Punjab-Haryana High Court
Pardeep Kumar vs State Of Punjab on 6 July, 2020
CRM-M-10860-2020 (O&M) -1-
116
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
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CRM-M-10860-2020 (O&M)
Date of Decision: 06.07.2020
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Pardeep Kumar
..... Petitioner
Versus
State of Punjab
..... Respondent
CORAM: HON'BLE MR. JUSTICE SUDIP AHLUWALIA
Present: Mr. Ritesh Pandey, Advocate,
for the petitioner.
Mr. Saurav Khurana, DAG, Punjab.
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SUDIP AHLUWALIA, J. (ORAL)
CRM No.10739 of 2020:
Prayer in this application is for preponing the date of hearing in the main case from 06.07.2020 to any early date.
Since the main case is listed for today itself, as per order dated 15.06.2020, the present application is disposed off as having been rendered infructuous.
CRM-M-10860-2020 (O&M):
The instant petition has been filed under Section 439 of the Code of Criminal Procedure seeking regular bail in case FIR No.15 dated 19.02.2020, under Sections 323, 324, 307, 148 and 149 of the Indian Penal Code, registered at Police Station Sadar Gurdaspur, District Gurdaspur.
[2]. The petitioner was granted interim regular bail on 15.06.2020, in view of his earlier application. It was noted in the relevant order that the 1 of 2 ::: Downloaded on - 06-07-2020 21:07:57 ::: CRM-M-10860-2020 (O&M) -2- injuries suffered by the victim, attributed to the petitioner, were all simple in nature and that investigation against him had already been completed and challan submitted.
[3]. In such circumstances, the interim regular bail already granted to the petitioner by this Court on 15.06.2020, hereby stands confirmed.
[4]. Disposed off. 06.07.2020 (SUDIP AHLUWALIA) Apurva JUDGE
1. Whether speaking/reasoned: Yes/No
2. Whether reportable: Yes/No 2 of 2 ::: Downloaded on - 06-07-2020 21:07:57 :::