PARAMJIT SINGH @ PAMMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner has been attributed simple injury on the head of the complainant Simranjeet Singh with the kirpan. The application of bail is opposed on the ground that the petitioner was declared proclaimed offender and the challan has been presented in the court on 18.11.2009 while the petitioner was proclaimed offender. After having been arrested on 24.6.2011, no evidence has been produced. It has also been informed that the other co -accused of the petitioner are also proclaimed offenders. The petitioner had also allegedly gone abroad, for which reason, he did not appear before the court.

(2.) AFTER taking into consideration all the facts and circumstances of the case, this court is of the opinion that the period of detention suffered by the petitioner will certainly have a deterrent effect upon him not to abscond again. The petitioner has been in custody w.e.f. 24.6.2011. Despite the passage of about six months, no witness has been examined. In such circumstances, he can be granted the concession of bail.

(3.) THE petitioner is ordered to be released on bail on his furnishing of bail bonds for a sum of Rs. 1,00,000/ -with one surety to the satisfaction of the trial court. The petitioner will be required to surrender his passport before his release. He will leave India only with the permission of the trial court.