Punjab-Haryana High Court
Harish Kumar Alias Kaka Nepali vs State Of Punjab on 20 July, 2022
Author: Jasgurpreet Singh Puri
Bench: Jasgurpreet Singh Puri
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
210 CRM-M-5546-2022
Date of Decision : July 20, 2022
HARISH KUMAR ALIAS KAKA NEPALI .....Petitioner
VERSUS
STATE OF PUNJAB .....Respondent
CORAM: HON'BLE MR. JUSTICE JASGURPREET SINGH PURI
Present : Mr. Ranwant Sangha, Advocate for the petitioner.
Mr. Davinder Bir Singh, DAG, Punjab.
JASGURPREET SINGH PURI. J. (Oral)
It has been submitted by the learned State counsel on instructions from SI Rajinder Singh that the petitioner was granted interim bail by this Court on 10.2.2022 and in pursuance thereof he has already joined the investigation and he is fully co-operating with the investigation process and he is not required for custodial investigation.
At this stage, the learned counsel for the petitioner has submitted that after the passing of the aforesaid order, provision of Section 210 IPC has been added in the FIR and stated that on his oral request, the aforesaid provision be added in the head note and the prayer clause of the present petition.
The said request of the learned counsel for the petitioner has not been opposed by the learned State counsel particularly in view of the fact that the petitioner has already joined the investigation.
In view of the above, wherein the learned State counsel has stated that the petitioner is not required for custodial investigation, the present petition is allowed and order dated 10.2.2022 is, hereby, made absolute.
It is directed that in the head note and in the prayer clause of the petition, Section 210 IPC be added.
July 20, 2022 (JASGURPREET SINGH PURI)
ajay-1 JUDGE
Whether speaking/reasoned. : Yes/No
Whether Reportable. : Yes/No
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