Ravi Kumar vs State Of Punjab
2023 Latest Caselaw 21050 P&H

Punjab-Haryana High Court

Ravi Kumar vs State Of Punjab on 4 December, 2023

Author: Vikas Suri

Bench: Vikas Suri

217 2023: PHHC:154405

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-53947-2023
Date of Decision: 04.12.2023

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

CORAM: HON'BLE MR. JUSTICE VIKAS SURI

Present: Mr. D.P.S. Joura, Advocate
for the petitioner.

Mr. Gurvinder Singh Sidhu, AAG, Punjab.

FIR Dated Section/s Police Station

No.

085) 06.08.2023 |379, 411 IPC Longowal, District
Sangrur, Punjab.

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 30.10.2023.

3. Learned State counsel, on instructions from ASI Gurbhajan 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 SANGEETA fattest to the accuracy and Whether reasoned/speaking: Yes/No

authenticity of this order/judgment

Whether reportable: Yes/No