Harshdeep Singh vs State Of Punjab
2022 Latest Caselaw 10427 P&H

                                       IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                    AT CHANDIGARH
                          205
                                                                                  CRM-M-29268-2022
                                                                                  Decided on : 05.09.2022

                          Harshdeep Singh
                                                                                           . . . Petitioner(s)
                                                                Versus
                          State of Punjab
                                                                                        . . . Respondent(s)

                          CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH

                          PRESENT: Mr. Raghav Goyal, Advocate for
                                   Mr. Ashok Paul Batra, Advocate, for the petitioner(s).

                                         Mr. J.S. Arora, DAG, Punjab.
                                                               ****

                          SANJAY VASHISTH, J. (Oral)

Prayer in this petition, filed under Section 438 of the Code of

Criminal Procedure, 1973, is for grant of anticipatory bail to the petitioner,

who have been booked for having committed the offences punishable under

Sections 379, 379 B, 411 of IPC, in a case arising out of FIR No. 0095, dated

19.05.2022, registered at Police Station City 1 Abohar, District Fazilka.

Learned counsel for the petitioner contends that in compliance

of the order dated 12.07.2022, passed by this Court, the petitioner has joined

the investigation.

Learned counsel for the State on instructions from ASI

Sukhwinder Singh, corroborates the said averment and submits that the

custodial interrogation of the petitioner is not required for the purpose of

investigation.

Heard learned counsel for the parties.

Since the petitioner has joined the investigation and his custodial

interrogation is not required, the present petition is allowed and the ad-

JAWALA RAM 2022.09.06 14:21 interim order dated 12.07.2022 is made absolute. I attest to the accuracy and authenticity of this order/judgment.

However, the petitioner shall continue to join the investigation

as and when required to do so and abide by all the conditions laid down

under Section 438(2), Cr.P.C.

Petition is disposed of.

(SANJAY VASHISTH) JUDGE September 05, 2022 J.Ram

Whether speaking/reasoned: Yes/No Whether Reportable: Yes/No

JAWALA RAM 2022.09.06 14:21 I attest to the accuracy and authenticity of this order/judgment.