Punjab-Haryana High Court
Avinder Singh And Another vs State Of Punjab on 16 November, 2020
Author: Harinder Singh Sidhu
Bench: Harinder Singh Sidhu
207
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-26564-2020 (O/M)
Date of decision : 16.11.2020
Avinder Singh and another ....... Petitioner (s)
Versus
State of Punjab ........ Respondent (s)
CORAM: HON'BLE MR. JUSTICE HARINDER SINGH SIDHU
Present: Mr. L.S. Lakhanpal, Advocate
for petitioner No. 2.
Mr. Sidakmeet Singh Sandhu, DAG Punjab.
-.- -.-
HARINDER SINGH SIDHU, J.
The case is taken up through video conferencing on account of COVID 2019.
By filing this petition under Section 438 Cr.P.C., petitioner has sought anticipatory bail in FIR No. 184 dated 7.8.2020 registered under Sections 326, 324, 148, 149 IPC at Police Station Shri Hargobindpur, District Batala (Police District Batala), District Gurdaspur.
Notice of motion was issued to State qua petitioner No. 2 Dilbag Singh as petition qua petitioner No. 1 Avinder Singh was withdrawn. Meanwhile, petitioner No. 2 was granted interim anticipatory bail and directed to join investigation.
On instructions from SI Ranjit Singh, learned State counsel submitted that petitioner No. 2 has joined investigation and his custodial interrogation is not required.
In view of above, petition is allowed. Order dated 8.9.2020 granting interim anticipatory bail to petitioner No. 2 is made absolute. However petitioner No. 2 shall join investigation as and when called upon to do so by Investigating Agency and shall abide by conditions of Section 438 (2) Cr.P.C.
(HARINDER SINGH SIDHU)
JUDGE
16.11.2020
sjks
Whether reasoned order : Yes / No
Whether reportable : Yes / No
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