Punjab-Haryana High Court
Didar Singh @Dari vs State Of Punjab on 27 January, 2014
Author: Ram Chand Gupta
Bench: Ram Chand Gupta
CRM No.M-139 of 2014 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Crl. Misc. No. M- 139 of 2014(O&M)
Date of Decision: January 27, 2014.
Didar Singh @Dari
...... PETITIONER(s)
Versus
State of Punjab
...... RESPONDENT (s)
CORAM:- HON'BLE MR.JUSTICE RAM CHAND GUPTA
Present: Mr. Vipin Mahajan,
Advocate, for the petitioner.
Mrs. Simsi Dhir Malhotra, 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.114 dated 01.10.2005, under Sections 399/402/489A/489B/489C/489D/489E IPC, Section 18 of the Narcotic Drugs and Psychotropic Substances Act, 1985 and Section 25 of the Arms Act, 1959, registered at police station Qadian, Police District Batala, District Gurdaspur.
I have heard learned counsel for the parties and have gone through the whole record including the impugned order passed by learned Singh Omkar 2014.01.27 17:21 I attest to the accuracy and integrity of this document High Court, Chandigarh CRM No.M-139 of 2014 2 Additional Sessions Judge, Gurdaspur dismissing bail application filed on behalf of the petitioner.
It has been contended by learned counsel for petitioner-accused that he has been continuing in custody since 31.08.2010 and trial is not likely to be concluded in near future as only two witnesses have been examined so far.
It has been stated by learned counsel for respondent-State, on instruction from ASI Baljinder Singh that seven witnesses out of twenty have been examined.
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 Didar Singh is allowed.
Bail to the satisfaction of CJM/Duty Magistrate, Gurdaspur.
( RAM CHAND GUPTA ) January 27, 2014. JUDGE 'om' Singh Omkar 2014.01.27 17:21 I attest to the accuracy and integrity of this document High Court, Chandigarh