Ranjha vs State Of Punjab
2023 Latest Caselaw 21031 P&H

Punjab-Haryana High Court

Ranjha vs State Of Punjab on 4 December, 2023

Author: Vikas Suri

Bench: Vikas Suri

2023.12.05 12:57

216 (2) 2023:PHHC:154543

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-47996-2023
Date of Decision: 04.12.2023

RANJHA ....Petitioner
VERSUS
STATE OF PUNJAB ....Respondent

CORAM: HON'BLE MR. JUSTICE VIKAS SURI

Present: Mr. Nitin Sharma, Advocate for
Mr. Ramesh Chand Sharma, Advocate for the petitioner.

Mr. Gurvinder Singh Sidhu, AAG, Punjab.

FIR Dated Section/s Police Station
No.
72 | 02.09.2023 |452, 323, 148, 149 Lambran District
IPC Jalandhar Rural.

VIKAS SURI, J. (Oral)

1. The petitioner has filed the present petition under Section 438 Cr.P.C. for grant of anticipatory bail in the above-captioned case.

2. Upon notice and after hearing learned counsel for the State, petitioner was directed to join investigation and was granted interim anticipatory bail, vide order dated 22.09.2023.

3. Learned State counsel, on instructions from ASI Baljinder Singh, submits that in pursuance to the aforesaid order passed by this Court, petitioner has joined investigation and is no longer required for custodial interrogation.

5. In view of the above facts and the statement made by learned State counsel, without commenting upon the merits of the case, the interim anticipatory bail granted is made absolute, subject to the conditions specified in Section 438(2) Cr.P.C.

(VIKAS SURI) December 04, 2023 JUDGE Sangeeta

Whether reasoned/speaking: Yes/No

[attest to the accuracy and Whether reportable: Yes/No

authenticity of this order/judgment