Punjab-Haryana High Court
Manjot Singh vs State Of Punjab on 22 November, 2021
Author: Gurvinder Singh Gill
Bench: Gurvinder Singh Gill
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
206
CRM-M-38072-2021
Date of Decision: 22.11.2021
Manjot Singh ...Petitioner
Versus
State of Punjab ...Respondent
CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL
Present: Mr. Mikhail Kad, Advocate, for the petitioner.
Mr. Harbir Sandhu, AAG, Punjab,
assisted by SI Karam Singh.
(proceedings conducted through video conferencing)
GURVINDER SINGH GILL, J. (Oral)
1. The petitioner has approached this Court seeking grant of anticipatory bail in respect of a case registered against him vide FIR No.134 dated 26.08.2021 at Police Station City Sangrur, District Sangrur, under Section 21 of the NDPS Act (Section 29 of the NDPS Act added later on).
2. At the time of issuance of notice of motion on 14.09.2021, the following order was passed:
"This is a petition filed under Section 438 Cr.P.C. for grant of anticipatory bail in case FIR No. 134 dated 26.8.2021 registered under Section 21 NDPS Act (Section 29 NDPS Act added later on) at Police Station City Sangrur, District Sangrur.
As per allegations in FIR, 7 grams of heroin was recovered from co accused Sandeep Singh alias Kaku. The name of petitioner is alleged to have surfaced in the disclosure statement of Sandeep Singh alias Kaku who stated that contraband had been supplied to him by petitioner.
1 of 2 ::: Downloaded on - 22-11-2021 22:30:46 ::: CRM-M-38072-2021 -2- Learned counsel for petitioner states that allegations in FIR are totally false. He has no concern or connection with co accused Sandeep Singh alias Kaku. Petitioner has clean antecedents. No case under NDPS Act is registered against petitioner. Notice of motion.
Mr. Sarabjit Singh Cheema, AAG Punjab accepts notice on behalf of State.
Adjourned to 22.11.2021.
In the meanwhile, in the event of arrest of petitioner, he shall be released on interim anticipatory bail to the satisfaction of Arresting Officer/Investigating Officer. He will join investigation as and when called for and cooperate in same. He will abide by conditions of Section 438 (2) Cr.P.C."
3. Learned State counsel upon instructions has informed that pursuant to interim directions issued by this Court, the petitioner has since joined investigation and is not required for any custodial interrogation and that he is not wanted in any other case.
4. Having regard to the aforestated position, wherein the petitioner has been nominated on the basis of a disclosure statement of co- accused and is also stated to have joined investigation, the petition is accepted and the interim directions issued by this Court vide order dated 14.09.2021 are hereby made absolute subject to the condition that the petitioner shall join investigation as and when called upon to do so and cooperate with the Investigating Officer and shall also abide by the conditions as provided under Section 438 (2) Cr.P.C.
22.11.2021 (GURVINDER SINGH GILL)
Vimal JUDGE
Whether speaking/reasoned: Yes/No
Whether reportable: Yes/No
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