Ranvir Singh vs State Of Punjab And Another
2022 Latest Caselaw 16276 P&H

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH
(212) CRM-M-31763-2022
Date of Decision: 08.12.2022
RANVIR SINGH ...Petitioner
VS
STATE OF PUNJAB AND ANOTHER ... Respondent

CORAM: HON'BLE MR. JUSTICE VIKRAM AGGARWAL

Present: Mr. Ajitpal Singh Sabharwal, Advocate for the petitioner.

Mr. Karunesh Kaushal, AAG, Punjab. XK ok ok ok

VIKRAM AGGARWAL, J (QRAL)

The petitioner has preferred the instant petition under Section

438 Cr.P.C., for grant of anticipatory bail in case FIR No.55 dated 12.04.2022, registered under Sections 406, 498-A IPC at Police Station Shambu, District Patiala.

Learned State counsel, on instructions from ASI Satpal Singh, has stated that the petitioner has joined investigation and he is no more required for custodial interrogation.

In view of the above, the interim order dated 22.11.2022 is

made absolute subject to the conditions as envisaged under Section 438(2)

Cr.P.C.

Petition stands disposed of, accordingly. (VIKRAM AGGARWAL) JUDGE 08.12.2022 Hemant Whether speaking/reasoned : Yes/No

Whether reportable : Yes/No

HAMANT

2022.12.08 20:29

| attest to the accuracy and authenticity of this order/judgment