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Sukhchain Singh vs State of Punjab

Punjab And Haryana At Chandigarh · Decided on 4 March 2011 · Citation: (2011) 03 P&H CK 0450

HON’BLE JUDGES
Alok Singh, J
ACTS & SECTIONS REFERRED
Arms Act, 1959 — Section 25, 54, 57, 59 · Criminal Procedure Code, 1973 (CrPC) — Section 438(2) · Penal Code, 1860 (IPC) — Section 148, 149, 307, 336, 427
RESULT
Allowed
CASE NUMBER
CRM No. M-30858 of 2010
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Judgment

5 paragraphs · 206 words

Alok Singh, J.—This is an application seeking anticipatory bail in case FIR No. 128 dated 25.9.2010 under Sections 307/336/427/148/149 of the Indian Penal Code and Sections 25/57/54/59 of Arms Act at Police Station Moonak.

2.

This Court vide order dated 15.10.2010 has directed to release the Petitioner on interim bail.

3.

Learned Counsel for the Petitioner states that Petitioner has already been released on bail and the Petitioner has joined the investigation and shall join the investigation as and when he is asked to do so by the Investigating Officer.

4.

Mr. K.D. Sachdeva, learned Additional Advocate General, Punjab, on instructions of ASI Angrej Singh, who is present personally CRM No. M-30858 of 2010 -2-in Court, has stated that Petitioner has fired in the air. He further stated that Petitioner is co-operating in the investigation and custodial interrogation of the Petitioner is not required.

5.

Considering totality of the facts and circumstances of the case, petition is allowed. Order dated 15.10.2010 is made absolute, subject to the conditions mentioned u/s 438(2) Code of Criminal Procedure However, it is clarified that Petitioner shall keep on co-operating in the investigation and if he fails to do so Investigating Officer shall be at liberty to get the bail cancelled.