Davinder Singh vs State Of Punjab
2024 Latest Caselaw 5008 P&H

Punjab-Haryana High Court

Davinder Singh vs State Of Punjab on 5 March, 2024

SANDEEP SETHI
2024.03.12 03:52

2024:PHHC:031415
CRM-M-60662-2023

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
(206)
CRM-M-60662-2023
Date of Decision:-05.03.2024
Davinder Singh
beeeee Petitioner
Versus
State of Punjab
beeeee Respondent
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
3 2 3 3k
Present: Ms. Tanisha and Ms. Anmol, Advocates for
the petitioners.
Mr. R.S. Thind, DAG, Punjab.
o8 3s 2 2
ALOK JAIN, J. (Oral)

1. The present petition is for grant of pre-arrest bail to the

petitioner in case FIR No.261 dated 01.07.2023 under Sections 336 and 34 of IPC and Section 25 of the Arms Act, 1959, registered at Police Station City Ferozepur, District Ferozepur.

2. Vide order dated 04.12.2023, this Court while granting the concession of interim anticipatory bail directed the petitioner to join investigation.

3. Learned counsel for the petitioner submits that in compliance of the order dated 04.12.2023, the petitioner has joined the investigation and also surrendered the weapon.

4. Learned State counsel, on instructions from ASI Jagroop

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SANDEEP SETHI 2024.03.12 03:52

2024:PHHC:031415 CRM-M-60662-2023

Singh, re-affirms the fact that the petitioner has joined the investigation and his custodial interrogation is no longer required.

5. In view of above, the petition is allowed. The order dated 04.12.2023 granting interim anticipatory bail to the petitioner, is made absolute. However, the petitioner shall join the investigation as and when called upon to do so by the Investigating Agency and shall abide by the conditions of Section 438 (2) Cr.P.C.

6. However, nothing stated above shall be construed as a final expression of opinion on the merits of the case and this order shall not be considered as parity qua any other co-accused.

7. It is made clear that, in case, the petitioner is found involved in any such activity once again, the State is at liberty to promptly move an appropriate application for cancellation of bail detailing out the circumstances and violation of the condition(s) of bail.

(ALOK JAIN)

JUDGE

March 05, 2024.

Sandeep

Whether speaking/reasoned:- Yes/No Whether Reportable:- Yes/No

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