Punjab-Haryana High Court
Chota Shakil And Others vs State Of Punjab on 29 January, 2010
Author: Ajai Lamba
Bench: Ajai Lamba
Crl. Misc. No. M-28385 of 2009 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Crl. Misc. No. M-28385 of 2009
DATE OF DECISION: January 29, 2010
Chota Shakil and others .........PETITIONER(S)
VERSUS
State of Punjab ......RESPONDENT(S)
CORAM: HON'BLE MR. JUSTICE AJAI LAMBA
Present: Mr. Mohd. Salim, Advocate,
for the petitioner(s).
Mr. G.G. Dhuriwala, A.A.G., Punjab.
AJAI LAMBA, J. (ORAL)
This petition has been filed under Section 438 Cr.P.C. for bail in case FIR No. 218 dated 15.09.2009 under Sections 323/452/427/109/148/149 IPC, P.S. Division No. 8, Jalandhar.
Learned counsel for the respondent-State, on instructions from H.C. Kultar Singh, P.S. Division No. 8, Jalandhar, states that no incriminating material was found against the petitioners and, therefore, a cancellation report has been prepared to be forwarded to the senior authorities. It is further the admitted position that the petitioners have joined investigation.
In view of the above, this petition is allowed and order dated 09.10.2009 is hereby made absolute subject to the following conditions:-
i)the petitioners shall make themselves available for Crl. Misc. No. M-28385 of 2009 2 interrogation as and when required;
ii)the petitioners shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts to the Court or to any police officer; and
iii)the petitioners shall not leave India without the previous permission of the Court.
This order shall enure till 15 days after the filing of final report under Section 173 Cr.P.C., during which period the petitioners shall be required to seek regular bail.
29.01.2010 (AJAI LAMBA) shivani JUDGE