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Vijay Kumar alias Sethi vs State of Punjab

Punjab And Haryana At Chandigarh · Decided on 21 February 2012 · Citation: (2012) 02 P&H CK 0101

HON’BLE JUDGES
Kanwaljit Singh Ahluwalia, J
ACTS & SECTIONS REFERRED
Criminal Procedure Code, 1973 (CrPC) — Section 319, 438 · Penal Code, 1860 (IPC) — Section 201, 302, 34
CASE NUMBER
Criminal Miscellaneous No. M-36742 of 2011
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Judgment

7 paragraphs · 217 words

Kanwaljit Singh Ahluwalia, J.—The present petition has been filed u/s 438 Cr. P.C. for grant of pre-arrest bail to the petitioner in case arising out of FIR No. 15 dated 30.4.2011, registered at Police Station Pojewal, District Shaheed Bhagat Singh Nagar, under Sections 302, 201 and 34 IPC.

2.

On 6.12.2011, a Co-ordinate Bench of this Court had passed the following order:-

Petitioner claims that he was declared innocent by the Investigating Agency but having been summoned as additional accused u/s 319 Cr. P.C., he apprehends arrest.

Notice of motion for 21.2.2012.

Meanwhile, an interim direction is issued that the petitioner will appear before the trial Court within 10 days. In case of petitioner doing so, he shall be released on interim bail to the satisfaction of the trial Court.

3.

Learned counsel for the petitioner submits at bar that the petitioner has complied with the order dated 6.12.2011; he has been released on interim bail by the trial Court and thereafter, he has been regularly appearing before it. Learned counsel for the respondent is not able to controvert this fact.

4.

Consequently, the present petition is accepted and order dated 6.12.2011, passed by the Co-ordinate Bench of this Court, is made absolute, subject to petitioner furnishing fresh bail bonds to the satisfaction of the trial Court.