Punjab-Haryana High Court
Ranjit Singh vs State Of Punjab on 28 September, 2022
Author: Anoop Chitkara
Bench: Anoop Chitkara
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CRM-M-11719-2021
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-11719-2021
Reserved on: 12.09.2022
Pronounced on: 28.09.2022
Ranjit Singh ...Petitioner
Versus
State of Punjab ...Respondent
CORAM: HON'BLE MR. JUSTICE ANOOP CHITKARA
Present: Mr. Naresh Kumar Ganga, Advocate for the petitioner.
Mr. Jashandeep Singh, AAG, Punjab.
Mr. P.S. Ahluwalia, Advocate for the complainant.
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ANOOP CHITKARA, J.
FIR No. Dated Police Station Sections 182 31.05.2020 City Phagwara, 302, 34, 120-B, 201 IPC Distt. Kapurthala (404,411 IPC added later on)
1. The petitioner, incarcerating upon his arrest in the FIR captioned above, came up before this Court under Section 439 of Code of Criminal Procedure, 1973 (CrPC) seeking bail.
2. In paragraph 9 of the bail petition, the accused declares that he has no criminal antecedents.
3. On 30th May 2020, the petitioner, who was the tenant of the deceased old couple, got them killed by conspiring with the other accused.
4. Ld. Counsel for the petitioner contends that the pre-trial incarceration would cause an irreversible injustice to the petitioner and family.
5. Ld. counsel representing the State opposes bail.
REASONING:
6. A perusal of the bail petition and the documents attached, primafacie points towards the petitioner's involvement and does not make out a case for bail. Any further discussions are likely to prejudice the petitioner; this court refrains from doing so.
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7. Any observation made hereinabove is neither an expression of opinion on the merits of the case nor shall the trial Court advert to these comments.
Petition dismissed. All pending applications, if any, stand disposed.
(ANOOP CHITKARA)
JUDGE
28.09.2022
anju rani
Whether speaking/reasoned: Yes
Whether reportable: No.
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