Punjab-Haryana High Court
Kashmir Singh @ Kala vs State Of Punjab on 1 November, 2011
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Crl. Misc No. M-30874 of 2011
Date of decision : 01.11.2011
Kashmir Singh @ Kala
....PETITIONER(S)
VERSUS
State of Punjab
....RESPONDENT(S)
CORAM : HON'BLE MR.JUSTICE AJAY TEWARI
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Present : Mr.Mohd.Yousuf, Advocate,
for the petitioner.
Mr.S.S.Gill, DAG, Punjab,
for the respondent-State.
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1. Whether Reporters of Local Newspapers may be allowed to see the
judgment ?
2. To be referred to the Reporters or not ?
3. Whether the judgment should be reported in the Digest ?
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AJAY TEWARI, J (Oral)
The petitioner seeks anticipatory bail in case FIR No.105 dated 16.08.2011, registered under Sections 326, 323, 34 IPC, at Police Station Goindwal Sahib, District Tarn Taran.
On 13.10.2011, the following contention was noticed:-
"Learned counsel for the petitioner has argued that as far as the petitioner is concerned only simple injury has been attributed to him and in fact in this fight both the parties have received injuries."
Learned counsel for the respondent-State counsel, on instructions, of Harmit Singh, has accepted the factual assertion.
In the circumstances, without commenting upon the merits of the Crl. Misc No. M-30874 of 2011 -2- case, I deem it appropriate to grant the concession of anticipatory bail to the petitioner.
Ordered accordingly.
Petitioner is directed to appear before the Investigating Officer on 09.11.2011 between 10:00 A.M. to 04:00 P.M. and on any other date as and when his presence is required. On his appearance, the Investigating Officer would release him on bail subject to the conditions envisaged under Section 438(2) Cr.P.C.
The petition stands disposed of.
( AJAY TEWARI ) November 01, 2011. JUDGE mamta