Karndeep Singh Alias Sheru vs State Of Punjab
2024 Latest Caselaw 13410 P&H

Punjab-Haryana High Court

Karndeep Singh Alias Sheru vs State Of Punjab on 1 August, 2024

SANDEEP SETHI
2024.08.08 21:42

CRM-M-29194-2024

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
(205)
CRM-M-29194-2024
Date of Decision:-01.08.2024

Karandeep Singh @ Sheru

beeeee Petitioner
Versus
State of Punjab
beeeee Respondent
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
2 2K 3 Oe
Present: Mr. Lavanya Gupta, Advocate for the petitioner.
Mr. P.S. Bhandari, AAG, Punjab.
oh 2 2h 3
ALOK JAIN, J. (Oral)

1. The present petition is for grant of regular bail to the petitioner

in FIR No.395 dated 02.10.2021 (Annexure P-1) under Sections 307, 323, 506 and 34 of IPC (Section 201 of IPC added later on), registered at Police

Station Division 5, District Police Commissionerate, Ludhiana.

2. Custody certificate filed by the learned State counsel is taken on record.

3. Learned counsel for the petitioner does not press for grant of

bail to the petitioner, however, submits that the trial is not proceeding and though the FIR was lodged in the year 2021 but till date, the charges have not been framed. He further submits that the petitioner is in custody since 02.09.2022.

4. In light of the above, the present petition is dismissed as

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CRM-M-29194-2024

withdrawn at this stage with expressing any opinion on the merits.

5. However, the trial Court shall make a positive endeavour to

proceed in the trial expeditiously including the framing of charges.

(ALOK JAIN) JUDGE August 01, 2024.

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

SANDEEP SETHI

2024.08.08 21:42

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