Punjab-Haryana High Court
Ramandeep Singh vs State Of Punjab on 22 May, 2023
Author: Vivek Puri
Bench: Vivek Puri
Neutral Citation No:=2023:PHHC:073917
2023:PHHC:073917
202 IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-39205-2021
Date of Decision: 22.05.2023
RAMANDEEP SINGH ... PETITIONER
VS.
STATE OF PUNJAB .. RESPONDENT
CORAM: HON'BLE MR. JUSTICE VIVEK PURI
Present : Mr. Amardeep Singh Mann, Advocate, for the petitioner.
Ms. Ruchika Sabherwal, DAG, Punjab.
Mr. P.S.Sekhon, Advocate, for the complainant.
*****
VIVEK PURI, J.(ORAL)
1. On 05.10.2021, the following order was passed:-
"The petitioner herein seeks the relief of anticipatory bail in the criminal case pertaining to the FIR bearing No.0096 dated 29.06.2021 registered at Police Station Bhikhi District Mansa, under Sections 307, 324, 323, 506 read with Section 34 IPC wherein the offence under Section 326 IPC is stated to have been added later on vide DDR No.48 dated 27.07.2021.
Learned counsel for the petitioner, inter-alia, contends that the petitioner was allegedly armed with gandhala (a blunt weapon and stated to be thicker than the normal danda/stick) and caused injuries to Gurwinder Singh on the leg which is non-vital part of the body and moreover, the petitioner is ready to join the investigation as and when so required and is also not involved in any other criminal case of the similar nature. He has also submitted the copy of the MLR of injured-Gurwinder Singh in pursuance of the order dated 21.09.2021 and the same has been placed on the file.
Notice of motion.
Mr. H.S.Multani, learned AAG, Punjab, who has appeared in pursuance of the copy of this petition having been sent to the respondentState in advance, accepts the notice. He seeks time to get proper and complete instructions in the present matter from the quarter concerned and if deemed necessary, then to file the status- report also.
Adjourned to 18.01.2022.
1 of 2 ::: Downloaded on - 27-05-2023 14:24:59 ::: Neutral Citation No:=2023:PHHC:073917 2023:PHHC:073917 CRM-M-39205-2021 -2- Meanwhile, in the event of his arrest, the petitioner shall be released on interim bail subject to his furnishing the personal as well as surety bonds to the satisfaction of the Arresting/ Investigating Officer.
However, the petitioner shall join in the investigation as and when required/called upon to do so and shall also strictly abide by all the conditions as laid down in Section 438(2) Cr.P.C."
2. Learned counsel for the petitioner contends that in pursuance of interim directions issued by this Court, the petitioner has joined the investigation, the recovery has been effected and on conclusion of investigation, the challan has also been presented.
3. Learned State counsel, on instructions from ASI Bhola Singh, has not disputed the aforesaid factual aspects and further submits that custodial interrogation of the petitioner is not required.
4. Keeping in view the entire circumstances, sufficient grounds are made out to extend the concession of pre-arrest bail to the petitioner. Accordingly, order dated 05.10.2021, vide which the petitioner has been granted interim bail, is made absolute.
5. Petition is allowed.
22.05.2023 (VIVEK PURI)
smriti JUDGE
Whether speaking/reasoned : Yes/No
Whether Reportable : Yes/No
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