Xxxxx vs Xxxxx
2023 Latest Caselaw 3769 P&H

MANJU
2023.04.12 07:03

2023:PHHC:049508

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
(205)
CRM-M-56749-2022
Date of Decision:-11.04.2023
Manpreet Singh @ Gora
beeeee Petitioner
Versus
State of Punjab
beeeee Respondent

CORAM: HON'BLE MR. JUSTICE ALOK JAIN

3K 2k 2 3k

Present: Mr. Harjinder Singh, Advocate for
Ms. Satwant Mehta, Advocate for the petitioner.

Mr. Arun Gupta, AAG, Punjab.

36 2 2 2c

ALOK JAIN, J. (Oral)

Prayer is for grant of anticipatory bail in case FIR No.94 dated 01.09.2022, under Sections 452, 354, 323, 325, 506, 148, 149 of IPC,

registered at Police Station Bhikhiwind, District Tarn Taran.

Status report by way of affidavit of Preetinder Singh, PPS, Deputy Superintendent of Police, Sub Division Valtoha, Camp at Bhikhiwind, District Tarn Taran on behalf of respondent-State has been

filed, which is taken on record.

Vide order dated 06.12.2022, this Court while granting the concession of interim anticipatory bail directed the petitioner to join

investigation.

Learned State counsel on instructions states that the petitioner has joined the investigation and his custodial interrogation is no longer

required.

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CRM-M-56749-2022

In view of above, the petition is allowed. The order dated 06.12.2022 granting interim anticipatory bail to the petitioner, is made absolute. However, the petitioner shall join the investigation as and when called upon to do so by the Investigating Agency and shall abide by the conditions of Section 438 (2) Cr.P.C.

(ALOK JAIN) JUDGE 11.04.2023 manju Whether speaking/reasoned:- Yes/No Whether Reportable:- Yes/No

MANJU

2023.04.12 07:03

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