Jagroop Singh vs State Of Punjab
2024 Latest Caselaw 501 P&H

Punjab-Haryana High Court

Jagroop Singh vs State Of Punjab on 10 January, 2024

Author: Gurvinder Singh Gill

Bench: Gurvinder Singh Gill

                                                                               2024:PHHC:002692

                               In The High Court for the States of Punjab and Haryana
                                               At Chandigarh



                 (I)                                          CRM-M-36481-2021 (O&M)
                                                              Date of Decision:- 10.1.2024


                               Jagroop Singh                                       ... Petitioner

                                                          Versus

                               State of Punjab                                     ... Respondent



                 (II)                                         CRM-M-37257-2021 (O&M)



                               John William and another                            ... Petitioners

                                                          Versus

                               State of Punjab                                     ... Respondent




                 (III)                                        CRM-M-52309-2021 (O&M)



                               Emanual Masih                                       ... Petitioner

                                                          Versus

                               State of Punjab                                     ... Respondent



                 CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL


                 Present:-           Mr. H.S.Baath, Advocate, for the petitioner
                                     in CRM-M Nos.36481 & 52309 of 2021.

                                     Mr. Ritesh Pandey, Advocate, for the petitioner
                                     in CRM-M-37257-2021.



MOHAN SINGH
2024.01.10 18:13
I attest to the accuracy and
authenticity of this
order/judgment
                  CRM-M Nos.36481, 37257 & 52309 of 2021 (O&M)        -2-    2024:PHHC:002692

                                    Mr. C.L.Pawar, Addl. AG, Punjab.

                                    Mr. Abhishek, Advocate, for
                                    Mr. A.S.Manaise, Advocate, for the complainant.

                                    *****


                  FIR DATE                  POLICE STATION            OFFENCES
                  NO.
                      11       29.1.2021     Dhariwal,        District 420, 379, 427, 447, 511, 120-
                                             Gurdaspur                 B IPC (Sections 467, 468,
                                                                       471 IPC added later on)



                 GURVINDER SINGH GILL, J. (Oral)

1. This order shall dispose of the above mentioned three petitions

wherein petitioners Jagroop Singh, John William, Kuldip Singh and

Emanual Masih, seek grant of anticipatory bail in a case registered

arising out of above mentioned FIR.

2. Learned counsel for the petitioners submitted that the matter has been

amicably resolved amongst the parties with the help of Mediation and

Conciliation Centre of this Court and that the entire agreed amount

already stands paid.

3 Mr. Abhishek, Advocate, appearing on behalf of Mr. A.S.Manaise,

Advocate, representing the complainant has endorsed the aforesaid

factum of compromise and has stated that he has no objection in case

the petitioners are granted bail.

4. Learned State counsel informed that the petitioners have joined

investigation and are not wanted for any interrogation.

5. In view of the aforestated position, all the three petitions are

accepted. In the event of arrest, the petitioners be released on bail

CRM-M Nos.36481, 37257 & 52309 of 2021 (O&M) -3- 2024:PHHC:002692

subject to their furnishing personal bonds and surety bonds to the

satisfaction of Arresting/Investigating Officer. However, the

petitioners shall join the investigation as and when called upon to do

so and cooperate with the Arresting/Investigating Officer and shall

abide by the conditions as provided under Section 438 (2) Cr.P.C.

6. A photocopy of this order be placed on the file of each connected

case.

                 10.01.2024                                         ( GURVINDER SINGH GILL)
                 mohan                                                       JUDGE



                                       Whether speaking /reasoned      Yes / No

                                       Whether Reportable              Yes / No