Punjab-Haryana High Court
Satyajit Singh vs State Of Punjab on 20 November, 2018
Author: Inderjit Singh
Bench: Inderjit Singh
CRM-M-25009-2018 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-25009-2018
Date of Decision: 20.11.2018
Satyajit Singh
... Petitioner
Versus
State of Punjab
... Respondent
CORAM: HON'BLE MR. JUSTICE INDERJIT SINGH
Present: Mr. G.S. Nahel, Advocate for
Mr. J.P.S. Sarao, Advocate for the petitioner.
Mr. Pawan Sharda, Sr. DAG, Punjab.
INDERJIT SINGH, J.
Petitioner Satyajit Singh has filed this petition under Section 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in case FIR No.201 dated 13.10.2016, registered at Police Station Sadar, Amritsar, District Amritsar, under Sections 302, 307, 212, 216, 148 and 149 of the Indian Penal Code.
Notice of motion was issued.
Learned State counsel appeared and contested the instant petition.
I have heard learned counsel for the petitioner as well as learned State counsel and gone through the record.
From the record, I find that as per the FIR, the present petitioner has not been mentioned as armed with any weapon. Simple allegation of beating has been levelled against him. Later on, it is the case of complainant Babbal that Raja @ Dilbagh caught hold his son Saggar and 1 of 2 ::: Downloaded on - 01-01-2019 08:33:06 ::: CRM-M-25009-2018 2 Amit Kumar @ Mita fired from his pistol and then all the accused including the present petitioner ran away from the spot.
The petitioner has been in custody since 24.10.2016. He is not the main accused. The complainant and eye-witnesses have been examined. The trial of the case will take long time. No useful purpose will be served by keeping the petitioner in custody till the final disposal of the case.
Keeping in view the facts and circumstances of the present case; without discussing the facts in minute detail and without expressing any opinion on the merits of the case, this criminal miscellaneous petition is allowed and the petitioner is ordered to be released on bail subject to his furnishing personal bonds in the sum of `50,000/- with one surety in the like amount to the satisfaction of the trial Court/Duty Magistrate.
20.11.2018 (INDERJIT SINGH)
jasmine kaur JUDGE
Whether speaking/reasoned : Yes
Whether reportable : No
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