Harbhajan Singh @ Bhajan Singh vs State Of Punjab
2023 Latest Caselaw 22134 P&H

Punjab-Haryana High Court

Harbhajan Singh @ Bhajan Singh vs State Of Punjab on 16 December, 2023

Author: Rajbir Sehrawat

Bench: Rajbir Sehrawat

2023:PHHC: 161923

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
202
CRM-M_No.53518 of 2023 (O&M)
DATE OF DECISION : 16" DECEMBER, 2023

Barbhajan Singh @ Bhajan Singh
.... Petitioner
Versus

State of Punjab
.... Respondent

CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

keke

Present: | Mr. Ramandeep Singh Gill, Advocate and
Mr. Jatin Bansal, Advocate for the petitioner.

3K OK OK 2

RAJBIR SEHRAWAT, J. (Oral)

1. The present fifth petition has been filed by the petitioner under Section 439 Cr.P.C for grant of bail pending trial in case FIR No.0007 dated 17.01.2018 registered under Sections 302, 201 & 34 IPC at Police Station Passiana, District Patiala.

2. No ground to interfere in the matter is made out for granting

bail pending trial to the petitioner.

3. Dismissed.

16 December, 2023 (RAJBIR SEHRAWAT)

'raj' JUDGE Whether speaking/reasoned: Yes No

Whether Reportable: Yes No

RAJ KUMAR

2023.12.20 14:33

| attest to the accuracy and integrity of this document/judgment