Punjab-Haryana High Court
Sanjeev Sharma @ Rajiv Sharma vs State Of Punjab on 11 March, 2024
CRM-M-47247-2023 2024:PHHC:034415 -j- IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH 206 CRM-M-47247-2023 Date of decision: 11.03.2024 SANJEEV SHARMA @ RAJIV SHARMA ....Petitioner Versus STATE OF PUNJAB ...Respondent CORAM: HON'BLE MR. JUSTICE KULDEEP TIWARI Present: |§ Mr. Vivek Salathia, Advocate for the petitioner. Mr. Pardeep Bajaj, DAG, Punjab. KULDEEP TIWARI. J.(Oral)
1. On the last date of hearing i.e on 15.02.2024, the following order was passed:-
"Status report by way of affidavit dated 15.02.2024 of Sh. Jasvir Singh, PPS, Assistant Commissioner of Police, Airport, Amritsar has been filed on behalf of respondent/State. The same is taken on record. Copy of the same has been supplied to the opposite counsel.
In the meantime, the petitioner is directed to join the investigation and to appear before the investigating agency within 15 days from today. In the event of his arrest, he shall be admitted to interim bail on his furnishing bail bond to the satisfaction of the Arresting/Investigating Officer. The petitioner shall abide by the terms and conditions as envisaged under Section 438(2) Cr.P.C. Adjourned to 11.03.2024."
2. Learned counsel for the petitioner submits that in pursuance of the order dated 15.02.2024, the petitioner had joined the investigation. AMANDEEP GOSAIN 2024.03.12 15:56 | attest to the accuracy and integrity of this order/judgment CRM-M-47247-2023 2024:PHHC:034415 -2-
3. Learned State counsel, on instructions from ASI Tarsem Singh, submits that the petitioner had joined the investigation and he is not required for any further custodial interrogation.
4. In view of the statement made by learned State counsel, the interim order dated 15.02.2024, is hereby made absolute. (KULDEEP TIWARI) 11.03.2024 JUDGE amandeep Whether speaking/reasoned. Yes/No Whether Reportable. : Yes/No AMANDEEP GOSAIN 2024.03.12 15:56 | attest to the accuracy and integrity of this order/judgment