Chud Singh @ Shri Chud Singh vs State Of Haryana
2023 Latest Caselaw 22433 P&H

Punjab-Haryana High Court

Chud Singh @ Shri Chud Singh vs State Of Haryana on 20 December, 2023

SANDEEP SETHI
2023.12.21 09:42

2023:PHHC:163977
CRM-M-58069-2023

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
(216)
CRM-M-58069-2023
Date of Decision:-20.12.2023

Chud Singh @ Shri Chud Singh

beeeee Petitioner
Versus
State of Haryana
beeeee Respondent
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
3 2 3 3k
Present: Mr. Parveen Kumar, Advocate for the petitioner.
Mr. Tanuj Sharma, AAG, Haryana.
3k 6 2 ie
ALOK JAIN, J. (Oral)

1. The present petition is for grant of anticipatory bail to the

petitioners in case FIR No.105 dated 29.05.2020, under Sections 307, 323, 148, 149, 325 and 201 of IPC and Sections 25 and 54 of the Arms Act, registered at Police Station Sanoli, District Panipat.

2. Vide order dated 20.11.2023, this Court while granting the concession of interim anticipatory bail directed the petitioner to join investigation.

3. Learned State counsel, on instructions from SI Krishan submits that the petitioner has joined the investigation and his custodial interrogation is no longer required.

4. In view of above, the petition is allowed. The order dated

20.11.2023 granting interim anticipatory bail to the petitioner, is made

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2023:PHHC:163977 CRM-M-58069-2023

absolute. However, the petitioner shall join the investigation as and when called upon to do so by the Investigating Agency and shall abide by the conditions of Section 438 (2) Cr.P.C.

5. However, nothing stated above shall be construed as a final expression of opinion on the merits of the case.

6. It is made clear that in case the petitioner is found involved in any such activity once again, the present concession granted shall be

considered for being withdrawn.

(ALOK JAIN) JUDGE December 20, 2023.

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

SANDEEP SETHI

2023.12.21 09:42

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