Punjab-Haryana High Court
Kulwinder Singh & Anr vs State Of Punjab on 29 April, 2016
Author: Jaswant Singh
Bench: Jaswant Singh
CRM-M No.12289 of 2016 # 1#
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH.
CRM-M No.12289 of 2016
Date of Decision:-29.04.2016
Kulwinder Singh & Anr.
......Petitioners.
Versus
State of Punjab.
......Respondent.
CORAM:- HON'BLE MR. JUSTICE JASWANT SINGH
Present:- Mr. S.S. Chahal, Advocate for
Mr. R.S. Sandhu, Advocate for the Petitioners.
Mr. Kirat Singh Sidhu, Deputy Advocate General, Punjab
assisted by SI Amarjit Singh.
Mr. Mandeep Singh Sachdev, Advocate for the complainant.
***
JASWANT SINGH, J (ORAL)
Petitioners-Kulwinder Singh and Raminder Singh having been summoned as additional accused on an application under Section 319 Cr.PC to face trial in case FIR No.65 dated 12.6.2012 under Sections 323, 324, 325, 308, 427, 34 IPC, PS Kartarpur, Distt. Jalandhar, pray for grant of anticipatory bail.
It is submitted that during investigation petitioners were found innocent and placed in column no.2 of the report under Section 173 Cr.PC. It is further submitted that petitioners are ready and willing to face trial.
At the time of hearing, learned Counsel for the petitioner 1 of 2 ::: Downloaded on - 30-04-2016 00:22:01 ::: CRM-M No.12289 of 2016 # 2# submits that pursuant to the directions passed by this Court vide order dated 11.04.2016, petitioner has surrendered himself before the trial Court and has been granted bail vide order dated 19.04.2016.
Learned State Counsel assisted by SI Amarjit Singh as well as counsel for the complainant are unable to refute the aforesaid submissions made on behalf of the petitioners.
In view of the above, interim bail granted by the trial Court vide order dated 19.04.2016 pursuant to the directions passed by this Court vide order dated 11th of April, 2016 is made absolute.
Petition stands disposed of.
( JASWANT SINGH ) JUDGE April 29, 2016 Vinay 2 of 2 ::: Downloaded on - 30-04-2016 00:22:02 :::