Punjab-Haryana High Court
Raminder Kaur @ Rimmi vs State Of Punjab on 20 April, 2018
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
CRM-M-14808-2018 (O&M)
Date of Decision: 20.04.2018
Raminder Kaur @ Rimmi --Petitioner
Versus
State of Punjab --Respondent
CORAM:- HON'BLE MR.JUSTICE TEJINDER SINGH DHINDSA.
Present:- Ms. Satwant Mehta, Advocate for the petitioner.
Mr. S.S. Sandhu, A.A.G., Punjab.
***
TEJINDER SINGH DHINDSA.J (Oral) This order shall dispose of the present petition filed under Section 439 Cr.P.C seeking the benefit of regular bail to the petitioner in case F.I.R. No.42 dated 22.7.2016 under sections 302, 201, 34 I.P.C and sections 25, 27, 54, 59 of Arms Act, registered at Police Station, Chohla Sahib, District Tarn Taran.
Learned counsel for the parties have been heard. During the course of arguments it has gone uncontroverted that co-accused Simranjit Kaur and against whom there was identical role/allegation, has been granted benefit of bail by this Court vide order dated 19.3.2018 passed in CRM-M-14697-2017.
In the considered view of this Court, the present petitioner would also be entitled to bail on the same reasoning as adopted by this Court while granting bail to co-accused Simranjit Kaur.
Accordingly, the present petition is allowed in terms of order dated 19.3.2018 passed in CRM-M-14697-2017. Petitioner be enlarged on bail subject to satisfaction of Trial Court/Duty Magistrate concerned.
Petition disposed of.
(TEJINDER SINGH DHINDSA)
JUDGE
20.04.2018
lucky
Whether speaking/reasoned: Yes/No
Whether Reportable: Yes/No
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