Punjab-Haryana High Court
Atul Mehra vs State Of Punjab on 17 August, 2021
Author: Avneesh Jhingan
Bench: Avneesh Jhingan
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
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CRM-M-1876 of 2021
Date of Decision: 17.08.2021
Atul Mehra
Petitioner
Versus
State of Punjab
Respondent
CORAM: HON'BLE MR. JUSTICE AVNEESH JHINGAN
Present:Mr. Keshavram Chaudhary, Advocate for the petitioner.
Ms. Monika Jalota, DAG, Punjab.
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AVNEESH JHINGAN, J (Oral):
The matter is taken up for hearing through video conference due to COVID-19 situation.
This petition under Section 438 Cr.P.C. is filed seeking anticipatory bail in FIR No. 7 dated 30.12.2020, under Section 409 IPC and Sectin 7 of Essential Commodities Act, 1955 registered at Police Station, EOW, Ludhiana Vigilance Bureau, Punjab.
This Court vide order dated 16.2.2021 granted the interim bail subject to joining investigation.
Learned State Counsel, on instructions from DSP-Karambir Singh submits that the petitioner has joined the investigation and is co- operating.
As no custodial interrogation is needed, the interim bail granted on 16.2.2021 is made absolute.
Disposed of accordingly.
[AVNEESH JHINGAN] JUDGE 17th August, 2021 mk
1. Whether speaking/ reasoned : Yes / No
2. Whether reportable : Yes / No 1 of 1 ::: Downloaded on - 18-08-2021 00:21:17 :::