Punjab-Haryana High Court
Sarvjit Singh @ Sarbjeet Singh And Ors vs State Of Punjab on 1 August, 2016
Author: Anita Chaudhry
Bench: Anita Chaudhry
213 IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CRM-M-15107-2016 (O&M)
Date of decision : 01.08.2016
SARVJIT SINGH @ SARBJEET SINGH AND ORS.
.....Petitioner(s)
versus
STATE OF PUNJAB ...Respondent(s)
CORAM: HON'BLE MRS. JUSTICE ANITA CHAUDHRY
Present: Mr. JBS Gill, Advocate
for the petitioners.
Mr. VPS Sidhu, AAG, Punjab.
--
ANITA CHAUDHRY, J(ORAL) Through the instant petition, the petitioners are seeking anticipatory bail in case FIR No.50 dated 04.04.2016, registered under Sections 376/323/34 IPC, Police Station Dasuya, District Hoshiarpur.
Learned counsel for the petitioners states that pursuant to order dated 04.05.2016, passed by this Court, the petitioners have joined the investigation and have cooperated.
Looking to all these circumstances, but without commenting on the merits of the case, the petition is allowed and order dated 04.05.2016 granting interim bail to the petitioners 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.
(ANITA CHAUDHRY) JUDGE 01.08.2016 Sunil Whether speaking/reasoned : Yes/No. Whether reportable : Yes/No. 1 of 1 ::: Downloaded on - 14-09-2016 01:30:11 :::