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Rakesh Kumar vs State of Punjab and another

Punjab And Haryana At Chandigarh · Decided on 24 January 2013 · Citation: (2013) 01 P&H CK 0056

HON’BLE JUDGES
Sabina, J
ACTS & SECTIONS REFERRED
Arms Act, 1959 — Section 25 · Criminal Procedure Code, 1973 (CrPC) — Section 439 · Penal Code, 1860 (IPC) — Section 120B, 302
RESULT
Dismissed
CASE NUMBER
Criminal Miscellaneous No. M-2057 of 2013 (O and M)
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Judgment

5 paragraphs · 192 words

Sabina, J.—Petitioner has filed this petition u/s 439 of the Code of Criminal Procedure, 1973 seeking regular bail in FIR No. 200 dated 13.8.2007, u/s 302, 120-B of the Indian Penal Code and Section 25 of Arms Act, 1959, registered at Police Station City Sangrur and complaint case No. 203 of 22.10.2007 titled Sandeep Singh and others versus Sanjay Chauhan and others. As per the prosecution case, petitioner had fired three shots from his revolver at Harjit Singh. As a result of this Harjit Singh had died.

2.

Learned counsel for the petitioner has submitted that petitioner is in custody for the last five years.

3.

After hearing the learned counsel for the petitioner, I am of the opinion that the instant petition deserves dismissal.

4.

The allegations levelled against the petitioner are serious in nature. Petitioner is the main accused who had fired shots at Harjit Singh and as a result of this Harjit Singh had died.

5.

Accordingly, this petition is dismissed. However, keeping in view the fact that the petitioner is in custody for the last five years, the Trial Court is directed to dispose of the trial expeditiously.