Punjab-Haryana High Court
Ranveer Singh @ Ranvir Singh @ ... vs State Of Punjab on 28 August, 2023
Neutral Citation No:=2023:PHHC:112158
CRM-M-30581-2023 2023:PHHC:112158 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
210 CRM-M-30581-2023
Date of decision: 28.08.2023
Ranveer Singh @ Ranvir Singh @ Ricky ..Petitioner
Versus
State of Punjab ..Respondent
CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
Present: Mr. HPS Ishar, Advocate for the petitioner.
Ms. Himani Arora, AAG, Punjab.
***
AMAN CHAUDHARY, J.
1. On 13.07.2023, this Court had passed the following order:-
"The present petition has been filed under Section 438
Cr.P.C. for grant of pre-arrest bail to the petitioner in
case FIR No.72 dated 15.05.2023, registered under
Section 21 NDPS Act (Section 29 NDPS Act added later
on) at Police Station Doraha, Police District Khanna,
District Ludhiana.
Learned counsel contends that the name of the
petitioner surfaced based on disclosure statement of co-
accused Pardeep Singh from whom the alleged recovery
of non-commercial quantity of contraband (40 grams
heroin) was effected. Reliance is placed on the judgment
passed by Hon'ble The Supreme Court in Tofan Singh
vs. State of Tamil Nadu, 2021 (1) RCR (Criminal) 1.
Petitioner is involved in 1 more case under the NDPS
Act involving noncommercial quantity of contraband.
Further reliance is placed on the judgment of Hon'ble
Supreme Court in Vijay Singh vs. State of Haryana, SLP
(Crl.) 1266 /2023 dated 17.05.2023 wherein the
petitioner who was involved on the basis of disclosure
statement, the recovery being 1.7 kg. of Poppy Straw
(Doda Post) and involvement in one more case under the
NDPS Act, was granted anticipatory bail, which was
dismissed by a coordinate of this Court. The petitioner is
ready and willing to join investigation as and when
required by the investigating agency.
Notice of motion.
At the asking of the Court, Mr. Manipal Singh Atwal,
DAG Punjab accepts notice on behalf of respondent-
State.
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Neutral Citation No:=2023:PHHC:112158
Meanwhile, the petitioner is directed to join the
investigation on or before 20.07.2023. In the event of
his arrest, he shall be released on interim bail to the
satisfaction of the Arresting Officer, subject to
compliance of the conditions as enshrined under Section
438(2) Cr.P.C.
However, it is clarified that if the petitioner does not
join and cooperate with the Investigating Agency as
required by the Arresting/Investigating Officer, this
interim order shall be deemed to have been vacated.
Adjourned to 28.08.2023."
2. Learned counsel submits that in pursuance of the afore-
mentioned order, the petitioner has not only joined investigation but also
fully cooperated with the investigating agency and was also handed over
possession of the car in question which was so also has been released on
superdari to him. He further submits that in case the investigating agency
requires the petitioner to appear, he shall make himself available without
demur.
3. Learned State counsel on instructions from ASI Hakam
Singh affirms the factum of joining the investigation by the petitioner and
cooperating with the investigating agency. She also submits that at this
stage, the petitioner is not required for further custodial interrogation.
4. In view of the above and without expressing any opinion on
the merits of the case, anticipatory bail petition filed by the petitioner is
allowed and the order dated 13.07.2023 granting interim bail to him, is
hereby made absolute, subject to compliance of conditions as specified
under Section 438(2) Cr. P.C
5. However, it is made clear that if the petitioner fails to join
and cooperate with the investigating agency as and when required, the
State would be at liberty to move an application for cancellation of the
present anticipatory bail granted to him.
( AMAN CHAUDHARY )
28.08.2023 JUDGE
ashok
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
Neutral Citation No:=2023:PHHC:112158
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