Punjab-Haryana High Court
Jagdev Singh vs State Of Punjab on 9 July, 2015
CRM-M-21006-2015 -:1:-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
207 CRM-M No.21006 of 2015.
Date of Decision: July 09, 2015.
Jagdev Singh ....Petitioner.
VERSUS
State of Punjab ....Respondent.
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CORAM: HON'BLE MRS. JUSTICE SNEH PRASHAR.
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Present: Mr. N.P.S. Mann, Advocate for the petitioner.
Mr. Ashish Sanghi, Deputy Advocate General, Punjab.
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SNEH PRASHAR, J.
The present petition has been filed under Section 439 of the Code of Criminal Procedure (in short, "Cr.P.C.") for grant of concession of regular bail to the petitioner in case bearing First Information Report No.119 dated 19.09.2014 under Sections 323, 324, 148 and 149 of the Indian Penal Code (in short, "I.P.C.") registered at Police Station Verowal, District Tarn Taran.
The complaint lodged by Hardev Singh which formed the basis of First Information Report No.119 dated 19.09.2014 was that the petitioner accompanied by Harjit Singh, Satnam Singh, Baldev Singh, Harjinder Singh and Ajmer Singh attacked on him and his son in the fields with sharp edged weapons. The injury suffered by Gagandeep Singh son of the complainant on his head at the instance of the petitioner was referred for X-ray and on the basis of the CT scan report, Section 326 I.P.C. was added to the case. JITENDER 2015.07.09 17:49 I attest to the accuracy and integrity of this document CRM-M-21006-2015 -:2:-
The submissions made by learned counsel representing the petitioner and learned counsel representing the State of Punjab have been considered.
It was submitted on behalf of the petitioner that even he had suffered injuries during the occurrence and is under treatment but no case has been registered on his cross version. Learned counsel also submitted that the petitioner is 60 years old person and a heart patient.
The petitioner is in custody since 01.04.2015 i.e. for the last more than three months. Trial is yet to start and will take some time to complete. At this stage, there being no plausible ground to detain the petitioner in custody, he is admitted to bail, subject to his furnishing bail/ surety bonds, to the satisfaction of Area Magistrate/Trial Court, Tarn Taran.
(SNEH PRASHAR) JUDGE July 09, 2015 jitender JITENDER 2015.07.09 17:49 I attest to the accuracy and integrity of this document