Vikas Kumar @ Bunty vs State Of Punjab
2023 Latest Caselaw 11873 P&H

RAJ KUMAR
2023.08.03 16:35

2023:PHHC:099844

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
210
CRM-M_No.25106 of 2022
DATE OF DECISION : 3 August, 2023

Vikas Kumar @ Bunty
...- Petitioner
Versus

State of Punjab
.... Respondent

CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

keke

Present: | Mr. Abhishek Singla, Advocate for the petitioner.

Mr. Sandeep, Additional Advocate General, Punjab.

3K OK OK
RAJBIR SEHRAWAT, J. (Oral)

1. The present petition has been filed by the petitioner under

Section 439 of the Code of Criminal Procedure, for grant of bail pending trial in case FIR No.17 dated 01.03.2019 registered under Sections 364, 364-A, 120-B & 201 of the IPC at Police Station Shambhu, District Patiala.

2. It is submitted by learned counsel for the petitioner that the case against the petitioner is totally concocted. Otherwise also the petitioner is in custody since 05.03.2019. There are 31 witnesses and not even a single witness has been examined so far. Even the co-accused of the petitioner has been released on bail. Therefore, the petitioner deserves to be released on bail pending trial.

3. On the other hand, learned counsel for the State being instructed by ASI Gurvinder Singh, has submitted that the petitioner is directly involved in the case. However it is not disputed that the

petitioner is in custody from 05.03.2019 and that no witness has been

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CRM-M_No.25106 of 2022 2023:PHHC:099844

examined in the case so far. It is also not disputed that the co-accused of the petitioner has been granted bail.

4. In view of the above, but without expressing any further opinion on the merits of the case, the present petition is allowed. The petitioner is ordered to be released on bail pending trial subject to his furnishing bail bonds/surety to the satisfaction of the Trial Court/Duty

Magistrate, concerned.

3™ August, 2023 (RAJBIR SEHRAWAT) 'raj' JUDGE Whether speaking/reasoned: Yes No

Whether Reportable: Yes No

RAJ KUMAR

2023.08.03 16:35

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