Sections 420/465/467/468/471 406/120-B IPC at Police Station, Dhanaula.
Learned counsel for the petitioner submits that the petitioner is in custody since 14.8.2013. All the offences levelled against him are triable by the Court of Judicial Magistrate Ist Class. Amandeep Singh and Amardeep Singh, co-accused of the petitioner have already been granted the concession of bail by this Court on 22.8.2013. He further submits that the petitioner is not beneficiary of the amount said to have been paid by the complainant.
Learned State counsel has opposed the prayer made on behalf of the petitioner by submitting that the petitioner is the main accused in the case and apart from the present case, he is involved in five more cases. Sharma Parmeshwar Dutt 2014.02.11 15:09 I attest to the accuracy and integrity of this document Chandigarh Criminal Misc. No.M-3698 of 2014 -2-
Be that as it may, the petitioner has already remained behind the bars in the present case for a period of about six months. Under these circumstances, further confinement of the petitioner will not promote the ends of justice.
Resultantly, the petition is accepted. The petitioner be released on bail, during the pendency of the trial, on his furnishing appropriate bail bonds to the satisfaction of Chief Judicial Magistrate, Barnala.
(T.P.S.MANN)
February 10, 2014 JUDGE
Pds.
Sharma Parmeshwar Dutt
2014.02.11 15:09
I attest to the accuracy and
integrity of this document
Chandigarh