Punjab-Haryana High Court
Dalbir Singh Alias Jeeta And Another vs State Of Punjab on 16 September, 2024
Neutral Citation No:=2024:PHHC:121443
213
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-38589-2024
Date of Decision:16.09.2024
Dalbir Singh @ Jeeta and Anr. ...Petitioners
vs.
State of Punjab ...Respondent
Coram : Hon'ble Mr. Justice N.S.Shekhawat
Present : Mr. Ranjeet K.Jaswal, Advocate
for the petitioners.
Mr. M.S. Bajwa, DAG, Punjab.
***
N.S.Shekhawat J. (Oral)
The petitioners have filed the present petition under Section 438 of Cr.P.C with a prayer to grant anticipatory bail to them in cross case registered vide DDR No. 22 dated 24.05.2024 under Sections 323,324,326,148,149 of IPC, registered at Police Station Chattiwind, Amritsar (Annexure P-1) in FIR No. 33 dated 18.03.2024 under Sections 307,323,324,427,506,148,149 of IPC and 25/27 of the Arms Act, Police Station Chattiwind, District Amritsar.
Learned counsel for the petitioners submit that in compliance of the order dated 08.08.2024 passed by this Court, the petitioners have joined the investigation.
Learned State counsel also submits that the petitioners have joined the investigation and is no longer required for further investigation.
In view of the above statement made by learned State counsel, the interim order dated 08.08.2024 is made absolute. The petitioners shall continue to join the investigation, as and when called by the Investigating Officer. The petitioners shall also abide by the conditions as specified under Section 438 (2) of Cr.P.C.
(N.S.SHEKHAWAT)
16.09.2024 JUDGE
hitesh
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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