Punjab-Haryana High Court
Prithipal Singh vs State Of Punjab on 11 July, 2024
Neutral Citation No:=2024:PHHC:086086
215-2
CRM-M-18524-2024 -1-
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CRM-M-18524-2024
Date of decision: 11.07.2024
Prithipal Singh ....Petitioner.
Versus
State of Punjab ....Respondent.
CORAM:- HON'BLE MR. JUSTICE SANJIV BERRY
Present:- Mr. V.K.Pujara, Advocate, and
Mr. Chandan Singh Rana, Advocate,
for the petitioner.
Mr. Ankit Grewal, DAG, Punjab.
.....
SANJIV BERRY, J. (ORAL)
By way of present petition filed under Section 438 Cr.P.C, the petitioner seeks pre-arrest bail in case FIR (Annexure P-1) as under: -
FIR No. Dated Sections Police Station 131 11.08.2022 420, 465, 467, 468, 471, Division No. 2, 120-B IPC Ludhiana
2. Learned counsel for the petitioner submits that in compliance to the order dated 16.04.2024, the petitioner has joined the investigation.
3. During the course of hearing on 16.04.2024, following order has been passed: -
1 of 3 ::: Downloaded on - 19-07-2024 08:03:48 ::: Neutral Citation No:=2024:PHHC:086086 215-2 CRM-M-18524-2024 -2- 'Contends, inter alia, that matter has been amicably settled between the parties i.e. petitioner and complainant.
Notice of motion.
Mr. Neeraj Madaan, Sr. DAG, Punjab, accepts notice on behalf of the respondent-State and seeks time to have instructions and/or file written response in the matter. At this stage, Mr. Ajay Pal Singh Sandhu, Advocate has filed vakalatnama on behalf of the comlainant, which is taken on record. Registry to tag the same at appropriate place. Learned counsel for the complainant has acknowledged the factum of compromise effected between petitioner and complainant.
Posted for 11.07.2024.
In the meanwhile, petitioner shall join investigation before the Investigating Officer. In the event of his arrest, the Arresting Officer would admit him to interim bail, till the next date of hearing, on furnishing adequate bail and surety bonds to his satisfaction. The petitioner shall also abide by all the conditions as envisaged under Section 438(2) of the Code of Criminal Procedure, 1973.'
4. Learned State counsel on instructions from ASI Lakhvir Singh, informs the Court that the petitioner has joined the investigation and is neither required for further investigation nor for any custodial interrogation.
5. Keeping in view the above submissions made by learned State counsel and the fact that the petitioner had joined the investigation consequent to the order dated 16.04.2024 passed by this Court, interim bail granted vide order dated 16.04.2024 is hereby confirmed, subject to conditions as envisaged under Section 438(2) 2 of 3 ::: Downloaded on - 19-07-2024 08:03:49 ::: Neutral Citation No:=2024:PHHC:086086 215-2 CRM-M-18524-2024 -3- Cr.P.C. Further the petitioner is directed to join investigation as and when required in future by way of written notice for such purpose to be served by Investigating Officer of this case upon the petitioner; he will not tamper with the evidence nor will influence the witnesses and will not leave the country without prior permission of the Court.
6. The petition stands allowed.
7. It is made clear that anything contained hereinabove shall not be construed to be an expression of opinion on the merits of the case.
(SANJIV BERRY)
11.07.2024 JUDGE
preeti
i) Whethimspeaking/reasoned? Yes/No
ii) Whethimreportable? Yes/No
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