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Ninder Singh vs State of Punjab

Punjab And Haryana At Chandigarh · Decided on 15 January 2013 · Citation: (2013) 01 P&H CK 0060

HON’BLE JUDGES
Mahesh Grover, J
ACTS & SECTIONS REFERRED
Criminal Procedure Code, 1973 (CrPC) — Section 439 · Penal Code, 1860 (IPC) — Section 148, 149, 307, 323, 324
RESULT
Allowed
CASE NUMBER
CRM No. M-38574 of 2012 (O and M)
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Judgment

4 paragraphs · 212 words

Mahesh Grover, J.—This is a petition u/s 439 Cr.P.C. praying for grant of regular bail to the petitioner in case FIR no. 56 dated 4.5.2012 registered under Sections 307, 341, 324, 323, 148, 149, 382 IPC at Police Station, B-Division, Amritsar. The petitioner is facing allegations of having caused injury on the arm of the complainant with a baseball bat.

2.

Learned counsel for the petitioner contends that he is in custody since July, 2012 and the injury attributed to him is on the arm of the complainant.

3.

Learned State counsel has opposed the prayer for bail and has stated that the petitioner was a part of a group which caused grievous injuries to the complainant out of which four were on head with a sword.

4.

After hearing learned counsel for the parties and noticing the fact that the petitioner is in custody since July, 2012 and the fact that the injury caused by him was on non-vital part of the body and that only one injury has been attributed to him and further the fact that challan has already been submitted, instant petition is accepted and it is directed that petitioner shall be released on bail in terms of Section 439 Cr.P.C. Bail to the satisfaction of CJM, Amritsar.