Avneet Singh And Another vs State Of Punjab

Arvind Singh Sangwan, J

CRM-31068-2020

For the reasons stated in the application, same is allowed and Annexure P-10 is taken on record.

CRM stands disposed of.

CRM-31073-2020

Notice of the application to Advocate General, Punjab.

On asking of the Court, Mr. Joginder Pal Ratra, DAG, Punjab accepts notice on behalf of the respondent-State and has no objection to the prayer

made in the present application.

Accordingly, this application is allowed and Section 332 IPC (added later on) is ordered to be added in the head note as well as prayer clause of the

main petition.

CRM stands disposed of.

CRM-M-42206-2020

Prayer in this petition is for grant of regular bail in FIR No.184 dated 29.10.2020 under Sections 186, 353, 307, 506, 427, 34 IPC and Section 332 IPC

(added later on), registered at Police Station Mataur, SAS Nagar (Mohali).

Learned counsel for the petitioners relies upon the order dated 04.12.2020 passed in CRM-M-39967-2020, vide which co-accused Jasmeet Singh has

been granted the concession of regular bail. It is further submitted that the petitioners are ready to deposit the costs of Rs.25,000/- each with the

Punjab and Haryana High Court Lawyers’ Welfare Fund.

Learned State counsel has not disputed the factual position.

After hearing learned counsel for the parties, without commenting upon merits of the case, this petition is allowed and the petitioner is directed to be

released on regular bail subject to furnishing his bail/surety bonds to the satisfaction of the trial Court/Illaqa Magistrate/Duty Magistrate, concerned.

This will, however, be subject to the condition that the petitioners will deposit the aforesaid amount with the Punjab and Haryana High Court

Lawyers’ Welfare Fund and furnish the receipt, while furnishing the bail/surety bonds.

Petition is disposed of.