Gurdeep Singh vs State Of Punjab
2024 Latest Caselaw 8251 P&H

Punjab-Haryana High Court

Gurdeep Singh vs State Of Punjab on 19 April, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                                                                 2024:PHHC: 052809


                                      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

             101                                        CRM-M-54701-2023
                                                        Date of decision: 19.04.2024

             GURDEEP SINGH                                                    .... PETITIONER(S)

                                                              VERSUS

             STATE OF PUNJAB                                                  ...RESPONDENT(S)

             CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

             Present:                 Mr. Gurkirat Singh, Advocate for
                                      Mr. Gaurav Datta, Advocate
                                      for the petitioner(s).

                                      Mr. Harkanwar Jeet Singh, AAG, Punjab.

                                      Mr. Arjun Dhingra, Advocate for
                                      Mr. Sanyam Khetarpal, Advocate
                                      for the complainant.

                                      ****

             JASJIT SINGH BEDI, J. (Oral)

The prayer in the petition under Section 438 Cr.PC is for grant

of anticipatory bail to the petitioner in case FIR No.151 dated 22.08.2023

under Sections 420, 406 and 120-B IPC and Section 24 of Immigration Act

registered at P.S. Mataur, District SAS Nagar (Annexure P-1).

Learned Counsel for the petitioner submits that pursuant to the

interim order dated 14.02.2024 passed by this Court, petitioner has joined

the investigation.

The learned State Counsel on instructions submits that the

petitioner has joined investigation in terms of order dated 14.02.2024 and is

not required for custodial interrogation.

In this view of the matter, interim order dated 14.02.2024 is

made absolute.

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However, the petitioner shall keep on joining the investigation

as and when required to do so and he shall abide by the conditions as

envisaged under Section 438(2) Cr.P.C.

Petition stands disposed of.

(JASJIT SINGH BEDI) JUDGE 19.04.2024 Kusum

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

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