Punjab-Haryana High Court
Sandeep Singh Bhatia vs State Of Punjab on 12 December, 2017
Author: Surinder Gupta
Bench: Surinder Gupta
CRM-M-37260-2017 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
Crl. Misc. No.M-37260 of 2017 (O&M)
Date of Decision: December 12, 2017
Sandeep Singh Bhatia
......PETITIONER(s).
VERSUS
State of Punjab
....RESPONDENT(s).
CORAM:- HON'BLE MR. JUSTICE SURINDER GUPTA
Present: Mr. B.D.Sharma, Advocate
for the petitioner (s).
Mr. C.L.Pawar, Sr. D.A.G., Punjab.
*******
SURINDER GUPTA, J.(Oral)
The present petition has been filed under Section 438 Code of Criminal Procedure for grant of anticipatory bail to the petitioner in case FIR No. 35 dated 06.08.2017 registered for the offence punishable under Section 420 read with Section 120-B of Indian Penal Code at Police Station Airport, Amritsar.
Heard.
Learned State counsel on instructions from ASI Salwinder Singh submits that petitioner has joined the investigation which is still in progress but his custodial interrogation is not required for the purpose of further investigation.
In view of submission of learned State counsel but without expressing any opinion on the merits of the case, this petition is allowed and 1 of 2 ::: Downloaded on - 15-12-2017 23:24:29 ::: CRM-M-37260-2017 -2- the order dated 06.10.2017 is made absolute till the presentation of challan, subject to the following terms:-
(i) that the petitioner shall make himself available for interrogation by the police as and when required;
(ii) that the petitioner shall not, directly or indirectly, make any inducement, threat or promise to any person acquainted with the facts of the accusation against him so as to dissuade him from disclosing such facts to the Court or to any police officer;
(iii) that the petitioner shall not leave India without the prior permission of the Court.
(iv) that the petitioner will seek regular bail on the presentation of challan in Court, which the trial Court will decide on the basis of evidence collected during investigation.
( SURINDER GUPTA ) December 12, 2017 JUDGE Jyoti-II Whether speaking/reasoned: Yes/No Whether Reportable: Yes/No 2 of 2 ::: Downloaded on - 15-12-2017 23:24:30 :::