Karan Sharma vs State Of Punjab

Mahabir Singh Sindhu , J

The present petition has been filed under Section 439 seeking bail pending trial in case First Information Report No. 0156 dated 22.12.2017, under Sections 392, 384, 382, 379-B, 473, 506, 212, 216, 148, 149 of the Indian Penal Code and Section 25 of the Arms Act, 1969 registered at Police Station Shambhu, District Patiala on account of marriage of the petitioner's sister which is going to be solemnized on 10.03.2019.

It is contended by learned counsel for the petitioner that neither any other criminal case is pending against the petitioner, nor anyone is there in the family to look after the marriage ceremony of his sister therefore prays for interim bail for one week during the pendency of the criminal proceedings

On the other hand, learned State counsel has acknowledged the factum of marriage of the sister of the petitioner, but he objected the prayer of interim bail to the petitioner on the ground that the petitioner is having links with dreaded criminals.

Heard learned counsel for the parties and perused the paper book.

Since the investigation is still pending; there is no other criminal case pending against the petitioner and the fact that there is no other male member in the family to look after the marriage ceremony of his sister, he deserves the concession of interim bail.

In view of the abovesaid circumstances, without expressing any opinion on the merits of the case, this petition is accepted. Petitioner-Karan Sharma be released on interim bail w.e.f. 07.03.2019 to 12.03.2019 on his furnishing bail bonds and heavy surety bonds to the satisfaction of the learned trial Court.

Petitioner shall surrender before the Jail Authorities on 13.03.2019 at 10.00 a.m. sharp.