Punjab-Haryana High Court
Lakhvir Singh vs State Of Punjab on 7 March, 2014
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
*****
CRM-M-8445-2014
Date of Decision: 07.03.2014
Lakhvir Singh ... Petitioner
Versus
State of Punjab ... Respondent
CORAM: HON'BLE MR. JUSTICE MAHAVIR S. CHAUHAN
Present : Mr. Bikramjit Singh Jatana, Advocate,
for the petitioner.
MAHAVIR S. CHAUHAN, J. (ORAL)
Heard.
Though, it is argued on behalf of the petitioner that the complainant is a habitual complainant, as is evident from the First Information Report (Annexure P-2) and complaints (Annexures P-3 and P-4) but, incidentally, neither the FIR nor the aforesaid complaints have reached their logical end and, as such, it is not possible to reach a conclusion, at this stage, as regards the contention that the complainant is a habitual complainant. Further, case of the prosecution is that the petitioner used sexually explicit language qua the complainant on mobile phone. The mobile phone stated to have been used by the petitioner is yet to be recovered and the language used by him is yet to be ascertained. Even otherwise, the investigation is yet to commence and for progress thereof, in-custody questioning of the petitioner may be necessary. If the petitioner is insulated with an order of anticipatory bail, the investigation shall be reduced to a mere ritual and inconsequential. In that event, justice alone shall be a casualty.
In these circumstances, no case is made out for grant of anticipatory bail to the petitioner.
Dismissed.
07.03.2014 (MAHAVIR S. CHAUHAN)
adhikari JUDGE
Virendra singh adhikari
2014.03.19 11:31
I attest to the accuracy and
integrity of this document
High Court Chandigarh