Ravi Kumar vs State Of Punjab
2023 Latest Caselaw 21032 P&H

Punjab-Haryana High Court

Ravi Kumar vs State Of Punjab on 4 December, 2023

Author: Vikas Suri

Bench: Vikas Suri

2023.12.05 12:57

207 2023:PHHC:154425

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-9831-2023
Date of Decision: 04.12.2023

RAVI KUMAR ....Petitioner
VERSUS
STATE OF PUNJAB ....Respondent

CORAM: HON'BLE MR. JUSTICE VIKAS SURI

Present: Mr. Puneet Sharma, Advocate
for the petitioner.

Mr. Gurvinder Singh Sidhu, AAG, Punjab.

FIR Dated Section/s Police Station

No.

290 11.10.2022 |323, 324, 326,148, |Rama Mandi, District
149, 120-B IPC Jalandhar.

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 23.02.2023..

3. Learned State counsel, on instructions from ASI Manjit 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