Punjab-Haryana High Court
Prerna Sharma vs State Of Punjab on 10 August, 2023
2023:PHHC: 104127 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH 205A CRM-M_No.46408 of 2021 DATE OF DECISION : 10" August, 2023 Prerna Sharma ...- Petitioner Versus State of Punjab .... Respondent CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT KRESS Present: | Mr. Chanchal K. Singla, Advocate and Mr. Tarranum Madan, Advocate for the petitioner. Mr. Jaspal Singh Guru, AAG, Punjab. 3 Ok Ok OK RAJBIR SEHRAWAT, J. (Oral)
1. The present petition has been filed by the petitioner under Section 438 Cr.P.C. for grant of anticipatory bail in case FIR No.0370 dated 16.10.2021 registered under Sections 420 & 120-B IPC, at Police Station Sohana, District SAS Nagar, Mohali.
2. Learned counsel appearing for the State, on instructions from SI Gurpreet Singh, has submitted that pursuant to the interim direction granted vide order dated 03.11.2021, the present petitioner has joined the investigation and is not required.
3. In view of the above, the interim order dated 03.11.20221 is made absolute.
4, Disposed of.
10 August, 2023 (RAJBIR SEHRAWAT) ray JUDGE Whether speaking/reasoned: Yes No Whether Reportable: Yes No RAJ KUMAR 2023.08.11 17:37 | attest to the accuracy and integrity of this document/judgment