Massu vs State Of Punjab
2023 Latest Caselaw 16886 P&H

202 2023:PHHC:127048

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

CRM-M-37323-2023
Date of Decision: 29.09.2023

MASSU ....Petitioner
VERSUS
STATE OF PUNJAB ....Respondent

CORAM: HON'BLE MR. JUSTICE VIKAS SURI
Present: None for the petitioner.

Mr. Ravinder Singh, AAG, Punjab.

FIR No. Dated Section/s Police Station
0049 04.05.2021 323, 325, 379, 452, |Mohkampura,
148 & 149 IPC District Amritsar

VIKAS SURI, J. (Oral)

[1] The petitioner has filed the present petition under Section 438 Cr.P.C. for grant of anticipatory bail in the above-captioned case. [2] Upon notice and after hearing learned counsel for the State, petitioner was directed to join investigation and was granted interim anticipatory bail, vide order dated 02.08.2023.

[3] Learned State counsel, on instructions from ASI Sarabjit Singh, states that in pursuance to the aforesaid order passed by this Court, petitioner has joined investigation and is no longer required for

custodial interrogation.

SANGEETA

2023.09.30 16:01

I attest to the accuracy and authenticity of this order/judgment

CRM-M-37323-2023 -2- 2023: PHHC:127048

[4] In view of the above facts but without commenting on the merits of the case, the present petition is allowed and the order dated 02.08.2023 granting interim anticipatory bail to the petitioner is made

absolute, subject to the conditions specified in Section 438(2) Cr.P.C.

(VIKAS SURI) September 29, 2023 JUDGE Sangeeta

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

SANGEETA

2023.09.30 16:01

I attest to the accuracy and authenticity of this order/judgment