Vikram Gupta vs State Of Punjab on 15 December, 2021

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Punjab-Haryana High Court

Vikram Gupta vs State Of Punjab on 15 December, 2021

Bench: Harnaresh Singh Gill

                                                                         -1-
CRM-M-51394-2021


       IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                      CHANDIGARH

                                             CRM-M-51394-2021
                                             Date of decision: 15.12.2021

Vikram Gupta
                                                               ...Petitioner
                                      Versus

State of Punjab

                                                           .....Respondent

CORAM: HON'BLE MR. JUSTICE HARNARESH SINGH GILL

Present:-     Mr. Preetinder S. Ahluwalia, Advocate,
              for the petitioner.

              Mr. Sandeep Kumar, DAG, Punjab.

HARNARESH SINGH GILL, J. (ORAL)

Case is taken up for hearing through video conferencing. Through this petition, the petitioner seeks regular bail in case bearing FIR No.171 dated 29.06.2020, registered at Police Station Rama Mandi, District Police Commissionerate Jalandhar, under Sections 306 read with Section 34 IPC. In the alternative, the petitioner prays for the grant of interim regular bail for a period of one week, enabling him to attend the last rites of his father.

At the outset, learned counsel for the petitioner confines his prayer to the grant of interim regular bail for a period of one week, enabling him to attend the last rites of his father, which are to be performed on 17.12.2021.

Learned State counsel, on instructions from ASI Balwinder Kumar, does not dispute the fact qua performance of the last rites of the 1 of 2 ::: Downloaded on - 16-12-2021 05:19:27 ::: -2- CRM-M-51394-2021 father of the petitioner on 17.12.2021. Learned State counsel has also placed on record copy of statements of Area Councillor and the mother of the petitioner, in vernacular, which would decipher that the father of the petitioner expired on 05.12.2021 and Bhog' Ceremony is to be held on 17.12.2021.

I have heard the learned counsel for the parties. Keeping in view the fact that the father of the petitioner expired on 05.12.2021 and his last rites are to be performed on 17.12.2021, the petitioner is ordered to be released on interim regular bail w.e.f. 16.12.2021 to 22.12.2021, enabling him to attend the 'Bhog' Ceremony/last rites of his father, to be performed on 17.12.2021, subject to his furnishing the bail and surety bonds to the satisfaction of the trial Court/Duty Magistrate.

The petitioner shall surrender before the trial Court/Duty Magistrate on 22.12.2021 at 3.00 p.m. sharp.

Disposed of.

However, the petitioner will be at liberty to file a petition for regular bail afresh after his surrender as stated above.




15.12.2021                                     (HARNARESH SINGH GILL)
parveen kumar                                        JUDGE

                Whether reasoned/speaking?       Yes/No
                Whether reportable?              Yes/No




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