Kulwinder Singh vs State Of Punjab
2023 Latest Caselaw 8350 P&H

                                                                  2023:PHHC:077099
                                   IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                AT CHANDIGARH

                        Sr. No.209                              CRM-M-17551-2023
                                                                Date of Decision : May 26, 2023

                        Kulwinder Singh                                                ...Petitioner

                                                           Versus

                        State of Punjab                                               ...Respondent


                        CORAM: HON'BLE MR. JUSTICE SUDHIR MITTAL

                        Present:     Mr. Kushagra Mahajan, Advocate, for the petitioner.

                                     Mr. Kamalpreet Bawa, AAG, Punjab.
                                     *****

                        SUDHIR MITTAL, J. (ORAL)

The petitioner seeks regular bail in FIR No.350, dated

13.12.2022, registered at Police Station Civil Lines, District Amritsar, under

Sections 181, 419, 420, 466, 468, 471, 474 and 120-B IPC.

2. Learned counsel for the petitioner submits that the

aforementioned FIR was registered on an order passed by a Court because

the petitioner had impersonated a Lambardar for furnishing surety of an

accused. The petitioner has been in custody now in excess of 05 months.

The trial is not likely to be concluded at an early date as charges have still

not been framed. Thus, the petitioner may be granted regular bail.

3. Custody certificate dated 25.05.2023 checked by Sh.Surinder

Singh, Jail Superintendent, Central Jail, Amritsar has been filed in Court.

The same is taken on record. A perusal thereof shows that the petitioner

has undergone actual custody of 05 months and 10 days and one other case

of similar nature is pending against him.

4. Learned State counsel concedes that charges have still not been

framed.

ANKUR GOYAL 2023.05.26 14:53 I attest to the accuracy and integrity of this order/judgment 2023:PHHC:077099

CRM-M-17551-2023 --2--

5. Learned counsel for the petitioner submits that in the pending

criminal case, the petitioner has been granted regular bail.

6. Considering the factum of incarceration for 05 months and 10

days and the trial not likely to be concluded at an early date, I deem it

appropriate to grant regular bail to the petitioner, however, subject to

furnishing bail and surety bonds after taking into consideration the fact that

the petitioner has repeated the offence and that a similar allegation has been

made against the petitioner earlier also. Accordingly, the petition is

allowed. He is ordered to be released on bail on his furnishing bail and

surety bonds in accordance with the direction aforementioned to the

satisfaction of the trial Court/Duty Magistrate concerned.

                        May 26, 2023                                          (SUDHIR MITTAL)
                        Ankur                                                     JUDGE
                        Whether speaking/reasoned              Yes
                        Whether Reportable                     No




ANKUR GOYAL
2023.05.26 14:53
I attest to the accuracy and
integrity of this order/judgment