Punjab-Haryana High Court
Deepak Singhal vs State Of Punjab on 8 November, 2012
Author: Paramjeet Singh
Bench: Paramjeet Singh
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND HARYANA
AT CHANDIGARH
Crl. Misc. No. M-34673 of 2012 (O&M)
Date of decision: November 08, 2012.
Deepak Singhal
... Petitioner(s)
v.
State of Punjab
... Respondent(s)
CORAM: HON'BLE MR. JUSTICE PARAMJEET SINGH
Present: Shri Chandan Deep Singh, Advocate, for the petitioner.
Paramjeet Singh, J. (Oral):
The present petition has been filed under Section 438 Cr.P.C. for grant of pre-arrest bail to the petitioner in case arising out of FIR No.144 dated 29.6.2012, registered at Police Station Phase I, SAS Nagar, under Section 407 IPC.
For the detailed reasons recorded in the order dated October 16, 2012 passed in Crl. Misc. No. M-32745 of 2012 (Raghwendra Singh v. State of Punjab) whereby the pre-arrest bail petition of the co-accused of the petitioner has been dismissed, and keeping in view the gravity of the offence, the instant petition is also dismissed for the same reasons.
[ Paramjeet Singh ] November 08, 2012. Judge kadyan