Gurwinder Singh vs State Of Punjab And Another
2022 Latest Caselaw 17312 P&H

CRM-M-55585-2022                                           1

        IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH
212                                   CRM-M-55585-2022
                                      Decided on : 20.12.2022
Gurwinder Singh
                                                    . . . Petitioner
                              Versus
State of Punjab and another
                                                . . . Respondent
CORAM:      HON'BLE MR. JUSTICE VIKAS BAHL
PRESENT: Mr. Munish Raj Chaudhary, Advocate
         for the petitioner.
            Mr. Tarun Aggarwal, Sr. DAG, Punjab.

                                     ****
VIKAS BAHL, J. (Oral)

The present petition has been filed under Section 438 Cr.P.C.

for grant of anticipatory bail to the petitioner in criminal Complaint

bearing COMA No. 16/2022 dated 19.04.2022 under Section 18(c) read

with Section 27(b) (ii) and Section 18-A read with Section 28 of the Drugs

and Cosmetic Act, 1940.

On 01.12.2022, this Court was pleased to pass the following

order:

"Inter alia contends that in the present case the petitioner has been summoned in a complaint case and the petitioner is ready to appear before the trial Court within a period of two weeks from today and has submitted that no purpose would be served by taking the petitioner in custody as no investigation is to be done in the present case. On the said aspect, reliance has been placed upon the judgment of coordinate Bench of this Court in "Baljit Singh vs. State of Punjab" passed in CRM-M-26116- 2013 decided on 30.08.20213.

Notice of motion 20.12.2022.

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In case the petitioner appears before the trial Court within a period of two weeks from today, the petitioner would be released on interim bail on his furnishing bail bonds / surety bonds to the satisfaction of the trial Court and also subject to the petitioner giving undertaking to appear on each and every date of hearing except the date on which his personal appearance is specifically exempted."

Learned counsel for the petitioner has submitted that in

pursuance of the abovesaid order, the petitioner has appeared before the

CJM, Barnala and has submitted that his bail bonds and surety bonds

which have been accepted and attested. Copy of the said order dated

03.12.2022 has been produced in the Court during the course of

arguments and is taken on record as Mark-A.

Keeping in view the abovesaid facts and circumstances, the

present petition is allowed and the interim order dated 01.12.2022 is

made absolute.

                                                 (VIKAS BAHL)
20.12.2022                                          JUDGE
Mehak
                  Whether reasoned/speaking?           Yes/No
                  Whether reportable?                  Yes/No




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