Lakhwinder Singh vs State Of Punjab And Another
2023 Latest Caselaw 21233 P&H

Punjab-Haryana High Court

Lakhwinder Singh vs State Of Punjab And Another on 6 December, 2023

288/2

2023:PHHC:155909

IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH

Crl. Misc. No. M-45612 of 2023
Date of Decision: December 06, 2023

Lakhwinder Singh

desees Petitioner

versus

State of Punjab and another

eee Respondents

CORAM: HON'BLE MR.JUSTICE HARPREET SINGH BRAR

Present:-

kK

Mr. B.S. Jatana, Advocate
for the petitioner

Mr. Madhur Sharma, AAG Punjab

Mr. Davinder Pal Soni Joura, Advocate
for respondent No. 2

36 2 2

Harpreet Singh Brar, J. (Oral)

1.

This is the second petition filed by the petitioner under Section 438

Cr.P.C. for grant of anticipatory bail to the petitioner in case FIR No. 0190 dated

16.09.2022 registered under Section 304 IPC (Section 201 IPC added later on) at

Police Station Sadar Dhuri, District Sangrur.

2.

On 13.09.2023, following order was passed by the Co-ordinate Bench

of this Court:-

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2023.12.07 10:15

| attest to the accuracy and integrity of this order/ judgment Chandigarh

"This is the second petition that has been filed for grant of anticipatory bail to the petitioner in FIR No. 190 dated 16.09.2022, registered under Sections 304 and 201 (added later on) of the IPC at Police Station Sadar Dhuri, District Sangrur.

The first petition, bearing CRM-M-52016-2022, was dismissed as withdrawn on 17.11.2022 noticing the fact that the petitioner is involved in some other FIRs.

Learned counsel for the petitioner submits that the new ground

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2023:PHHC:155909

for filing the present petition is that a compromise has been effected between the petitioner and respondent No. 2-Bikkar Singh, father of deceased Nandu Ram.

Notice of motion.

Mr. Davinder Pal Singh Joura, Advocate, who is present in Court, accepts notice on behalf of respondent No. 2 and acknowledges the fact that there is an amicable settlement between the parties.

List again 06.12.2023.

To be heard with CRM-M-44767-2023.

Meanwhile, in the event of arrest, the petitioner be released on interim bail subject to his furnishing personal bonds and surety to the satisfaction of Arresting/Investigating Officer. However, the petitioner shall join the investigation as and when called upon to do so and shall

abide by the conditions as provided under Section 438 (2) Cr.P.C. "

3. Learned State counsel, on instructions from ASI Gurpreet Singh, states that pursuant to order dated 13.09.2023, the petitioner has joined the investigation and is no more required for custodial interrogation.

4. In view of the statement of learned State counsel, order dated 13.09.2023 is made absolute. The petitioner shall abide by the terms and conditions enumerated in Section 438(2) Cr.P.C.

5. Petition stands disposed of.

6. Nothing observed hereinabove shall be construed as expression of opinion of this Court on merits of the case and trial court shall proceed without

being prejudiced by observations of this Court.

(HARPREET SINGH BRAR) JUDGE December 06, 2023

Pe

Whether speaking/reasoned : Yes/No Whether Reportable : Yes/No

2023.12.07 10:15 | attest to the accuracy and integrity of this order/ judgment

Chandigarh