Punjab-Haryana High Court
Manpreet Singh vs State Of Punjab on 25 April, 2024
SANDEEP SETHI 2024.05.03 07:21 2024:PHHC:056596 CRM-M-57060-2023 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH (214) CRM-M-57060-2023 Date of Decision:-25.04.2024 MANPREET SINGH beeeee Petitioner Versus STATE OF PUNJAB beeeee Respondent CORAM: HON'BLE MR. JUSTICE ALOK JAIN 3 2 3 3k Present: Mr. Aminder Singh, Advocate for the petitioner. Mr. R.S. Bhatta, DAG, Punjab. 3k 6 2 ie ALOK JAIN, J. (Oral)
1. The present petition is for grant of anticipatory bail to the petitioner in case FIR No.136 dated 11.10.2023, under Sections 66 (C)/67 (A) of IT Act, 2000 and Sections 506 and 509 of IPC, registered at Police Station Sadar Sangrur, District Sangrur.
2. Vide order dated 22.12.2023, a Coordinate Bench of this Court while granting the concession of interim anticipatory bail directed the petitioner to join investigation.
3. Learned State counsel, on instructions from ASI Kulwinder Singh, submits that the petitioner has joined the investigation and his custodial interrogation is no longer required.
4. In view of above, the petition is allowed. The order dated 22.12.2023, granting interim anticipatory bail to the petitioner, is made | attest to the accuracy and integrity of this Order/Judgment SANDEEP SETHI 2024.05.03 07:21 2024:PHHC:056596 CRM-M-57060-2023 absolute. However, the petitioner shall join the investigation as and when called upon to do so by the Investigating Agency and shall abide by the conditions of Section 438 (2) Cr.P.C.
5. However, nothing stated above shall be construed as a final expression of opinion on the merits of the case and this order shall not be considered as parity qua any other co-accused.
6. It is made clear that, in case, the petitioner is found involved in any such activity once again, the State is at liberty to promptly move an appropriate application for cancellation of bail detailing out the circumstances and violation of the condition(s) of bail.
(ALOK JAIN) JUDGE April 25, 2024.
Sandeep Whether speaking/reasoned:- Yes/No Whether Reportable:- Yes/No | attest to the accuracy and integrity of this Order/Judgment