Punjab-Haryana High Court
Dr. Randeep Singh Janjua vs State Of Punjab on 1 August, 2011
Author: Rakesh Kumar Jain
Bench: Rakesh Kumar Jain
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-14084-2011 (O&M)
Date of decision:01.08.2011.
Dr. Randeep Singh Janjua ...Petitioner
Versus
State of Punjab ...Respondent
CORAM: HON'BLE MR. JUSTICE RAKESH KUMAR JAIN
Present: Mr. Kanwaljit Singh, Senior Advocate, with
Mr. Amit Gupta, Advocate, for the petitioner.
Mr. A.S.Rai, DAG, Punjab.
Mr. H.S.Saini, Advocate,
for the complainant.
*****
RAKESH KUMAR JAIN, J. (ORAL)
CRM-40438-2011 Application is allowed as prayed for.
CRM-M-14084-2011 This is a petition for grant of pre-arrest bail to the petitioner in a case registered vide FIR No.28 dated 29.04.2011, under Section 304 IPC registered at Police Station Kanwan, District Gurdaspur.
The petitioner is on interim bail.
At this stage, learned counsel for the petitioner submits that after investigation, the police have converted the offence under Section 304 IPC into 304-A IPC, therefore, this petition has become infructuous as the offence under Section 304-A IPC is a bailable offence.
In view thereof, this petition is dismissed as infructuous.
August 01, 2011 (RAKESH KUMAR JAIN) vinod* JUDGE