Mandeep Singh @ Monu vs State Of Punjab
2023 Latest Caselaw 22130 P&H

Punjab-Haryana High Court

Mandeep Singh @ Monu vs State Of Punjab on 16 December, 2023

Author: Vikas Suri

Bench: Vikas Suri

2023.12.16 17:28

I attest to the accuracy and
authenticity of this
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201 2023:PHHC:161930
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-55402-2023
Date of Decision: 16.12.2023

MANDEEP SINGH @ MONU ....Petitioner
VERSUS
STATE OF PUNJAB ....Respondent

CORAM: HON'BLE MR. JUSTICE VIKAS SURI

Present: Mr. Dinesh Kumar, Advocate for
Mr. Manish Kumar Singla, Advocate, for the petitioner.

Mr. Hakam Singh, AAG, Punjab.

Mr. P.B.S. Goraya, Advocate, for the complainant.

FIR Dated Section/s Police Station

No.

124} 13.10.2023 |307, 304 &427IPC | Fatehgarh Sahib,
District Fatehgarh
Sahib

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 06.11.2023.

3. Learned State counsel, on instructions from SI Suresh Kumar, 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 16, 2023 JUDGE

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