Suba Singh @ Chatra Singh And Others vs Santo And Another on 2 May, 2012

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Punjab-Haryana High Court

Suba Singh @ Chatra Singh And Others vs Santo And Another on 2 May, 2012

Bench: Paramjeet Singh

Crl. Misc. No.M-7279 of 2012 (O&M)                              -1-




         IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                         CHANDIGARH

                                Crl. Misc. No.M-7279 of 2012 (O&M)
                                Date of Decision : May 02, 2012

Suba Singh @ Chatra Singh and others
                                                               .... Petitioners
                                   Versus
Santo and another
                                                             .... Respondents

CORAM: HON'BLE MR. JUSTICE PARAMJEET SINGH

Present:-   Mr. G.S. Sidhu, Advocate
            for the petitioners.

            Mr. J.S. Bhullar, AAG, Punjab


PARAMJEET SINGH, J. (ORAL)

The present petition has been filed under Section 438 Cr.P.C. for grant of pre-arrest bail to the petitioners in case arising out of complaint No.20 dated 04.06.2007 titled as "Hari Ram Vs. Gurjeet Singh and others" under Sections 379/382/386/447/506/148/149 IPC, Sections 25/27/54/59 of Arms Act and under Sections 3/4 of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 pending in the Court of learned Sub-Divisional Judicial Magistrate, Sardulgarh, District Mansa.

Heard learned counsel for the parties.

This court, while issuing notice of motion on March 15, 2012 directed the petitioners to appear before the Summoning Court and that in the event of arrest, the petitioners should be released on interim bail to the Crl. Misc. No.M-7279 of 2012 (O&M) -2- satisfaction of the trial Court, in connection with abovesaid complaint.

Today, learned counsel for the petitioners has placed on record the certified copies of orders dated 23.02.2012, 24.02.2012, 02.03.2012 & 05.03.2012 passed by SDJM, Sardulgarh, which indicate that petitioners except petitioner No.12-Makhan Singh have furnished bail bonds/surety bonds to the satisfaction of the trial Court, which stand accepted. Learned counsel for the petitioner states that he want to withdraw the present petition qua petitioner No.12- Makhan Singh. Ordered accordingly.

So far as other petitioners i.e. No.1 to 11 and 13 are concerned, the order dated March 15, 2012 passed by this Court is made absolute.

Petition disposed of accordingly.

(PARAMJEET SINGH) JUDGE 02.05.2012 vcgarg

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