Punjab-Haryana High Court
Jagdev Singh & Anr vs State Of Punjab on 27 October, 2016
Author: Jaspal Singh
Bench: Jaspal Singh
214 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-37068-2016
Date of decision: October 27, 2016
Jagdev Singh @ Jagga and another ....Petitioners
Versus
State of Punjab ...Respondent
CORAM: HON'BLE MR. JUSTICE JASPAL SINGH
Present: Mr. Premjit S. Dhaliwal, Advocate
for the petitioners.
Mr. R.P.S. Sidhu, AAG, Punjab
for the respondent-State.
JASPAL SINGH, J.(ORAL)
Through the instant petition preferred under Section 439 of Code of Criminal Procedure, petitioners have sought concession of bail in case bearing FIR No.10 dated 21.01.2014, under Sections 307, 323, 336, 148, 149 of Indian Penal Code and Sections 25, 27 of Arms Act, 1959 registered at Police Station City South Moga, District Moga.
Undoubtedly, after the registration of the FIR, a compromise was arrived at between the parties. However, due to some reasons, petitioners could not appear before the trial Court and ultimately, they were declared Proclaimed Offender. Thereafter, on coming to know about the fate of the trial and the fact that they have been declared Proclaimed Offender, they approached this Court by way of a petition under Section 438 of Cr.P.C. which was disposed of by this Court vide order dated 16th September, 2016 with direction to the petitioners to appear/surrender before the trial Court within a period of seven days and the trial Court was directed to dispose of the said petition within seven days from the date of its presentation.
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Accordingly, petition is allowed and both the petitioners are ordered to be released on bail on their furnishing requisite bonds at the satisfaction of learned trial Court/Duty Magistrate.
October 27, 2016 (JASPAL SINGH)
m. sharma JUDGE
Whether Speaking/Reasoned : Yes/No
Whether Reportable : Yes/No
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