Sandeep Singh vs State Of Punjab
2023 Latest Caselaw 946 P&H

                         IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
                       Sr. No.: 103
                                                       Criminal Miscellaneous No.M-2353 of 2023
                                                               Date of Decision: January 17, 2023


                       Sandeep Singh
                                                                                 ..... PETITIONER(S)
                                                           VERSUS
                       State of Punjab
                                                                               ..... RESPONDENT(S)

                                                              ...

CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA

...

PRESENT: - Mr. Hoshiar Singh, Advocate, for the petitioner.

Mr. Jashandeep Singh, Assistant Advocate General, Punjab.

. . .

Tribhuvan Dahiya, J (Oral)

This is a petition under Section 438 Cr.P.C. for grant of pre-

arrest bail to the petitioner in case FIR No.0110 dated 02.09.2019 under

Sections 452, 323, 354, 148, 149 IPC (Section 354-B IPC added later on),

registered at Police Station, Sadar, Jalalabad, District Fazilka.

There are specific allegations against the petitioner that he

dragged the complainant, torn her cloths and committed rape along with

other accused.

Learned State counsel, on instructions from ASI Harmit Lal,

Police Station, Sadar, Jalalabad, states that after inquiry, offence under

Sections 452, 148, 149 IPC have been deleted and offence under Section

354-B IPC has been added. Custodial interrogation of the petitioner is

required to complete the investigation. AVIN KUMAR 2023.01.17 18:37 I attest to the accuracy and integrity of this order/judgment CRM No.M-2353 of 2023 [2]

Learned counsel for the petitioner is not able to point out

any extenuating factor with regard to the allegations against him. In view

thereof, no ground for granting relief under Section 438 Cr.P.C. is made out.

Dismissed.

(Tribhuvan Dahiya) Judge January 17, 2023 avin

Whether Speaking/ Reasoned: Yes/ No Whether Reportable: Yes/ No

AVIN KUMAR 2023.01.17 18:37 I attest to the accuracy and integrity of this order/judgment