Mamta vs State Of Punjab
2023 Latest Caselaw 4173 P&H

REENA
2023.04.13 16:08

2023:PHHC:051373
212
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH

Crl. Misc. No. M-58524 of 2022
Date of Decision: April 13, 2023

Mamta
desees Petitioner

versus
State of Punjab
seve Respondent

CORAM: HON'BLE MR.JUSTICE SUDHIR MITTAL

kK

Present:- Mr. Ritesh Pandey, Advocate
for the petitioner

Mr. Kamalpreet Bawa, AAG Punjab

3K 2k 3k

Sudhir Mittal, J. (Oral)

The present petition has been filed for grant of anticipatory bail to the petitioner in case FIR No. 270 dated 11.09.2022, registered under Sections 452, 323, 506, 148, 149 IPC at Police Station Civil Line Batala, District Batala.

Learned State counsel on instructions from ASI Balwinder Singh submits that pursuant to order dated 15.12.2022, 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 15.12.2022, 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 Whether Reportable : Yes/No

| attest to the accuracy and integrity of this order/ judgment

Chandigarh