Jasmer Singh And Ors vs State Of Punjab
2024 Latest Caselaw 5094 P&H

Punjab-Haryana High Court

Jasmer Singh And Ors vs State Of Punjab on 6 March, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                                                               2024:PHHC: 032238

                                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                    CHANDIGARH

             215                                        CRM-M-55813-2023
                                                        Date of decision: 06.03.2024

             JASMER SINGH AND ORS                                          .... PETITIONER(S)

                                                              VERSUS

             STATE OF PUNJAB                                                  ...RESPONDENT(S)

             CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

             Present:                 Mr. Vaibhav Narang, Advocate
                                      for the petitioner(s).

                                      Mr. D.S. Brar, Sr. DAG, Punjab.

                                      Mr. P.S. Ahluwalia, 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.349 dated 08.09.2023

under Sections 406, 420 and 120-B of IPC registered at P.S. Phase-Sohana,

District SAS Nagar.

Learned Counsel for the petitioner submits that pursuant to the

interim order dated 06.11.2023 passed by this Court, petitioner has joined

the investigation. He contends that the petitioner has handed over all the

documents.

The learned State Counsel on instructions submits that all the

documents have been handed over and the petitioner has joined investigation

in terms of order dated 06.11.2023 and is not required for custodial

interrogation.

authenticity of this order/judgment Punjab & Haryana High Court, CHD

In this view of the matter, interim order dated 06.11.2023 is

made absolute.

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 06.03.2024 Kusum

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

authenticity of this order/judgment Punjab & Haryana High Court, CHD