Sukhchain Singh vs State Of Haryana
2023 Latest Caselaw 22049 P&H

Punjab-Haryana High Court

Sukhchain Singh vs State Of Haryana on 15 December, 2023

Author: Vikas Suri

Bench: Vikas Suri

2023.12.15 17:02

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

206 2023:PHHC:161451
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-54560-2023
Date of Decision: 15.12.2023

SUKHCHAIN SINGH ....Petitioner
VERSUS
STATE OF HARYANA .... Respondent

CORAM: HON'BLE MR. JUSTICE VIKAS SURI

Present: Ms. Himani Anand, Advocate
for the petitioner.

Mr. Pawan Jhanda, DAG, Haryana.

FIR Dated Section/s Police Station

No.

315 | 07.10.2023 (date of |18 of NDPS Act, | City Pehowa, District
FIR is wrongly |1985 Kurukshetra

mentioned in
impugned order as
10.07.2023)

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 31.10.2023.

3. Learned State counsel, on instructions from SI Surender, 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 15, 2023 JUDGE

Sangeeta Whether reasoned/speaking: Yes/No Whether reportable: Yes/No