Pavitra Alias Tarun vs State Of Punjab
2024 Latest Caselaw 6896 P&H

Punjab-Haryana High Court

Pavitra Alias Tarun vs State Of Punjab on 2 April, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                                                                       2024:PHHC: 044037

                                      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

             210                                         CRM-M-10208-2024
                                                         Date of decision: 02.04.2024

             PAVITRA ALIAS TARUN                                                     .... PETITIONER(S)

                                                                 VERSUS

             STATE OF PUNJAB                                                         ...RESPONDENT(S)

             CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

             Present:                 None for the petitioner(s).

                                      Mr. Harkanwar Jeet Singh, AAG, Punjab.

                       ****
             JASJIT SINGH BEDI, J. (Oral)

On 27.02.2024, the following order was passed:-

"The present petition has been filed under Section 438 Cr.P.C. for the grant of anticipatory bail to the petitioner in case registered against him vide FIR No.83 dated 04.07.2019 under Sections 379-B, 341, 355, 506, 323, 148 and 149 IPC at Police Station Mataur, District SAS Nagar.

The learned counsel for the petitioner inter alia contends that a compromise has been arrived at between the parties.

Notice of motion for 02.04.2024.

Ms. Ramta K Chaudhary, DAG, Punjab, present in the Court, accepts notice on behalf of the State. Mr. Sagar Sethi, Advocate, has put in appearance on behalf of the complainant.

In the meantime, the petitioner is directed to appear before the SHO/Investigating Officer to join investigation and in the event of his arrest, he shall be released on bail on his furnishing bail bonds to the satisfaction of SHO/Investigating Agency, subject to the following conditions as envisaged under Section 438(2) Cr.P.C.:-

(i) that the petitioner shall make himself available for interrogation before the investigating officer as and when required;

(ii) that the petitioner shall not, directly or indirectly

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make any inducement, threat or promise to any person acquainted with the facts of the case as to dissuade him/her from disclosing such facts to the Court or to any police officer,

(iii) that the petitioner shall not leave the country without prior permission of the Court and shall surrender his passport, if any.

Meanwhile, the State is directed to file an affidavit/reply as to the exact role of the petitioner and his co-accused alongwith the details of pending FIRs, if any, on or before the next date of hearing."

Despite the passing of the afore-mentioned order, the petitioner

has not joined investigation.

In view of the above, the present petition stands dismissed.

(JASJIT SINGH BEDI) JUDGE 02.04.2024 Kusum

Whether speaking/reasoned Yes/No Whether Reportable Yes/No

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