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Kamaljit Singh v. State Of Punjab & Another

Kamaljit Singh v. State Of Punjab & Another

(Supreme Court Of India)

Criminal Appeal No. 1237 Of 2005 | 11-07-2005

1. Leave granted.

2. Heard the Counsel for the parties. In the facts and circumstances of the case we are of the view that it is an appropriate case in which the application of the appellant for grant of anticipatory bail ought to have been allowed, particularly when on similar allegations the remaining two accused have been granted the benefit of anticipatory bail. In these circumstances the appeal is allowed and the appellant is directed to be released on bail in the event of arrest or surrender on his furnishing bail bonds to the satisfaction of the Arresting Officer or the Court, as the case may be, subject to the conditions laid down in Section 438, Cr.P.C.

Advocate List
  • For the Petitioner Gaurav K. Bhatnagar, Dharam Bir Vohra, Advocates. For the Respondents Bimal Roy Jad, Arun K. Sinha, Advocates.
Bench
  • HON'BLE MR. JUSTICE B.P. SINGH
  • HON'BLE MR. JUSTICE S.H. KAPADIA
Eq Citations
  • 2006 (1) OLR (SC) 51
  • (2005) 7 SCC 226
  • AIR 2006 SCW 4723
  • 2007 (3) CRIMINALCC 379
  • 2006 CRILJ 4617
  • (2005) SCC (CRI) 1668
  • LQ/SC/2005/668
Head Note

A. Constitution of India — Art. 136 — Grant of anticipatory bail — Appellant accused of similar offence as other two accused who were granted anticipatory bail — Held, in such circumstances, grant of anticipatory bail to appellant ought to have been allowed — Penal Code, 1860, S. 302 r/w S. 34 r/w S. 120B