Punjab-Haryana High Court
Chandan Sharma Alias Cheena vs State Of Punjab on 27 April, 2022
Author: Avneesh Jhingan
Bench: Avneesh Jhingan
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-51278 of 2021 (O&M)
DECIDED ON:27th April, 2022
Chandan Sharma alias Cheena
.....PETITIONER
VERSUS
State of Punjab
.....RESPONDENT
CORAM: HON'BLE MR. JUSTICE AVNEESH JHINGAN.
Present: Mr. G.S. Dhillon, Advocate for petitioner.
Mr. Sandeep Kumar, DAG Punjab.
Mr. A.S. Sidhu, Advocate for complainant.
***
AVNEESH JHINGAN, J (ORAL)
This petition is filed for grant of anticipatory bail in case of FIR No.169 dated 28.8.2021, under Sections 420, 120-B IPC, 1860 and under Section 13 of Punjab Prevention of Human Smuggling Act, 2012, registered at Police Station Bhawanigarh, Sangrur, Punjab.
Vide order dated 9.12.2021, the petitioner was granted interim bail subject to joining investigation.
Learned State counsel on instructions from ASI Bikkar Singh submits that the petitioner has joined investigation and is co-operating.
Learned counsel for the complainant opposes the confirmation of interim bail.
In view of statement made, as no custodial interrogation is needed, the interim bail granted is made absolute.
Disposed of accordingly.
(AVNEESH JHINGAN) th 27 April, 2022 JUDGE reema Whether speaking/reasoned Yes/No Whether reportable Yes/No 1 of 1 ::: Downloaded on - 28-04-2022 08:30:48 :::