Punjab-Haryana High Court
Raghbir Singh vs State Of Punjab on 2 November, 2021
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
224
CRM-M-16570-2021
Date of decision : 02.11.2021
Raghbir Singh Petitioner
V/S
State of Punjab Respondent
CORAM : HON'BLE MR. JUSTICE ASHOK KUMAR VERMA
Present: Mr. Vishva Bahl, Advocate
for the petitioner.
Mr. C.L. Pawar, Sr. DAG, Punjab
for the respondent-State.
****
ASHOK KUMAR VERMA, J. (ORAL)
The petitioner has filed the present petition under Section 438 of the Code of Criminal Procedure, 1973 for grant of anticipatory bail in case FIR No.217 dated 10.09.2019 registered under Sections 420, 419, 467, 468, 471, 472 and 120-B of the Indian Penal Code, 1860 at Police Station Civil Lines, District Amrtisar.
Learned counsel for the petitioner submits that pursuant to the interim direction granted vide order dated 20.04.2021, the petitioner has joined the investigation.
Learned State counsel, on instructions from ASI Lakhwinder Kumar, has not disputed the fact regarding petitioner's joining the investigation.
In view of the above, the interim order dated 20.04.2021 is made absolute.
Disposed of.
02.11.2021 (ASHOK KUMAR VERMA)
kothiyal JUDGE
Whether speaking/reasoned: Yes/No
Whether Reportable: Yes/No
1 of 1
::: Downloaded on - 03-11-2021 21:41:59 :::