Punjab-Haryana High Court
Manpreet Singh @ Mandeep Singh @ Mana vs State Of Punjab on 8 January, 2021
Author: Jaishree Thakur
Bench: Jaishree Thakur
CRM-M- 39966-2020 (O&M) -1-
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND
HARYANA AT CHANDIGARH
CRM-M- 39966-2020 (O&M)
Date of Decision: January 08, 2021
Manpreet Singh alias Mandeep Singh alias Mana
... Petitioner
Versus
State of Punjab
... Respondent
CORAM:- HON'BLE MS. JUSTICE JAISHREE THAKUR
Present:- Mr. Kulbhushan Raheja, Advocate
for the petitioner.
Ms. Bhavna Gupta, DAG, Punjab.
*****
JAISHREE THAKUR, J. (Oral)
The instant petition has been filed under Section 438 Cr.P.C., for grant of anticipatory bail to the petitioner in the event of arrest in FIR No. 149 dated 11.10.2020 under Section 21 of NDPS Act, 1985 registered at Police Station Mallanwala, District Ferozepur.
Learned counsel for the petitioner contends that the petitioner is falsely implicated in the present case and on the direction of this Court, has joined the investigation. It is also contended that nothing is to be recovered from him.
Learned State counsel, on instructions from the Investigating Officer, submits that petitioner has joined the investigation and he is not required for any custodial interrogation.
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CRM-M- 39966-2020 (O&M) -2-
In view of the facts that the petitioner is not required for custodial interrogation and has joined the investigation, without commenting on the merits of the case, the petition is allowed and order dated 03.12.2020 granting interim bail to the petitioner is made absolute subject to the conditions laid down in Section 438 Sub Section 2 Clauses (i)
(ii) and (iii) of the Code of Criminal Procedure.
(JAISHREE THAKUR)
08.01.2021 JUDGE
seema
Whether speaking/reasoned Yes
Whether reportable Yes/No
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