Punjab-Haryana High Court
Mukhtiar Singh Alias Mukhi vs State Of Haryana on 8 May, 2012
Author: Paramjeet Singh
Bench: Paramjeet Singh
CRM No. M-10203 of 2012 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM No. M-10203 of 2012
Date of decision : 8.5.2012
Mukhtiar Singh alias Mukhi ...... Petitioner
Versus
State of Haryana ..... Respondent
CORAM: HON'BLE MR. JUSTICE PARAMJEET SINGH.
Present : Mr. T.S. Sangha, Senior Advocate, with,
Mr. J.S. Lalli, Advocate, for the petitioner.
Mr. Amandeep Singh, AAG Haryana.
PARAMJEET SINGH, J. (ORAL)
This is a petition filed by the petitioners under Section 439 Cr.P.C. seeking concession of regular bail in a case FIR No. 440, dated 15.11.2011, registered at Police Station Sadar Palwal, District Palwal, under Sections 323, 307, 308, 506 IPC and 25 of the Arms Act.
Heard the learned counsel for the parties. The learned senior counsel for the petitioner contends that even till date, charge has not been framed.
The learned State counsel, on instructions from ASI Paras Ram, Police Station Sadar Palwal, District Palwal states that today the date is fixed for framing of the charge.
Keeping in view the peculiar facts and circumstances of the case and custody of the petitioner, I deem it fit that the petitioner be enlarged on bail as the trial is not likely to conclude in the near future. The petitioner is directed to be released on regular bail to the satisfaction of the Chief Judicial Magistrate/Duty Magistrate, Palwal.
Petition disposed of accordingly.
(PARAMJEET SINGH) JUDGE 8.5.2012 sjks