Punjab-Haryana High Court
Sabastian Rai vs State Of Punjab on 18 August, 2020
Author: Jaishree Thakur
Bench: Jaishree Thakur
CRM-M-14005-2020 -1-
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND
HARYANA AT CHANDIGARH
(Heard through VC)
CRM-M-14005 of 2020 (O&M)
Date of Decision: August 18, 2020
Sabastian Rai
...Petitioner
Versus
State of Punjab
...Respondent
CORAM:- HON'BLE MS. JUSTICE JAISHREE THAKUR
Present:- Mr. Salil Dev Singh Bali, Advocate
for the petitioner.
Mr. Hitesh Nehra, Addl. AG Punjab.
********
JAISHREE THAKUR, J. (Oral)
The instant petition has been filed under Section 438 of Cr.P.C., for grant of anticipatory bail to the petitioner in FIR No.110 dated 26.10.2017, under Sections 365, 506, 120-B of the Indian Penal Code, registered at Police Station Cantt. 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 counsel for the respondent-State, on instructions from the Investigating Officer, submits that petitioner has joined the investigation 1 of 2 ::: Downloaded on - 07-09-2020 03:19:16 ::: CRM-M-14005-2020 -2- and he is not required for the custodial interrogation.
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 11.06.2020 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)
August 18, 2020 JUDGE
vijay saini
Whether speaking/reasoned Yes
Whether reportable Yes/No
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