Kuldip Singh And Anr vs State Of Punjab
2022 Latest Caselaw 2293 P&H

214
      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH


                                         CRM-M No.7136 of 2022 (O&M)
                                                Decided on: 30.03.2022

Kuldip Singh and another
                                                            ....Petitioners
                                  Versus
State of Punjab
                                                           ....Respondent

CORAM: HON'BLE MR JUSTICE ARVIND SINGH SANGWAN

Present :   Mr. Gaurav Dutta, Advocate
            for the petitioners.

            Mr. Joginder Pal Ratra, DAG, Punjab.

ARVIND SINGH SANGWAN, J. (Oral)

The petitioners pray for grant of anticipatory bail in FIR

No.90 dated 15.07.2021 under Sections 22 of the Narcotic Drugs and

Psychotropic Substances Act, 1985 (Section 29 of the Narcotic Drugs

and Psychotropic Substances Act, 1985 added later) registered at Police

Station Balachaur, District SBS Nagar.

The operative part of the order dated 28.02.2022, vide

which interim anticipatory bail has been granted to the petitioners, is

reproduced as under:-

"....The learned counsel for the petitioners states that they are not named in the FIR and has been named in the disclosure statement of their co-accused. He relies upon the judgments passed in the cases of 'Tofan Singh versus State of Tamil Nadu, 2020 AIR (Supreme Court) 5592', 'Rakesh Kumar Singla versus Union of India 2021 (1) RCR (Criminal) 704' and 'Surinder Kumar Khanna versus Intelligence Officer Directorate of Revenue Intelligence, 2018(3) RCR (Criminal) 954'.

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Adjourned to 30.03.2022...."

Counsel for the petitioners has submitted that, in

pursuance to the order dated 28.02.2022, the petitioners have appeared

before the Investigating Officer and have joined the investigation.

Counsel for the State, on instructions from SI Vilayati

Ram, has not disputed the aforesaid fact and submits that the petitioners

are no more required for further investigation.

In view of the above, this petition is allowed and the

interim bail granted to the petitioners vide order dated 28.02.2022 is

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

Cr.P.C.

                                         (ARVIND SINGH SANGWAN)
                                                  JUDGE
30.03.2022
yakub

             Whether speaking/reasoned               Yes/No

             Whether reportable:                     Yes/No




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