Punjab-Haryana High Court
Davinder Sigh @ Happy Brar vs State Of Punjab on 4 September, 2019
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-35603 of 2019 (O&M)
Date of Decision : 04.09.2019
Davinder Singh @ Happy Brar
....Petitioner
Versus
State of Punjab
...Respondent
CORAM : HON'BLE MR.JUSTICE ANIL KSHETARPAL
Present : Mr. Nirmaljeet Singh Sidhu, Advocate for the petitioner
Mr. S.P.S.Tinna, Additional Advocate General, Punjab
ANIL KSHETARPAL, J.(ORAL)
Prayer in the present petition is to grant regular bail to the petitioner in FIR No. 227 dated 18.9.2018 registered under Sections 399, 402, 411 IPC at Police Station Civil Lines, Bathinda, Distict Bathinda Learned counsel for the petitioner submits that he has been nominated on the statement of co-accused and there is no recovery from the petitioner. He further refers to orders passed in Crl. Misc.No. M-61626- 2018 dated 14.1.2019 (Sandeep Singh @ Sonu vs. State of Punjab), M- 50001-2018 dated 20.11.2018 (Navdeep Singh alias Navi vs. State of Punjab) and M-5621-2019 dated 2.4.2019 (Baljit Singh @ Buggi and others vs. State of Punjab) by which co-accused had been granted concession of regular bail.
Learned State counsel on instructions from HC Paramjit Singh states that petitioner is in custody since two months and 11 days. He has placed on record the custody certificate of the petitioner.
1 of 2 ::: Downloaded on - 08-09-2019 05:06:03 ::: CRM-M-35603 of 2019 (O&M) 2 No doubt petitioner is involved in three more criminal cases, however, he is on bail in those cases.
On a pointed question, learned State counsel has admitted that apart from the disclosure statement, no other material has been collected by the investigating agency against the petitioner.
Without commenting on the merits of the case, in the considered view of the Court, petitioner deserves the concession of bail and therefore, the petitioner is directed to be released on bail on his furnishing bail bonds/surety bonds to the satisfaction of the concerned trial Court/Duty Magistrate.
Accordingly, the present petition is allowed.
(ANIL KSHETARPAL)
JUDGE
04.09.2019
rekha
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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