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Satwant Singh alias Satta vs The State of Punjab

Punjab And Haryana At Chandigarh · Decided on 25 February 2003 · Citation: (2003) 6 CriminalCC 245 : (2003) 3 RCR(Criminal) 468

HON’BLE JUDGES
Jasbir Singh, J
CASE NUMBER
Criminal Miscellaneous No. 21822-M of 2002
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Judgment

2 paragraphs · 130 words

Jasbir Singh, J.—Counsel for the petitioner contends that no injury has been attributed to the petitioner qua the deceased. Only allegation against him is that he exhorted his father to kill the deceased. This fact has not been controverted by the counsel appearing for the opposite party. Prayer for bail has been opposed only on the ground that since petitioner was armed and available at the spot and exhorted his father to kill the deceased, he be not granted bail. Petitioner is in jail for the last more than one year. Counsel for the petitioner contends that it will take a long time before trial is concluded.

Without expressing any opinion on merits of the case, petitioner is directed to be released on bail to the satisfaction of trial Court.