Malkeet Singh @ Jabli vs State Of Haryana
2023 Latest Caselaw 3900 P&H

                                                                                 2023:PHHC:050037

                                      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                    CHANDIGARH

                  201                                                   CRM-M-5245-2023
                                                                        Date of decision: 12.04.2023

                  MALKEET SINGH @ JABLI
                                                                                      ...Petitioner(s)

                                                             VERSUS


                  STATE OF HARYANA
                                                                                    ...Respondent(s)

                  CORAM : HON'BLE MR. JUSTICE GURBIR SINGH

                   Present: Mr. D.S. Virk, Advocate for
                            for the petitioner.

                                      Mr. Karan Sharma, DAG, Haryana.

                            ****
                  GURBIR SINGH, J. (ORAL)

The 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.13 dated 06.01.2023 under Sections 21/29/61/85 of NDPS Act, 1985 registered at Police Station City Sirsa, District Sirsa.

Vide order dated 02.02.2023 the petitioner was granted the interim protection.

Learned State counsel, on instructions from ASI Krishan Kumar 839/Jind submits that in compliance of the order dated 02.02.2023 the petitioner has already joined the investigation and he is not required for any custodial interrogation.

In view of above, the order dated 02.02.2023 granting interim bail to the petitioner, is made absolute. The petitioner shall abide by the conditions as laid down under Section 438(2) Cr.P.C. in letter and spirit.

Petition is disposed of accordingly.

(GURBIR SINGH) JUDGE 12.04.2023 kusum

Whether reasoned/speaking? Yes/No Whether reportable? Yes/No

KUSUM 2023.04.12 19:14 I attest to the accuracy and authenticity of this order/judgment Punjab & Haryana High Court, CHD