Punjab-Haryana High Court
Kitokali Aye And Others vs State Of Punjab on 11 December, 2024
Author: Rajesh Bhardwaj
Bench: Rajesh Bhardwaj
Neutral Citation No:=2024:PHHC:167353
CRM-M-41638-2024 - 1-
219(16) IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-41638-2024
Date of Decision: 11.12.2024
Kitokali Aye and others ..... Petitioners
Versus
State of Punjab .......Respondent
CORAM: HON'BLE MR. JUSTICE RAJESH BHARDWAJ
Present: Mr. K.N. Balgopal, Senior Advocate with
Mr. Parampreet Singh Brar, Advocate for the petitioners.
Mr. Deepinder Singh, Addl. AG, Punjab and
Mr. J.S. Arora, DAG, Punjab.
Rajesh Bhardwaj, J. (ORAL)
1. Petitioners have approached this Court by way of present petition praying for granting them regular bail in case FIR No.14 dated 15.05.2024 under Section 419, 420, 467, 468, 471, 120-B IPC and Section 66(C) and 66 (D) of Information and Technology Act, 2000, registered at Police Station Punjab State Cyber Crime SAS Nagar, District SAS Nagar.
2. Short reply by way of additional affidavit of Simranjeet Singh, PPS, DSP, State Cyber Crime Cell, Punjab filed in the connected matter i.e. CRM-M-29894-2024, is already on record.
3. Learned counsel for the petitioners has submitted that in pursuance to the order dated 26.09.2024, vide which the petitioners were granted interim bail, they have appeared before the trial Court, who has admitted them to interim bail and have complied with the conditions imposed by this Court.
4. Learned State counsel on instructions from Inspector Daljeet Singh, who is present in Court, has affirmed the fact that the petitioners have complied with the conditions regarding deposit of passport etc. imposed by this Court while 1 of 2 ::: Downloaded on - 21-12-2024 12:22:38 ::: Neutral Citation No:=2024:PHHC:167353 CRM-M-41638-2024 - 2- granting interim bail. He has further submitted that the investigation is complete and the challan is also presented and the matter is pending before the trial Court. He submits that further investigation is under progress and the supplementary challan will be presented as and when the same is completed.
5. Heard.
6. In view of the above facts, the interim bail granted to the petitioners vide order dated 26.09.2024, is made absolute subject to their already furnished surety/bail bonds before the trial Court and the same shall be treated as alive till the final disposal of the trial. The petitioners are directed to keep on appearing before the trial Court as and when required to do so and also to comply with the direction of the trial Court given by it during the pendency of the trial.
7. The petition alongwith pending application, if any, stands disposed of.
(RAJESH BHARDWAJ)
11.12.2024 JUDGE
chugh
Whether Speaking/Reasoned : Yes/No
Whether Reportable : Yes/No
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