Punjab-Haryana High Court
Baljit Singh@Buggi And Ors vs State Of Punjab on 2 April, 2019
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-5621 of 2019 (O&M)
Date of decision: 02.04.2019
Baljit Singh @ Buggi and others ...... Petitioners
Versus
State of Punjab ...... Respondent
CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present:- Mr. G.B.S. Gill, Advocate for the petitioners.
Mr. Luvinder Sofat, AAG, Punjab.
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ANIL KSHETARPAL, J. (ORAL)
Prayer in the petition is to grant regular bail in FIR No.227 dated 18.09.2018 under Sections 399, 402, 411, IPC, Police Station Civil Lines, Bathinda.
Learned counsel appearing for the State of Punjab has submitted that there are two other cases registered against some of the petitioners. He has further submitted that in the present case, challan has been presented and the case is fixed for framing of charge on 18.04.2019.
Without commenting on the merits of the case and keeping in view the fact that the petitioners are in custody for more than six months and the trial of the case is likely to take a long time, the petitioners are directed to be released on regular bail subject to furnishing of adequate surety to the satisfaction of the Chief Judicial Magistrate/Duty Magistrate, Bathinda.
( ANIL KSHETARPAL )
02.04.2019 JUDGE
Dinesh Bansal
Whether speaking/reasoned Yes / No
Whether Reportable Yes / No
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