Mandar Singh vs State Of Punjab
2023 Latest Caselaw 3512 P&H

               CRM-M-9014-2023                                                                       1

               211

                             IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                          CHANDIGARH

                                                                           CRM-M-9014-2023
                                                                           Date of Decision: 11.04.2023

               Mandar Singh
                                                                                              ....Petitioner

                                                                Versus

               State of Punjab
                                                                                            ...Respondent


               CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

               Present :                 Mr. Arshdeep Singh Brar, Advocate
                                         for the petitioner.

                                         Mr. Harjinder S. Sidhu, AAG, Punjab.


               HARSH BUNGER, J. (Oral)

Prayer in the present petition filed under Section 438 Cr.P.C. is

for grant of anticipatory bail to the petitioner in case FIR No.05 dated

11.01.2023, registered under Sections 379 and 411 of the Indian Penal Code,

1860, at Police Station Maur, Bathinda (Annexure P-1).

On 21.02.2023 the following order was passed by this Court :-

"Prayer in this petition, filed under Section 438 of the Code of Criminal Procedure, 1973, is for grant of anticipatory bail to the petitioner, in case FIR No.05 dated 11.01.2023, registered under Sections 379 and 411 of the Indian Penal Code, 1860, at Police Station Maur, Bathinda (Annexure P-1).

Learned counsel for the petitioner, inter alia, contends that the petitioner is 68 years of age and has falsely been implicated in the present case on the basis of disclosure statement of main accused-Boota Khan and Jagpal Khan. Learned counsel also submits that the allegations levelled against the petitioner are totally false and he has been implicated due to party faction in the village, whereas, there is nothing on record which would implicate him in this case. It is submitted that main accused-Boota Khan and Jagpal Khan, from whom the alleged recovery of eight stolen HIMANI GUPTA 2023.04.17 10:21 I attest to the accuracy and authenticity of this document/judgment High Court, Chandigarh

motorcycles has been effected, have been granted regular bail by the Judicial Magistrate Ist Class, Talwandi Sabo, vide order dated 20.01.2023 (Annexure P-2), whereas, the pre-arrest bail applied by the petitioner has wrongly been dismissed by the learned Special Judge, Bathinda, vide order dated 19.01.2023 (Annexure P-3). Learned counsel further submits that the petitioner is not involved in any other case except the present one. Learned counsel also submitted that the petitioner is ready and willing to join investigation as and when required by the Investigating Agency or as directed by this Court/trial Court.

Notice of motion.

On the asking of the Court, Mr. Subhash Godara, Additional Advocate General, Punjab, who is present in the Court, accepts notice on behalf of the respondent-State and opposes the petitioner's prayer for interim anticipatory bail on the ground of seriousness of offence.

Keeping in view the fact that no recovery was effected from the petitioner and his name had figured in a disclosure statement; coupled with the fact that the main accused namely, Boota Khan and Jagpal Khan, have already been granted regular bail, this Court is inclined to grant interim bail to the petitioner.

List on 11.04.2023.

In the meanwhile, in the event of arrest of the petitioner, he shall be released on ad interim bail to the satisfaction of the Investigating/Arresting Officer. However, he shall join the investigation as and when directed by the investigating agency and shall abide by the terms and conditions laid down under Section 438(2) Cr.P.C.

A copy of the complete paper book be supplied to learned State counsel by the learned counsel for the petitioner during course of the day."

Learned counsel for the petitioner submits that pursuant to the

aforesaid order, the petitioner has joined the investigation.

Learned State counsel on instructions from ASI Gian Chand has

not disputed the aforesaid fact of joining of investigation by the petitioner

and submits that his custodial interrogation is not required at this stage.

Heard learned counsel for the parties.

Since the petitioner has joined the investigation and his

custodial interrogation is not required at this stage, the present petition is

allowed and the ad-interim order dated 21.02.2023 passed by this Court is HIMANI GUPTA 2023.04.17 10:21 I attest to the accuracy and authenticity of this document/judgment High Court, Chandigarh

made absolute.

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.

It is made clear that if the petitioner fails to comply with any of

the bail conditions laid down under Section 438(2) Cr.P.C, the State would

be at liberty to move an application for cancellation of this anticipatory bail

granted to the petitioner.

Nothing expressed here-in-above shall be construed to be an

observation on merits of the case and the facts and circumstances recorded

above are only for consideration of the prayer for anticipatory bail at this

stage.

The petition is accordingly disposed of.

               11.04.2023                                                       (HARSH BUNGER)
               Himani                                                               JUDGE

                             Whether speaking/reasoned:            Yes/No
                             Whether reportable:                   Yes/No




HIMANI GUPTA
2023.04.17 10:21
I attest to the accuracy and

authenticity of this document/judgment High Court, Chandigarh