Gurmeet Kaur vs State Of Punjab
2023 Latest Caselaw 19225 P&H

2023:PHHC: 141235

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
209
CRM-M_No.45565 of 2023
DATE OF DECISION : 6" NOVEMBER, 2023

Gurmeet Kaur
.... Petitioner
Versus

State of Punjab
.... Respondent

CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT
KRESS
Present: | Mr. Charnjit Singh, Advocate for the petitioner.

Mr. Gurpreet Singh Sandhu, DAG, Punjab.
ok OK OK Ok

RAJBIR SEHRAWAT, J. (Oral)

1. The present petition has been filed by the petitioner under Section 438 of the Code of Criminal Procedure, for grant of anticipatory bail in case FIR No.0166 dated 13.11.2022 registered under Section 420 IPC at Police Station City-I], District Malerkotla.

2. Learned counsel appearing for the State, on instructions from ASI Jaspal Singh, has submitted that pursuant to the interim direction granted vide order dated 13.09.2023, the present petitioner has joined the investigation and is not required.

3. In view of the above, the interim order dated 13.09.2023 is

made absolute.

4, Disposed of.

6 November, 2023 (RAJBIR SEHRAWAT)

'Taj' JUDGE Whether speaking/reasoned: Yes No

Whether Reportable: Yes No

RAJ KUMAR

2023.11.07 14:54

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