Punjab-Haryana High Court
Himmat Singh @ Pappu vs State Of Punjab on 22 January, 2016
Author: Jaswant Singh
Bench: Jaswant Singh
217
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CRM-M No.30967 of 2015 (O&M)
Date of Decision: 22.01.2016
Himmat Singh @ Pappu
.......... Petitioner
Vs.
State of Punjab
.......... Respondent
CORAM: HON'BLE MR. JUSTICE JASWANT SINGH
Present: Mr. Deepinder Brar, Advocate for the petitioner.
Mz. Rimplejeet Kaur, Assistant Advocate General, Punjab
for the respondent/State assisted by ASI Guljari Lal.
Mz. Sonal Datta, Advocate for
Mr. V.M.Gupta, Advocate for the complainant.
****
JASWANT SINGH, J. (Oral)
Present 2nd petition is for grant of regular bail under Section 439 Cr.P.C. to the petitioner in case FIR No.72 dated 14.07.2013 for the offences punishable under Sections 364-A, 34, IPC, (after investigation, Sections 506, 171, 120-B, 148, 149, IPC and Sections 25/54/59 of the Arms Act were added later on) [challan was presented on 14.09.2013 under Sections 364-A, 307, 323, 324, 171, 148, 149, 120-B, 506, 420, 467, 468, 471, 201, IPC ; Sections 25, 54, 59 of the Arms Act; Sections 29, 61, 85 of the NDPS Act and Section 66-A of the Information Technology Act], registered with Police Station Doraha, Police District Khanna.
As per the allegations, the named petitioner along with 12 other co-accused/non-applicants was involved in the kidnapping of Manish Kumar and his driver-Hem Lal for which they collected a ransom money of Rs.5 Crores.
At this stage, learned Counsel for the petitioner/accused wishes to withdraw the present petition.
Dismissed as withdrawn.
January 22, 2016 (JASWANT SINGH)
Gagan JUDGE
GUGNANI GAGANDEEP
2016.01.23 13:01
I attest to the accuracy and
authenticity of this document