Punjab-Haryana High Court
Baljinder Singh Bedi Alias ... vs State Of Punjab on 21 September, 2023
CRM-M-34686-2023 2023:PHHC:124582
1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
102-a CRM-M-34686-2023
Date of decision: 21.09.2023
Baljinder Singh Bedi @ Baljinder Singh
..Petitioner
Versus
State of Punjab
..Respondent
CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
Present: Mr. Vipan Kumar Sharma, Advocate for the petitioner.
Ms. Himani Arora, AAG, Punjab.
***
AMAN CHAUDHARY, J.
1. On 20.07.2023, this Court had passed the following order:-
"The present petition has been filed under
Section 438 Cr.P.C. for grant of pre-arrest bail to the
petitioner in case FIR No.0119 dated 03.06.2023,
registered under Sections 406, 420 and 120-B IPC and
Section 13 of Punjab Travel Professional (Regulation)
Act, 2014, at Police Station Division No.8, District
Police Commissionerate, Jalandhar.
Learned counsel contends that the petitioner is
not named in the FIR, his name surfaced based on
enquiry conducted by the police during the
investigation. He is employed with ICICI Bank and has
no concern with the complainant or the case, his
involvement is primarily on account of the fact that his
real brother Prabhjeet Singh Bedi is an accused. The
amount of Rs.24,750/- was transferred in his account by
the complainant, out of which he has returned
Rs.12,500/-. The petitioner is not involved in any other
case. He is ready and willing to join investigation as and
when required by the investigating agency.
Notice of motion.
At the asking of the Court, Mr. Manipal Singh
Atwal, DAG Punjab accepts notice on behalf of
respondent-State.
Ankur Goyal
2023.09.22 16:22
I attest to the accuracy and
integrity of this order/judgment
CRM-M-34686-2023 2023:PHHC:124582
Meanwhile, the petitioner is directed to join the
investigation on or before 28.07.2023. In the event of
his arrest, he shall be released on interim bail to the
satisfaction of the Arresting Officer, subject to
compliance of conditions as enshrined under Section
438(2) Cr.P.C.
However, it is clarified that if the petitioner does
not join and cooperate with the Investigating Agency as
required by the Arresting/Investigating Officer, this
interim order shall be deemed to have been vacated.
Adjourned to 14.09.2023."
2. Learned counsel submits that in pursuance of the afore-
mentioned order, the petitioner has not only joined investigation but also
fully cooperated with the investigating agency. He further submits that in
case the investigating agency requires the petitioner to appear, he shall
make himself available without demur.
3. Learned State counsel on instructions affirms the factum of
joining the investigation by the petitioner and cooperating with the
investigating agency. He also submits that at this stage, the petitioner is
not required for any custodial interrogation.
4. In view of the above and without expressing any opinion on
the merits of the case, anticipatory bail petition filed by the petitioner is
allowed and the order dated 20.07.2023 granting interim bail to him, is
hereby made absolute, subject to compliance of conditions as specified
under Section 438(2) Cr. P.C
5. However, it is made clear that if the petitioner fails to join
and cooperate with the investigating agency as and when required, the
State would be at liberty to move an application for cancellation of the
present anticipatory bail granted to him.
( AMAN CHAUDHARY )
21.09.2023 JUDGE
Ankur
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
Ankur Goyal
2023.09.22 16:22
I attest to the accuracy and
integrity of this order/judgment
