Bimla Mittal vs State Of Punjab
2023 Latest Caselaw 15460 P&H

                                                                                              2023:PHHC:118253

                                        IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                     AT CHANDIGARH

                          103-1                                      CRM-M-39412-2023
                                                                     Date of Decision: 11.09.2023

                          Bimla Mi al                                                ......... Pe   oner

                                                       Versus

                          State of Punjab                                            ......... Respondent

                          CORAM:        HON'BLE MR. JUSTICE ANOOP CHITKARA

                          Present:-     Mr. P.S. Ahluwalia, Advocate for the pe   oner.

                                        Mr. Luvinder Sofat, D.A.G., Punjab.

                                                       ****

                          ANOOP CHITKARA, J. (ORAL)

FIR No. Dated Police Sta on Sec ons 16 02.05.2023 Vigilance Bureau, Flying 409, 420, 465, 466, 468, 471, 120-

Squad-I, Mohali B IPC and 13(1) (a), 13(2) of Preven on of Corrup on Act, 1988 as amended by Preven on of Corrup on (amendment) Act,

The pe oner apprehending the arrest in the FIR cap oned above, has come

up before this Court under Sec on 438 CrPC seeking bail.

2. Counsel for the pe oner submits that in compliance of order dated

01.09.2023 passed by this Court, en re compensa on amount has been deposited.

3. State counsel does not refute the submission of counsel for the pe oner.

4. Given above, the present pe on is allowed and interim bail granted vide

order dated 11.08.2023 is made absolute. All pending miscellaneous applica ons, if any,

stand disposed of.

(ANOOP CHITKARA) JUDGE 11.09.2023 Jyo -II

Whether speaking/reasoned Yes/No JYOTI 2023.09.11 14:54 Whether Reportable Yes/No I attest to the accuracy and integrity of this order/judgment.