Najar Singh vs State Of Punjab
2024 Latest Caselaw 6937 P&H

Punjab-Haryana High Court

Najar Singh vs State Of Punjab on 2 April, 2024

SANDEEP SETHI
2024.04.09 00:53

2024:PHHC:043870

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
(293)
CRM-M-5958-2024
Date of Decision:-02.04.2024
Najar Singh
becca Petitioner
Versus
State of Punjab
beeeee Respondent
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
3k 6 2 ie
Present: Mr. Ajay Pal Singh, Advocate for the petitioner.
Mr. R.S. Bhatta, DAG, Punjab.
3 2 3 3k
ALOK JAIN, J. (Oral)

1. The present petition has been filed for grant of regular bail to

the petitioner in case FIR No.158 dated 21.08.2023, under Sections 323, 324, 506 read with Section 34 of IPC and Sections 325 and 326 of IPC, added later on, registered at Police Station Lehra, Distgrict Sangrur.

2. Status report by way of affidavit of Sh. Deepak Rai, P.P.S. Deputy Superintendent of Police, Sub Division, Lehra, District Sangrur, on behalf of the respondent-State has been filed along with relevant documents and custody certificate. The same are taken on record.

3. In light of the fact that the present FIR already stands quashed vide order passed by this Court in CRM-M-8980-2024 of even date, the

petitioner be released in accordance with law.

4. Accordingly, the present petition is disposed of. (ALOK JAIN) JUDGE April 02, 2024.

Sandeep

Whether speaking/reasoned:- Yes/No Whether Reportable:- Yes/No

| attest to the accuracy and integrity of this Order/Judgment