Amandeep Kaur And Another vs State Of Punjab
2023 Latest Caselaw 21707 P&H

Punjab-Haryana High Court

Amandeep Kaur And Another vs State Of Punjab on 12 December, 2023

Author: Vikas Suri

Bench: Vikas Suri

SANGEETA

2023.12.13 10:23

I attest to the accuracy and
authenticity of this
order/judgment

206(1) 2023:PHHC:159165
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-37924-2023
Date of Decision: 12.12.2023

AMANDEEP KAUR AND ANOTHER ....Petitioners
VERSUS
STATE OF PUNJAB ....Respondent

CORAM: HON'BLE MR. JUSTICE VIKAS SURI

Present: Mr. Simranjit Singh, Advocate
for the petitioner.

Mr. Gurvinder Singh Sidhu, AAG, Punjab.

FIR Dated Section/s Police Station
No.

112} 09.07.2023 |452, 324,323,427, |Bhawanigarh, District
506, 148, 149 IPC Sangrur.

(325, 201 IPC added
subsequently in the
FIR)

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 04.08.2023.

3. Learned State counsel, on _ instructions from H.C. Lovepreet 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.

4. 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 12, 2023 JUDGE Sangeeta Whether reasoned/speaking: Yes/No Whether reportable: Yes/No