Punjab-Haryana High Court
Gian Kaur @ Giano Bai And Another vs State Of Punjab on 17 January, 2020
Author: H.S. Madaan
Bench: H.S. Madaan
CRM-M-36595-2019 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-36595-2019
Date of Decision : -17.1.2020
Gian Kaur @ Giano Bai and another
.......Petitioners
Versus
State of Punjab
.......Respondent
CORAM:- HON'BLE MR. JUSTICE H.S. MADAAN
Present: Mr.Sandeep Arora, Advocate
for the petitioners.
Rana Harjasdeep Singh, DAG, Punjab.
****
H.S.MADAAN, J. (ORAL)
Learned State counsel on instructions from ASI Jaspreet Singh has submitted that the petitioners have since joined the investigation and have been released on interim bail. Therefore, their custodial interrogation is not required.
Under the circumstances, the interim bail granted to the petitioners on 2.9.2019 is made absolute, subject to their fulfilling conditions under Section 438(2) Cr.P.C.
The petition stands allowed accordingly.
17.1.2020 (H.S. MADAAN)
Brij JUDGE
Whether reasoned/speaking : Yes/No
Whether reportable : Yes/No
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