CHUHAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) AS per the prosecution version itself, the petitioner was not arrested at the spot. However, the prosecution has claimed that the petitioner has run away from the spot.

(2.) THE prosecution version as well as the police records indicate that there were 7/8 persons in the police party. They were armed with weapons and also were having a Gypsy car.

(3.) IN these circumstances, the petitioner is directed to be released on bail to the satisfaction of Chief Judicial Magistrate, Moga. Petition allowed.