Gurdeep Singh vs State Of Punjab
2023 Latest Caselaw 21708 P&H

Punjab-Haryana High Court

Gurdeep Singh vs State Of Punjab on 12 December, 2023

Author: Vikas Suri

Bench: Vikas Suri

SANGEETA

2023.12.13 10:23

211 2023:PHHC:159152
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-49738-2023
Date of Decision: 12.12.2023

GURDEEP SINGH ....Petitioner(s)
VERSUS
STATE OF PUNJAB ....Respondent(s)

CORAM: HON'BLE MR. JUSTICE VIKAS SURI

Present: Mr. Shiv Charan Bhola, Advocate, for the petitioner.
Mr. Gurvinder Singh Sidhu, AAG, Punjab.

FIR Dated Section/s Police Station

24 | 10.03.2023 |4(1) and 21(1) of Nangal, Rupnagar,
Mines and Minerals __| District Rupnagar
(Regulations of Punjab.
Development) Act,
1957

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 03.10.2023.

3. Learned State counsel, on instructions from ASI Mehar 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

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

authenticity of this order/judgment