Punjab-Haryana High Court
Surinder Singh @ Laddi vs State Of Punjab on 15 November, 2023
RAJ KUMAR
2023.11.15 17:20
2023:PHHC: 144763
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
210
CRM-M_No.54379 of 2023
DATE OF DECISION : 15 NOVEMBER, 2023
Surinder Singh @ Laddi
...- Petitioner
Versus
State of Punjab & another
.... Respondents
CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT
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Present: |§ Mr. Vinod Ghai, Sr. Advocate with
Mr. Arnav Ghai, Advocate; Mr. B.N.S. Marok, Advocate &
Mr. A.P.S. Mann, Advocate for the petitioner.
Mr. Jaspal Singh Guru, AAG, Punjab.
Mr. Rao Ajender Singh, Advocate for respondent No.2.
3 Ok Ok OK
RAJBIR SEHRAWAT, J. (Oral)
1. The present petition has been filed by the petitioner under
Section 438 Cr.P.C for grant of anticipatory bail in case FIR No.96 dated
17.10.2022 registered under Sections 307, 336, 323, 506 & 34 IPC and
Sections 25 & 27 of the Arms Act (Act No.54 of 1959) at Police Station
Hathur, District Ludhiana.
2. The counsel for the petitioner has submitted that the case
against the petitioner is totally frivolous and concocted one. However,
the petitioner is not involved in the case as alleged against him. Even as
per the story of the prosecution the only allegation against the petitioner
is that he was armed with fire arm and fired in the air. In any case, no
injury is alleged to have been caused with the said fire arm. Not only that
even the said fire arm is alleged to have been recovered from the spot.
Therefore, nothing is to be recovered from the petitioner. There is no
other case against the petitioner. The petitioner shall join the
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CRM-M_No.54379 of 2023 2023:PHHC: 144763
investigation as and when called by the police. Otherwise also the matter
has been amicably settled between the parties. Hence, the petitioner
deserves to be protected against his arrest in the present case.
3. The counsel for the State, on instructions from ASI Surjit
Singh, has submitted that the petitioner was very much participant in the
incident in which two persons received injuries. Not only that the
petitioner was armed with an illegal fire arm and even the said fire arm is
already recovered by the police from the scene of occurrence. However,
it is not disputed that no injury is alleged to have been caused with the
fire arm and even the said fire arm is already recovered by the police
from the scene of occurrence. It is also not disputed that there is no other
case against the petitioner.
4. Even the counsel for the complainant has not disputed the
fact that the parties have amicably settled the dispute and now, the
complainant does not have any grievance as such.
5. In view of the above, the present petition is allowed. In the
event of arrest, the petitioner be released on interim bail subject to his
furnishing personal bonds/surety to the satisfaction of Arresting/
Investigating Officer. However, the petitioner shall join the investigation as
and when called upon to do so and shall abide by the conditions as provided
under Section 438(2) Cr.P.C.
15" November, 2023 (RAJBIR SEHRAWAT)
'raj' JUDGE
Whether speaking/reasoned: Yes No
Whether Reportable: Yes No
RAJ KUMAR
2023.11.15 17:20
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integrity of this document/judgment
