Kulwinder Singh Alias Kaka vs State Of Punjab
2023 Latest Caselaw 11810 P&H

CRM-M-17927-2023 (O&M) -1- 2023:PHHC:100091

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
212 CRM-M-17927-2023 (O&M)
Date of decision: 03.08.2023
KULWINDER SINGH ALIAS KAKA ..-Petitioner
VERSUS
STATE OF PUNJAB ... Respondent

CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

Present:

None for the petitioner.

Mr. K.S. Sidhu, DAG, Punjab.

38 2h 3 2 3k

JASJIT SINGH BEDI, J.CORAL)

1.

The present petition has been filed under Section 438 Cr.P.C.

for grant of anticipatory bail to the petitioner in case FIR No.84 dated

14.07.2021 under Sections 380and 457 of IPC, registered at Police Station

Sadar Raikot Ludhiana Rural.

2.

NISHA

2023.08.05 10:29

I attest to the accuracy and authenticity of this order/judgment

On 13.04.2023, the following order was passed:

"The present petition has been filed under Section 438 Cr.PC for the grant of anticipatory bail to the petitioner in a case FIR No.84 dated 14.07.2021 under Sections 380 & 457 IPC registered at Police Station Sadar Raikot, Ludhiana Rural. The Counsel for the petitioner contends that the co-accused of the petitioner has been granted the concession of anticipatory bail. By this Court vide orders Annexure P-3 & P-4. He submits that the petitioner is similarly situated to the said co- accused.

Notice of motion for 10.07.2023.

Mr. Kirat Singh Sidhu, Deputy Advocate General, Punjab accepts notice on behalf of State of Punjab.

In the meantime, petitioner is directed to appear before the SHO/Investigating Officer to join investigation and in the event of their arrest, they shall be released on bail on his furnishing bail bonds to the satisfaction of SHO/Investigating Agency, subject to the following conditions as envisaged under Section 438(2) Cr.PC:-

(i) that the petitioner shall make himself available for interrogation before the investigating officer as and when required;

CRM-M-17927-2023 (O&M) -2- 2023:PHHC:100091

(ii) _ that the petitioner shall not, directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case as to dissuade them from disclosing such facts to the court or to any police officer;

(iii) that the petitioner shall not leave the country without prior permission to the Court and shall surrender his/their passport(s), if any.

The learned State Counsel is directed to file a reply in this matter on or before the next date of hearing."

3. Thereafter, on 10.07.2023, the following order was passed:

"Due to incessant rains the Bar Association has called for a no work day.

In the interest of justice, the case is adjourned to 03.08.2023.

Interim order to continue."

4. There is no representation on behalf of the petitioner today.

5. Learned State counsel while referring to the status report dated 03.08.2023 filed by way of affidavit of Rachhpal Singh PPS, DSP, Raikot, District Ludhiana (Rural) contends that the petitioner has not joined the investigation in compliance of order dated 13.04.2023.

In view of the above, the present petition stands dismissed.

August 03, 2023 (JASJIT SINGH BEDI) nisha-II JUDGE

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

NISHA

2023.08.05 10:29

I attest to the accuracy and authenticity of this order/judgment