Rama vs State Of Punjab
2023 Latest Caselaw 6695 P&H

                                                   Neutral Citation No:=2023:PHHC:066537




CRM-M-48847-2022 (O&M)                                        2023:PHHC:066537
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     IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH


                                        CRM-M-48847-2022 (O&M)
                                        Date of decision : 9.5.2023

Rama
                                                                      ... Petitioner

                          VERSUS

State of Punjab

                                                                   ... Respondent

CORAM: HON'BLE MR. JUSTICE KARAMJIT SINGH

Present:    Ms. Arshdeep Kaur, Advocate, for
            Mr. Yashpal Thakur, Advocate,
            for the petitioner.

            Mr. C.L.Pawar, Addl. AG, Punjab.
                  *****

KARAMJIT SINGH, J. (Oral)

Prayer is for grant of anticipatory bail to the petitioner in

criminal case having FIR No.110 dated 7.6.2021 registered under Sections

302, 120-B, 323, 506 IPC at Police Station Fatehgarh Sahib, District

Fatehgarh Sahib.

2. The allegations in nutshell are that all the accused persons

entered into a conspiracy and thereafter, in furtherance of the said

conspiracy, co-accused Badal while driving white colour Verna car rammed

the same against Rinku and ran over Baljit Kaur, as a result of which, Baljit

Kaur sustained injuries and later on, died.

3. Counsel for the petitioner inter alia submits that as per

prosecution version, petitioner-Rama was also sitting along side Badal in

the aforesaid Verna car when the same hit against Baljit Kaur. She further

submits that main-accused Badal faced trial and has been acquitted vide

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Neutral Citation No:=2023:PHHC:066537

CRM-M-48847-2022 (O&M) 2023:PHHC:066537

judgment dated 4.5.2022 (Annexure P-3). He further submits that the

petitioner has joined the investigation with the police in compliance of

previous order.

4. State counsel on instructions from ASI Gurcharan Singh

submits that the petitioner, who has joined investigation with the police, is

not required for further investigation or custodial interrogation and that the

challan has been prepared which will be filed very shortly in the Court

concerned.

5. In view of the above, without commenting on the merits of the

case, the present petition is allowed and order of interim bail dated

16.11.2022 is hereby made absolute subject to the conditions as envisaged

under Section 438(2) Cr.P.C.

                                                   ( KARAMJIT SINGH)
                                                        JUDGE
May 9, 2023
Paritosh Kumar


         Whether speaking/reasoned                 Yes/No
         Whether reportable                        Yes/No

Neutral Citation No:=2023:PHHC:066537

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