Punjab-Haryana High Court
Avtar Singh vs State Of Punjab on 19 July, 2012
Author: Paramjeet Singh
Bench: Paramjeet Singh
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND HARYANA
AT CHANDIGARH
Crl. Misc. No. M-20523 of 2012 (O&M)
Date of decision: July 19, 2012.
Avtar Singh
... Petitioner(s)
v.
State of Punjab
... Respondent(s)
CORAM: HON'BLE MR. JUSTICE PARAMJEET SINGH
Present: Shri Vipin Mahajan, Advocate, for the petitioner.
Paramjeet Singh, J. (Oral):
The present petition has been filed under Section 438 Cr.P.C. for grant of pre-arrest bail to the petitioner in case arising out of FIR No. 26 dated 14.3.2012, registered at Police Station Ghanie Ke Banger, Police District Batala, District Gurdaspur, under Sections 452, 323, 148, 149 IPC.
The allegations against the petitioner are to the effect that on 11.3.2012 at about 9 p.m., he along with other persons, armed with deadly weapons, entered into the house of the complainant and inflicted injuries on the complainant and the women folk, i.e., the wife of the complainant with datar. The gravity of the offences, which is writ large on the face of the allegations, dissuades this Court from exercising discretionary indulgence in such like cases.
Dismissed.
[ Paramjeet Singh ] July 19, 2012. Judge kadyan