CourtKutchehry.com
High CourtsSingle Bench

Gurminder Singh vs State of Punjab

Punjab And Haryana At Chandigarh · Decided on 21 February 2011 · Citation: (2011) 02 P&H CK 0105

HON’BLE JUDGES
Alok Singh, J
ACTS & SECTIONS REFERRED
Penal Code, 1860 (IPC) — Section 323, 324, 326, 34, 379
RESULT
Allowed
CASE NUMBER
Criminal Miscellaneous No. M 32724 of 2010 (O and M)
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

5 paragraphs · 143 words

Alok Singh, J.—This is an application seeking anticipatory bail in case FIR No. 62, dated 16.06.2010, under Sections 323/324/379/506/34 and 326 IPC, registered at Police Station Bullowal, Hoshiarpur.

2.

Learned Counsel for the Petitioner states that the Petitioner has been enlarged on bail pursuant to the CRM M-32724 of 2010 directions issued by this Court dated 22.11.2010 and he has joined the investigation.

3.

Learned Additional Advocate General, Punjab, on the instructions from H.C. Kamaljit Singh, who is present in person, states that the Petitioner has joined the investigation.

4.

Learned Counsel for the complainant has vehemently opposed the bail application.

5.

Considering totality of the facts and circumstances of the case, present petition is allowed. Order dated 22.11.2010 is made absolute, subject to the limitations provided u/s 438(2) of the Code. Petitioner-accused shall participate in the investigation as and he is required.