Punjab-Haryana High Court
Robinpreet Singh @ Robin vs State Of Punjab on 15 March, 2023
Author: Harnaresh Singh Gill
Bench: Harnaresh Singh Gill
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IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
216 CRM-M-11780-2023 (O&M)
Date of decision: 15.03.2023
Robinpreet Singh @ Robin ...Petitioner
Versus
State of Punjab ...Respondent
CORAM: HON'BLE MR. JUSTICE HARNARESH SINGH GILL
Present: Mr. Rahul Sharma-I, Advocate for the petitioner.
Ms. Ishma Randhawa, Addl. AG Punjab.
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HARNARESH SINGH GILL, J. (ORAL)
The petitioner has filed this second petition under Section 439 of Cr.P.C. for grant of regular bail in case FIR No.129 dated 13.11.2020, registered under Sections 148, 149, 120-B, 302, 307, 506 IPC and Section 27 of the Arms Act, at Police Station Sekhwan, District Batala. The first bail petition was dismissed as withdrawn on 21.02.2022.
After hearing the learned counsel for the parties, this Court prefers to direct the learned trial Court to make an endeavour to conclude the trial expeditiously in accordance with law.
The present petition is disposed of.
In case, the petitioner is aggrieved with the progress of the case before the learned trial Court, he may approach this Court by way of filing a fresh petition.
(HARNARESH SINGH GILL)
15.03.2023 JUDGE
Mangal Singh
Whether reasoned/speaking? Yes/No
Whether reportable? Yes/No
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