Baldev Singh v. State Of Punjab

Baldev Singh v. State Of Punjab

(Supreme Court Of India)

Criminal Appeal No. 1909 Of 2011 (Arising Out Of Slp(Crl.) No. 4536/2008) | 12-10-2011

1. Leave granted.

2. While issuing notice on 30.6.2008, this Court directed stay of arrest of the appellant.

3. We have heard the learned counsel for the parties. In the facts and circumstances of this case, we deem it appropriate to make the said order absolute and accordingly, we direct that in the event of arrest, the appellant shall be released on bail on furnishing bail bonds for Rs.20,000/- with two sureties each in the like amount, to the satisfaction of the arresting authority.

4. The appellant, however, is directed to fully cooperate with the investigating agency and in case the appellant does not cooperate with the trial, the State would be at liberty to move this Court for variation of our order.

5. The complainant had filed an application for impleadment as a party respondent in this case, on which notice was issued on 2.12.2009. Nobody appears today to press this application which is accordingly dismissed as not pressed.

6. With the aforementioned observation and direction, this appeal is disposed of.

Advocate List
Bench
  • HON'BLE MR. JUSTICE DALVEER BHANDARI
  • HON'BLE MR. JUSTICE DIPAK MISRA
Eq Citations
  • 2012 (5) RCR (CRIMINAL) 3
  • (2011) 13 SCC 705
  • (2012) 1 SCC CRI 400
  • LQ/SC/2011/1365
Head Note

Criminal Procedure Code, 1973 — S. 437 — Bail — Grant of bail — Appellant directed to fully cooperate with investigating agency and in case appellant does not cooperate with trial, State would be at liberty to move Supreme Court for variation of order — Penal Code, 1860, S. 302