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High CourtsSingle Bench(2005) 11 P&H CK 0080

Santokh Singh vs State of Punjab

Punjab And Haryana At Chandigarh · Decided on 18 November 2005 · Citation: (2005) 16 CriminalCC 1050

HON’BLE JUDGES
M.M. Aggarwal, J
CASE NUMBER
Criminal Miscellaneous No. 59483-M of 2005

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Judgment

4 paragraphs · 169 words

M.M. Aggarwal, J.—Heard. Case is for the offence under Sections 302/304/323/324/325/148/149 IPC.

2.

Deceased in this case is Harbhajan Singh. Occurrence took place on 13.2.2005. FIR was registered at the instance of Sukhraj Singh son of Harbhajan Singh. Harbhajan Singh died on 4.3.2005. There had been four injuries on the person of the deceased. Injury No.2 which is fatal, was attributed to Karamjit non-applicant whereas injury No. 1 was attributed to Hira Singh and Injury No.3 was attributed to Santokh Singh. This Hira Singh and Santokh Singh had been substantively charged for the offence under Sections 325/323 IPC whereas they had been also charged for the offence u/s 302/34 IPC. Cause of death was due to injury No.2

3.

Present petitioner is stated to be in custody since March, 2005. Five persons had been named after delay of 14 days.

4.

Without expressing any opinion on the merits of the case, it is directed that the petitioner shall be released on bail to the satisfaction of the trial court.