Jagjit Singh @ Jagjeet Singh vs State Of Punjab And Another
2023 Latest Caselaw 9392 P&H

                        CRM-M-5681-2023(O&M)

                        204                                                   2023:PHHC: 085823

                                    IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                 AT CHANDIGARH

                                                               CRM-M-5681-2023 (O&M)
                                                               Date of decision: July 05, 2023

                        Jagjit Singh @ Jagjeet Singh
                                                                                         ....Petitioner
                                                           Versus

                        State of Punjab and another
                                                                                     ....Respondents

                        CORAM: HON'BLE MR. JUSTICE ARUN MONGA

                        Present:-    Mr. Vikas Bali, Advocate
                                     for petitioner.

                                     Ms. Guramrit Kaur, D.A.G., Punjab.

                                     Mr. D.S. Sidhu, Advocate
                                     for respondent No.2.
                                                  ****

                        ARUN MONGA, J. (ORAL)

Present petition has been filed under Section 438 of Code of

Criminal Procedure, 1973 (for short 'Cr.P.C.') for grant of anticipatory bail

to the petitioner in case FIR No.104 dated 10.07.2021, under Section 307

read with Section 34 IPC and Sections 25 and 27 of the Arms Act, 1959

registered at Police Station Verka, District Police Commissionerate Amritsar.

2. Learned counsel for the petitioner submits that pursuant to

earlier order dated 03.02.2023 passed by this Court, petitioner has joined the

investigation and has fully cooperated in the same.

3. Learned State counsel, per his instructions from ASI Gurjinder

Singh, submits that petitioner has joined investigation and in view of

ASHISH 2023.07.07 16:14 1 of 2 I attest to the accuracy and integrity of this judgment/order CRM-M-5681-2023(O&M)

cooperation rendered by him, no custodial interrogation of petitioner is

required.

4. In view of the above, since custodial interrogation of petitioner

is no more required and he has already joined investigation and cooperated

with the investigating officer, present petition is allowed. Order dated

03.02.2023 granting interim anticipatory bail to the petitioner is made

absolute, subject to petitioner complying with provisions under Section

438(2) Cr.P.C.

5. Pending application(s), if any, shall also stand disposed of.

( ARUN MONGA ) JUDGE July 05, 2023 ashish

Whether speaking/reasoned: Yes/No

Whether reportable: Yes/No

ASHISH 2023.07.07 16:14 2 of 2 I attest to the accuracy and integrity of this judgment/order