Sangat Singh vs State Of Punjab
2024 Latest Caselaw 5560 P&H

Punjab-Haryana High Court

Sangat Singh vs State Of Punjab on 12 March, 2024

SANDEEP SETHI
2024.03.15 06:30

2024:PHHC:035414
CRM-M-2514-2024 (O&M)

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
(291)
CRM-M-2514-2024 (O&M)
Date of Decision:-12.03.2024
Sangat Singh
beeeee Petitioner
Versus
State of Punjab
beeeee Respondent
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
3 2 3 3k
Present: Mr. Mansur Ali and Mr. Raj Sumer Singh,
Advocates for the petitioner.
Mr. R.S. Bhatta, DAG, Punjab.
3k 6 2 ie
ALOK JAIN, J. (Oral)

1. The present petition is for grant of anticipatory bail to the

petitioner in case FIR No.0105 dated 09.12.2023 under Sections 21 (1) of the Mines and Minerals (Development and Regulation) Act, 1957, Section 19 of the Punjab Land and Preservation Act, 1900, Section 51 of the Indian Forest Act, 1927 and Section 3-A of the Forest (Conservation) Act, 1980, registered at Police Station Kiratpur Sahib, District Rupnagar.

2. Vide order dated 18.01.2024, this Court while granting the concession of interim anticipatory bail directed the petitioner to join investigation.

3. Learned State counsel, on instructions from ASI Pritam Singh,

submits that the petitioner has joined the investigation and his custodial

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SANDEEP SETHI 2024.03.15 06:30

2024:PHHC:035414 CRM-M-2514-2024 (O&M)

interrogation is no longer required.

4. In view of above, the petition is allowed. The order dated 18.01.2024 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.

5. 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.

6. 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.

7. Pending miscellaneous applications shall also stand disposed of.

(ALOK JAIN) JUDGE March 12, 2024.

Sandeep

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

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