Punjab-Haryana High Court
Naginder Singh vs State Of Ut on 13 March, 2013
Author: Paramjeet Singh
Bench: Paramjeet Singh
Crl. Misc. No. M-3962 of 2013
-1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Crl. Misc. No. M-3962 of 2013 (O&M)
Date of decision: 13.03.2013
Naginder Singh
....Petitioner
Versus
State of UT, Chandigarh
....Respondent
CORAM: HON'BLE MR. JUSTICE PARAMJEET SINGH
Present: - Mr. G.S. Gopera, Advocate, for
Mr. Sunil Toni, Advocate, for the petitioner.
Mr. A.K. Lamdharia, APP.
*****
PARAMJEET SINGH, J. (ORAL)
This is a petition filed under Section 438 Cr.P.C. for grant of concession of anticipatory bail to the petitioner in case FIR No.381 dated 13.12.2010 registered under Section 473 IPC and Sections 25/54/59 of the Arms Act at Police Station Manimajra, Chandigarh.
Heard learned counsel for the parties. This court, while issuing notice of motion on 6.2.2013 directed the petitioner to surrender to the custody of the trial Court and furnish bail bonds to its satisfaction and on doing so he was directed to be released provisionally.
On instructions from Sub Inspector Ramesh Kumar, learned counsel for U.T., Chandigarh, informs that petitioner has surrendered before the trial Court and furnished the bail bonds. Therefore, he has been released provisionally by the trial Court.
Having considered the facts and circumstances of the case, the Crl. Misc. No. M-3962 of 2013 -2- order dated 6.2.2013 passed by this Court is made absolute. Petitioner is directed to furnish regular bail bonds to the satisfaction of the trial Court, upon which he shall remain on bail during the pendency of the trial.
Petition disposed of accordingly.
(Paramjeet Singh) Judge March 13, 2013 R.S.