Punjab-Haryana High Court
Manpreet Singh vs State Of Punjab on 10 February, 2022
Author: Arvind Singh Sangwan
Bench: Arvind Singh Sangwan
CASE HEARD THROUGH VIDEO CONFERENCING
205-2
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M No.40489 of 2020 (O&M)
Decided on: 10.02.2022
Manpreet Singh
....Petitioner
Versus
State of Punjab
....Respondent
CORAM: HON'BLE MR JUSTICE ARVIND SINGH SANGWAN
Present : Mr. S.S. Brar, Advocate
for the petitioner.
Mr. Joginder Pal Ratra, DAG, Punjab.
ARVIND SINGH SANGWAN, J. (Oral)
The petitioner prays for grant of anticipatory bail in FIR No.111 dated 18.07.2020, registered under Sections 353, 186, 379-B, 342, 323, 506, 148, 149 IPC (Section 332 IPC added later) at Police Station Mehta, District Amritsar.
The operative part of the order dated 04.12.2020, vide which interim anticipatory bail has been granted to the petitioner, is reproduced as under:-
"....Counsel for the petitioner relies upon the order dated 29.10.2020 passed by the Hon'ble Supreme Court in SLP (Crl.) No.4970 of 2020.
Notice of motion...."
Counsel for the petitioner has submitted that, in pursuance to the order dated 04.12.2020, the petitioner has appeared before the Investigating Officer and has joined the investigation.
1 of 2 ::: Downloaded on - 11-02-2022 00:05:18 ::: CASE HEARD THROUGH VIDEO CONFERENCING Counsel for the State, on instructions from the Investigating Officer, has not disputed the aforesaid fact and submits that the petitioner is no more required for further investigation.
In view of the above, this petition is allowed and the interim bail granted to the petitioner vide order dated 04.12.2020 is made absolute subject to the conditions envisaged under Section 438(2) Cr.P.C.
(ARVIND SINGH SANGWAN) JUDGE 10.02.2022 yakub Whether speaking/reasoned Yes/No Whether reportable: Yes/No 2 of 2 ::: Downloaded on - 11-02-2022 00:05:19 :::