Punjab-Haryana High Court
Paramjeet Singh vs State Of Haryana on 4 October, 2017
Author: Inderjit Singh
Bench: Inderjit Singh
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CRM-M-36734-2017
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-36734-2017
Date of Decision: 04.10.2017
Paramjeet Singh
... Petitioner
Versus
State of Haryana
... Respondent
CORAM: HON'BLE MR. JUSTICE INDERJIT SINGH
Present: Mr. S.S.Sahu, Advocate,
for the petitioner.
Mr. B.S.Virk, DAG, Haryana.
INDERJIT SINGH, J. (Oral)
Petitioner-Paramjeet Singh has filed this petition under Section 438 of the Code of Criminal Procedure, 1973 (for brevity, 'Cr.P.C.') for grant of anticipatory bail in case FIR No.532 dated 16.09.2017, registered at Police Station City Fatehabad, District Fatehabad, under Sections 420 and 336 of the Indian Penal Code and Sections 15(2) and 15 (3) of the Indian Medical Council Act, 1956.
Notice of motion was issued in this case. Learned State counsel has put in appearance on behalf of the respondent-State and contested this petition.
I have heard learned counsel for the petitioner as well as learned State counsel and have gone through the record.
1 of 2 ::: Downloaded on - 08-10-2017 04:33:51 ::: -2- CRM-M-36734-2017 From the record, I find that allegation against the present petitioner is that he has a degree from Bihar, which is not authorized one. He is merely a quack, but he was treating the patients.
In pursuance of the interim order dated 29.09.2017 passed by this Court, the petitioner has already joined the investigation. He is not required for custodial interrogation. Therefore, no useful purpose will be served by sending him to custody.
Keeping in view the facts and circumstances of the present case; without discussing the facts of the case in minute details and without expressing any opinion on the merits of the case, I find merit in this petition and the same is allowed. The order dated 29.09.2017, granting interim bail to the petitioner, is made absolute. However, the petitioner shall join the investigation as and when called upon to do so and shall abide by the conditions of Section 438 (2) Cr.P.C.
04.10.2017 (INDERJIT SINGH)
parveen kumar JUDGE
Note: Whether speaking/reasoned : Yes
Whether reportable : No
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