Baljit Singh vs State Of Punjab
2022 Latest Caselaw 14925 P&H

CRM-M No.36327 of 2022 (O&M) on oe
204 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

CRM-M No.36327 of 2022 (O&M)
Date of decision : 22.11.2022

BaljitSingh ee Petitioner
versus

StateofPunjab ae Respondent

CORAM : HON'BLE MR.JUSTICE PANKAJ JAIN

REE

Present :- Mr. Mandeep Singh, Advocate for
Mr. H.P.S.Ishar, Advocate
for the petitioner.

Mr. Sarabjit Singh Cheema, DAG, Punjab.

ke

PANKAJ JAIN, J. (ORAL)

The petitioner has prayed for grant of pre-arrest bail in FIR No.140 dated 30.05.2019 registered under Sections 342, 353, 186, 511, 506 & 34 IPC, at Police Station Sadar Dhuri, District Sangrur, Punjab.

On 18.08.2022 while issuing notice of motion the following

order was passed:-

"Apprehending his arrest in FIR No.140 dated 30.05.2019, registered under Sections 342, 353, 186, 511, 506 and 34 IPC at Police Station Sadar Dhuri, District Sangrur, petitioner seeks pre-arrest bail.

Learned counsel for the petitioner inter alia contends that there is no specific allegation against the petitioner apart from bare allegation that he gave provocative speech.

Notice of motion for 22.11.2022.

On the asking of the Court, Ms. Monika Jalota, DAG, Punjab, appears and accepts notice on behalf of the respondent-State.

In the meantime, in the event of arrest, the petitioner shall be released on interim bail subject to his furnishing personal and surety bonds to the satisfaction of the arresting officer/Investigating Officer. As

and when called, the petitioner shall join the investigation. He shall abide

POOJA SHARMA

2022.11.22 18:03

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

CRM-M No.36327 of 2022 (O&M) 2:

by the conditions enumerated under Section 438(2) of the Cr.P.C."

Today, learned State counsel, on instructions from ASI Malkiat Singh, has stated that pursuant to the order dated 18.08.2022, the petitioner has joined investigation and is no longer required for custodial interrogation.

Keeping in view the aforesaid fact, the interim order dated 18.08.2022 passed by this Court is made absolute, subject to the conditions as enumerated under Section 438(2) Cr.P.C.

The petition stands disposed off.

Needless to say that anything observed herein shall not be

construed to be an opinion on the merits of the case.

(PANKAJ JAIN ) JUDGE 22.11.2022

Pooja sharma-I

Whether speaking/reasoned Yes Whether Reportable : No

POOJA SHARMA

2022.11.22 18:03

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