Punjab-Haryana High Court
Tarsem Singh vs State Of Punjab on 22 September, 2021
Author: Anupinder Singh Grewal
Bench: Anupinder Singh Grewal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
212/2 CRM-M-37539-2021
DATE OF DECISION: 22.09.2021
TARSEM SINGH ... Petitioner(s)
Versus
STATE OF PUNJAB ... Respondent(s)
CORAM: HON'BLE MR. JUSTICE ANUPINDER SINGH GREWAL
Present: Mr. Vipin Mahajan, Advocate for the petitioner.
Mr. Ramandeep Sandhu, Senior DAG, Punjab.
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ANUPINDER SINGH GREWAL, J. (ORAL)
Case taken up through video conferencing.
The petitioner is seeking anticipatory bail in FIR No. 122 dated 06.11.2018, under Sections 336 and 120-B of the Indian Penal Code, 1860, besides Section 9-B of the Explosive Act, 1884, registered at Police Station Bhindi Saidan, District Amritsar Rural.
Learned counsel for the petitioner contends that it is alleged that the recovery of material meant for fire crackers was allegedly effected from the courtyard of the house wherein the petitioner and other accused are residing in a joint family. The petitioner is a daily wage Beldar with the Forest Department and is not involved in any other criminal case.
This Court, by the order dated 10.09.2021, had directed the petitioner to appear before the Investigating Officer and join the investigation and in the event of his arrest, he was ordered to be released on ad-interim bail to the satisfaction of the Investigating/Arresting Officer, subject to the conditions envisaged under Section 438(2) Cr.P.C.
Learned State counsel, upon instructions from ASI Sarabjit Singh, states that the petitioner has joined investigation.
1 of 2 ::: Downloaded on - 22-09-2021 23:20:38 ::: CRM-M-37539-2021 2 In view of the above and the petitioner having joined investigation, the order dated 10.09.2021 granting interim bail to the petitioner is made absolute.
However, the petitioner shall abide by the conditions stipulated under Section 438(2) Cr.P.C. He shall also join investigation as and when called upon to do so.
The petition stands disposed of.
(ANUPINDER SINGH GREWAL)
JUDGE
22.09.2021
SwarnjitS
Whether speaking/reasoned : Yes / No
Whether reportable : Yes / No
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