Punjab-Haryana High Court
Gurpreet Singh vs State Of Punjab on 21 April, 2023
2023:PHHC:056567
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
202 CRM-M-3942-2023
Date of decision: 21.04.2023
GURPREET SINGH
...Petitioner
VERSUS
STATE OF PUNJAB
...Respondent
CORAM : HON'BLE MR. JUSTICE GURBIR SINGH
Present: Mr. Ankit Chauhan, Advocate for
Mr. J.K. Singla, Advocate
for the petitioner.
Mr. Sarabjit Singh Cheema, DAG, Punjab.
****
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.02 dated 03.01.2023
under Section 15-B, 27, 29 NDPS Act registered at Police Station Jaurkian,
District Mansa.
On 25.01.2023, the following order was passed:-
"The prayer in the present petition filed under
Section 438 Cr.P.C. is for grant of anticipatory bail to the
petitioner in case bearing FIR No.02, dated 03.01.2023,
under Sections 15-B, 27, 29 of NDPS Act, 1985, registered
at Police Station Jaurkian, District Mansa.
Learned counsel for the petitioner submits that the
petitioner has been nominated in the FIR on the basis of
disclosure statement made by the co-accused, namely,
Joginder Singh @ Gogra, from whom 10 Kg of Poppy Husk
was recovered. Recovery is of non-commercial quantity. No
KUSUM
2023.04.21 19:28 other case is pending against the petitioner and he is ready
I attest to the accuracy and
authenticity of this order/judgment
Punjab & Haryana High Court, CHD
2023:PHHC:056567
to join the investigation.
Notice of motion.
At the asking of the Court, Mr. Jaiteshwar S.
Bhandari, AAG, Punjab, appears and accepts notice on
behalf of the respondent-State. A copy of the paper book be
supplied to him during the course of the day. He seeks some
time to file status report.
Adjourned to 21.04.2023.
Meanwhile, in the eventuality of arrest of the
petitioner in the instant case, he shall be enlarged on
interim bail subject to his furnishing personal bond/surety
bond to the satisfaction of Investigating Officer/Arresting
Officer. The petitioner shall join the investigation as and
when called upon to do so by the Investigating Agency. The
petitioner shall abide by the conditions as laid down under
Section 438(2) Cr.P.C. in letter and spirit."
Learned State counsel, on instructions from ASI Satpal Singh submits
that in compliance of the order dated 25.01.2023 the petitioner has already joined
the investigation and he is not required for any custodial interrogation.
In view of above, the order dated 25.01.2023 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
21.04.2023
kusum
Whether reasoned/speaking? Yes/No
Whether reportable? Yes/No
KUSUM
2023.04.21 19:28
I attest to the accuracy and
authenticity of this order/judgment
Punjab & Haryana High Court, CHD
