Punjab-Haryana High Court
Avtar Singh And Others vs State Of Punjab And Another on 30 May, 2012
Author: Paramjeet Singh
Bench: Paramjeet Singh
Crl. Misc. No. M-11863 of 2012 (O&M) -: 1 :-
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND HARYANA
AT CHANDIGARH
Crl. Misc. No. M-11863 of 2012 (O&M)
Date of decision: May 29, 2012.
Avtar Singh and others
... Petitioner(s)
v.
State of Punjab and another
... Respondent(s)
CORAM: HON'BLE MR. JUSTICE PARAMJEET SINGH
Present: Shri Veneet Sharma, Advocate, for the petitioners.
Ms. Jaspreet Kaur, Assistant Advocate General, Punjab.
Shri H.S. Baath, Advocate for the complainant.
Paramjeet Singh, J. (Oral):
The present petition has been filed under Section 438 read with Section 482 Cr.P.C. for grant of pre-arrest bail to the petitioners in a criminal complaint No.155 dated 19.10.2010 titled as 'Baldev Singh v. Ajit Singh' under Section 3(1)(x) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 and Section 506 IPC, pending in the court of learned Judicial Magistrate 1st Class, Tarn Taran.
This Court, while issuing notice of motion on 26.4.2012, directed the petitioners to put in appearance before the trial court and upon their doing so, they were ordered to be released on bail to the satisfaction of the trial court.
Crl. Misc. No. M-11863 of 2012 (O&M) -: 2 :-
In compliance with the aforesaid orders, the petitioners have already submitted their bail bonds before the trial court. Learned Counsel for the petitioners has placed on record a copy of order dated 9.5.2012 passed by the trial court.
Having heard learned Counsel for the parties and keeping in view the fact that no recovery is to be effected from the petitioners, the order dated 26.4.2012 is made absolute.
Disposed of.
[ Paramjeet Singh ] May 29, 2012. Judge kadyan