Lakhbir Singh @ Lovely vs State Of Punjab
2023 Latest Caselaw 14732 P&H

2023:PHHC: 114451

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
207
CRM-M_No.24342 of 2023
DATE OF DECISION ; 31* August, 2023

Lakhbir Singh @ Lovely
...- Petitioner
Versus

State of Punjab
.... Respondent

CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

RREKRKSE

Present: Mr. B. D. Sharma, Advocate for the petitioner.

Mr. Jaspal Singh Guru, AAG, Punjab.

3K OK OK 2

RAJBIR SEHRAWAT, J. (Oral)

1. The present petition has been filed by the petitioner under Section 438 Cr.P.C. for grant of anticipatory bail in case FIR No.56 dated 20.04.2023 registered under Section 295 IPC at Police Station Chattiwind, District Amritsar Rural.

2. Learned counsel appearing for the State has submitted that pursuant to the interim direction granted vide order dated 12.05.2023, the present petitioner has joined the investigation.

3. In view of the above, the interim order dated 12.05.2023 is

made absolute.

4, Disposed of.

31* August, 2023 (RAJBIR SEHRAWAT) ray JUDGE Whether speaking/reasoned: Yes No

Whether Reportable: Yes No

RAJ KUMAR

2023.09.01 16:39

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