Sukhwinder Singh v. State Of Punjab

Hari Pal Verma, J.:— Learned counsel for the petitioner states that the petitioner has not been named in the FIR and the police has found the petitioner innocent. Thus, he was not challaned. It is only on the basis of statement of Jiwan Kaler, the name of the petitioner has cropped up. He further states that even though no role has been attributed to the petitioner, but the petitioner is ready to face the trial.

2. Notice of motion.

3. At this stage, Mr. Anil Kumar Spehia, Advocate has put in appearance on behalf of the complainant. Vakalatnama produced on behalf of the complainant in the Court today, is taken on record.

4. List on 13.02.2017

5. Meanwhile, in case the petitioner surrenders before the trial Court within one week from today, he shall be admitted on bail on his furnishing bail bonds and surety bonds to the satisfaction of the trial Court.