Amrik Singh vs State Of Punjab And Another
2023 Latest Caselaw 4172 P&H

REENA

2023:PHHC:051339
214
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH

Crl. Misc. No. M-4280 of 2023
Date of Decision: April 13, 2023

Amrik Singh
doves Petitioner

versus
State of Punjab and another
eee Respondents

CORAM: HON'BLE MR.JUSTICE SUDHIR MITTAL

kK

Present:- Mr. L.M. Gulati, Advocate
for the petitioner

Mr. Kamalpreet Bawa, AAG Punjab

Mr. Sandeep Singh Jattan, Advocate
for respondent No. 2

36 2 2

Sudhir Mittal, J. (Oral)

The present petition has been filed for grant of anticipatory bail to the petitioner in case FIR No. 40 dated 16.01.2022, registered under Sections 406, 420 120-B IPC at Police Station Sohana, District SAS Nagar (Mohali).

Learned State counsel on instructions from ASI Jeet Chand submits that pursuant to order dated 27.01.2023, the petitioner has joined the investigation and is cooperating therewith.

In view of the above, the petition is allowed and the interim bail granted vide order dated 27.01.2023, is hereby made absolute subject to

compliance of conditions enshrined under Section 438(2) Cr.P.C. by the petitioner.

April 13, 2023 [SUDHIR MITTAL] reena J UD GE

Whether speaking/reasoned : Yes/No

Tattest to the accuracy and Whether Reportable : Yes/No

integrity of this order/ judgment

Chandigarh