Central Bureau Of Investigation vs Jagdeep Singh And Others
2024 Latest Caselaw 19956 P&H

Punjab-Haryana High Court

Central Bureau Of Investigation vs Jagdeep Singh And Others on 11 November, 2024

                                     Neutral Citation No:=2024:PHHC:146622




           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH


     206                                              CRM-M-11609-2024(O&M)
                                             Date of Decision : November 11, 2024


CENTRAL BUREAU OF INVESTIGATION                                     .....Petitioner
                       VERSUS

JAGDEEP SINGH AND OTHERS                                        .....Respondents

CORAM: HON'BLE MR. JUSTICE KULDEEP TIWARI

Present :       Mr. Akashdeep Singh, Spl. PP for respondent-CBI.
                Mr. K.S.Sidhu, Sr. Advocate assisted by
                Mr. Praagbir Singh Dhindsa, Advocate,
                Mr. Kartik Bansal, Advocate and
                Mr. Nikhil Lohiya, Advocate
                for respondents No. 2, 3 and 5.
                Mr. B.K.Mehta, Advocate for respondent No.4.

KULDEEP TIWARI, J. (Oral)

1. The learned counsel for the parties are ad-idem that the impugned order needs to be interfered with in view of the judgment passed by this Court in CRM-M-26474-2023, titled "Central Bureau of Investigation Vs. Surinder Pal Singh".

2. In view of the above consensus, the impugned order dated 8.11.2023 is, hereby, set-aside. The respondents are at liberty to make an application in view of the legal propositions, as explained by this Court in case (supra).

3. Disposed of accordingly.

                                                         (KULDEEP TIWARI)
November 11, 2024                                            JUDGE
ajay-1

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

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