Punjab-Haryana High Court
Harry Singh vs State Of Punjab on 29 June, 2021
Author: Raj Mohan Singh
Bench: Raj Mohan Singh
CRM-M No. 174 of 2021 -1-
201-2
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M No. 174 of 2021
Date of Decision: 29.06.2021
Harry Singh
-Petitioner
Versus
State of Punjab
-Respondent
CORAM: HON'BLE MR. JUSTICE RAJ MOHAN SINGH
Present: Mr. Hitesh Verma, Advocate,
for the petitioner.
Mr. Amar Ashok Pathak, Addl. A.G., Punjab.
****
RAJ MOHAN SINGH, J. (Oral)
The case has been taken up for hearing through video-conferencing.
Prayer in this petition is for grant of anticipatory bail under Section 438 Cr.P.C. in case bearing DDR No.30 dated 18.09.2020 under Sections 324, 323, 326, 325, 148, 149 IPC in FIR No.210 dated 18.09.2020 under Sections 452, 323, 427, 148, 149 IPC (Sections 325/326 IPC added later on) at Police Station Maur, District Bathinda.
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"Case taken up through video
conferencing.
Learned State counsel prays for more time to file a status report in terms of the order of this Court dated 06.01.2021.
Adjourned to 31.03.2021.
Seeking ad-interim anticipatory bail for the petitioner learned counsel inter-alia contends that Satnam Singh lodged a FIR against Amandeep Singh, Khandu Singh, Jimmi Singh and other unknown persons with regard to them having trespassed into his house and then giving beatings to him and his family members and only as a counter blast, after about three hours, the DDR in question was got lodged by Amandeep Singh against Satnam Singh and others including the petitioner; Satnam Singh who is the main accused in the DDR in question has already been granted anticipatory bail by the Trial Court; co-accused Arsh Singh has also been granted ad interim anticipatory bail by this Court in CRM-M-43559- 2020 "Arsh Singh vs. State of Punjab"; even if the contents of the DDR 2 of 4 ::: Downloaded on - 30-06-2021 10:54:37 ::: CRM-M No. 174 of 2021 -3- are taken as the gospel truth, though vehemently denied, the petitioner is attributed only one injury which has wrongly been declared to be grievous in nature; there is no other criminal case in which the petitioner is involved and that the petitioner is ready and willing to join investigation as and when called by the investigating agency.
After considering the above submissions, till the adjourned date, subject to the petitioner's joining investigation as and when called by the investigating agency as also abiding by the other conditions provided under Section 438(2) Cr.P.C, in the event of his arrest in DDR No.30 dated 18.09.2020 registered under Sections 324, 323, 326, 325, 148, 149 IPC at Police Station Maur, District Bathinda in FIR No.210, dated 18.09.2020, registered under Sections 452, 323, 427, 148, 149 IPC at Police Station Maur, District Bathinda, he shall be released on ad interim anticipatory bail to the satisfaction of the Arresting Officer.
To be heard alongwith CRM-M-43559- 2020.
12.01.2021 (DEEPAK SIBAL)
shamsher JUDGE"
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CRM-M No. 174 of 2021 -4-
Learned counsel for the petitioner submits that the petitioner has joined the investigation to the entire satisfaction of Investigating Officer.
This fact has been admitted by learned State counsel on instructions from ASI Jasbir Singh and submits that petitioner is no more required in further investigation of the case.
In view of above, order dated 12.01.2021 is made absolute. However, the petitioner shall keep on joining the investigation as and when required to do so by the Investigating Officer and shall abide by the conditions as envisaged under Section 438(2) Cr.P.C.
`
June 29, 2021 (RAJ MOHAN SINGH)
Jyoti Sharma JUDGE
1. Whether speaking/reasoned : Yes/No
2. Whether reportable : Yes/No
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