Punjab-Haryana High Court
Shrawan Kumar @Sarban Kumar vs State Of Punjab on 22 November, 2013
Author: Ram Chand Gupta
Bench: Ram Chand Gupta
CRM No.M-34918 of 2013 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Crl. Misc. No. M- 34918 of 2013(O&M)
Date of Decision: November 22, 2013.
Shrawan Kumar @Sarban Kumar
...... PETITIONER(s)
Versus
State of Punjab
...... RESPONDENT (s)
CORAM:- HON'BLE MR.JUSTICE RAM CHAND GUPTA
Present: Mr. H.S.Dhindsa,
Advocate, for the petitioner.
Mr. Ashish Sanghi, DAG, Punjab.
*****
RAM CHAND GUPTA, J.(Oral)
The present petition has been filed for regular bail under Section 439 of Code of Criminal Procedure in FIR no.222 dated 04.07.2008, under Sections 419/420/467/468/471/205/120B IPC, registered at police station City Faridkot.
I have heard learned counsel for the parties and have gone through the whole record including the impugned order passed by learned Sessions Judge, Faridkot dismissing bail application filed on behalf of the petitioner.
Singh Omkar 2013.11.25 15:13 I attest to the accuracy and integrity of this document High Court, Chandigarh CRM No.M-34918 of 2013 2
It has been contended by learned counsel for petitioner-accused that he could not surrender before the Investigating Agency as he was doing MBBS and that however, now he has completed his MBBS and that he has already surrendered before the trial court on 03.08.2013 and since then he has been continuing in custody. It is further contended that similarly placed accused have already been granted bail by this Court. It has also been submitted that investigation already completed and challan filed and however, trial is not likely to be concluded in near future as there are 58 accused and 65 witnesses.
This factual position has not been disputed by learned counsel for respondent-State.
There are no allegations on behalf of the State that petitioner is likely to abscond or that he is likely to dissuade the witnesses from deposing true facts in the Court, if released on bail.
Hence, keeping in view these facts and without expressing any opinion on merits, the instant application for regular bail filed on behalf of Shrawan Kumar @Sarban Kumar is allowed.
Bail to the satisfaction of Trial/Duty Magistrate, Faridkot.
( RAM CHAND GUPTA ) November 22, 2013. JUDGE 'om' Singh Omkar 2013.11.25 15:13 I attest to the accuracy and integrity of this document High Court, Chandigarh