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Gurlal Singh and Another vs State of Punjab

Punjab And Haryana At Chandigarh · Decided on 10 February 2011 · Citation: (2011) 02 P&H CK 0366

HON’BLE JUDGES
K.C. Puri, J
ACTS & SECTIONS REFERRED
Criminal Procedure Code, 1973 (CrPC) — Section 482 · Penal Code, 1860 (IPC) — Section 109, 306, 309, 309, 34
CASE NUMBER
Criminal M. No. M-28146 of 2010 (O and M)
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Judgment

7 paragraphs · 398 words

K.C. Puri, J.—Gurlal Singh s/o Bhola Singh and Nachattar Singh s/o Sadhu Singh have applied for grant of regular bail in FIR No. 39 dated 14.5.2010, under Sections 309, 109, 306, 34 IPC registered at Police Station Jaurkian, District Mansa, by filing Crl. M. No. M-28146 of 2010.

2.

Kala Singh s/o Sandhura Singh has also applied for grant of regular bail in the abovesaid FIR, by filing Crl.M. No. M-30621 of 2010.

3.

Since both the petitions have arisen out of same FIR, as such they are disposed of by common order.

4.

The present case was registered at the instance of Bahadur Singh s/o Baldev Singh, who has stated that on 14.5.2010, he along with Suresh Kumar r/o Mansa, was present at the Bus Stand Jaurkian in connection with some work. In the meantime, Ajaib Singh s/o Sher Singh along with Gurlal Singh s/o Bhola Singh, Major Singh s/o Harnek Singh, Jaspal Singh @ Gagri s/o Gurdev Singh, Nachhatar Singh s/o Sahdu, Kala Singh s/o Mandhra Singh and Balkaran Singh @ Balla s/o Gurdial Singh resident of Deh, who belong to their village, came on a vehicle bearing registration No. PB 31G 0059 Tata Safari. Ajaib Singh asked Balkaran Singh @ Balla to take some poisonous substance and consume the same and sit at the office of SHO at Police Station Jaurkian. Balkaran Singh @ Balla in his presence consumed the plastic bottle of pesticide and threw the same away. Balkaran Singh later on died.

5.

There is a cross version given by the Petitioners in the shape of Annexure P-1 and P-2 - the complaint made by Balkaran Singh himself against SI Karamjit Singh and others. Ajaib Singh, the main accused, who is stated to have given the poisonous pesticide, is stated to have been released on bail by the trial Court.

6.

Applicant-Gurlal Singh is stated to be in custody since 16.6.2010, applicant-Nachattar Singh is stated to be in custody since 23.6.2010 and applicant -Kala Singh is stated to be in custody since 30.7.2010. The trial is not likely to be concluded at an early date. The petition u/s 482 Code of Criminal Procedure is also stated to be pending against SI Karamjit Singh and others.

7.

So, without commenting on the merits of the case, all the three applicants are ordered to be released on bail to the satisfaction of the trial Court.