Punjab-Haryana High Court
Baljit Singh Bhangala vs The State Of Punjab on 9 September, 2011
Author: Rajesh Bindal
Bench: Rajesh Bindal
IN THE PUNJAB AND HARYANA HIGH COURT
AT CHANDIGARH
Criminal Misc.-M No. 22327 of 2011(O&M)
Date of Decision: 09.09.2011
Baljit Singh Bhangala
...Petitioner
Versus
The State of Punjab
..Respondent
CORAM: Hon'ble Mr. Justice Rajesh Bindal
Present: Mr. Baltej Singh Sidhu, Advocate for the petitioner.
Mr. P.S. Bajwa, Deputy Advocate General, Punjab.
......
RAJESH BINDAL, J.
While issuing of notice of motion on 26.07.2011, following contentions of learned counsel for the petitioner were noticed:
"Learned counsel for the petitioner submitted that the petitioner has been falsely implicated in the case registered against him alleging that he pulled out three cement popes from under construction road. The value thereof is not more than ` 3,000/-. The petitioner was falsely implicated for the reason that earlier he was ac- tive member of the Ruling Party in the State and now he has joined a different political party."
Learned counsel for the State, on instructions from ASI Nach- hattar Singh, submitted that the petitioner has already joined investigation and his custodial interrogation is not required.
Considering the aforesaid facts, interim bail granted to the peti- tioner on 26.07.2011 is made absolute.
The petition stands disposed of.
(RAJESH BINDAL) JUDGE 09.09.2011 sharmila