Jasmeet Singh vs State Of Punjab
2023 Latest Caselaw 20580 P&H

Citation : 2023 Latest Caselaw 20580 P&H
Judgement Date : 28 November, 2023

Punjab-Haryana High Court

Jasmeet Singh vs State Of Punjab on 28 November, 2023

SANDEEP SETHI
2023.12.04 12:49

2023:PHHC:150710
CRM-M-42813-2023

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
(210)
CRM-M-42813-2023
Date of Decision:-28.11.2023

Jasmeet Singh

beeeee Petitioner
Versus
The State of Punjab
beeen Respondent
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
3 2 3 3k
Present: Mr. G.S. Dhindsa, Advocate for the petitioner.
Mr. Kamalpreet Bawa, AAG, Punjab.
3k 6 2 ie
ALOK JAIN, J. (Oral)

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

petitioner in case FIR No.108 dated 02.08.2023, under Section 406/420 of IPC, registered at Police Station Division No.4, Patiala (Annexure P-1).

2. Vide order dated 29.08.2023, a Co-ordinate Bench of this Court while granting the concession of interim anticipatory bail directed the petitioner to join investigation.

3. Learned counsel for the petitioner submits that, in fact, the matter has been compromised between the parties and an appropriate petition shall be filed for quashing of the present FIR also.

4. Learned State counsel, on instructions from ASI Satvir Singh, submits that the petitioner has joined the investigation and his custodial

interrogation is no longer required.

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2023:PHHC:150710 CRM-M-42813-2023

5. In view of above, the petition is allowed. The order dated 29.08.2023 granting interim anticipatory bail to the petitioner, is made 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.

6. However, nothing stated above shall be construed as a final

expression of opinion on the merits of the case.

(ALOK JAIN) JUDGE November 28, 2023.

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

SANDEEP SETHI

2023.12.04 12:49

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