Chandresh vs Union Territory, Chandigarh
2024 Latest Caselaw 5463 P&H

Punjab-Haryana High Court

Chandresh vs Union Territory, Chandigarh on 11 March, 2024

CRM-M-46217-2023 2024: PHHC:034429
-1-

IN THE HIGH COURT OF PUNJAB & HARYANA

AT CHANDIGARH
205
CRM-M-46217-2023
Date of decision: 11.03.2024
CHANDRESH
....Petitioner
Versus
UNION TERRITORY, CHANDIGARH
...Respondent
CORAM: HON'BLE MR. JUSTICE KULDEEP TIWARI
Present: |§ Mr. Vivek Kathuria, Advocate
for the petitioner.
Ms. Simsi Dhir Malhotra, APP, UT, Chandigarh.
KULDEEP TIWARI. J.(Oral)

1. On the last date of hearing i.e on 10.01.2024, the following order was passed:-

"No one has caused appearance on behalf of the petitioner.

On the last date of hearing notice of motion was issued to the UT, Chandigarh.

In pursuance to the notice issued, a status report dated 10.10.2023, by way of an affidavit of Sh.Gurmukh Singh, SDPO Central on behalf of respondent-UT, Chandigarh, has been filed, which is taken on record.

This Court has perused the file. At this stage, this Court deems it appropriate to direct the petitioner to join the investigation and to co-operate with the investigating officer.

Accordingly, the petitioner is directed to join the investigation and on his doing so, the petitioner be released on interim bail subject to his furnishing personal bonds and surety to the satisfaction of Arresting/Investigating Officer. However, the petitioner shall

continue to join the investigation as and when called upon to do so,

AMANDEEP GOSAIN 2024.03.12 15:56

| attest to the accuracy and integrity of this order/judgment

CRM-M-46217-2023 2024: PHHC:034429

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

Adjourned to 11.03.2024."

2. Learned counsel for the petitioner submits that in pursuance of the order dated 10.01.2024, the petitioner had joined the investigation.

3. Learned State counsel, on instructions from ASI Ram Gopal, submits that the petitioner had joined the investigation and he is not required for any further custodial interrogation.

4. In view of the statement made by learned State counsel, the interim

order dated 10.01.2024, is hereby made absolute.

(KULDEEP TIWARI) 11.03.2024 JUDGE amandeep Whether speaking/reasoned. Yes/No

Whether Reportable. : Yes/No

AMANDEEP GOSAIN 2024.03.12 15:56

| attest to the accuracy and integrity of this order/judgment