Punjab-Haryana High Court
Sukhdev Singh vs State Of Punjab on 16 March, 2021
Author: Jaishree Thakur
Bench: Jaishree Thakur
CRM-M-28261-2020 -1-
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND
HARYANA AT CHANDIGARH
(Heard through VC)
CRM-M-28261 of 2020 (O&M)
Date of Decision: March 16, 2021
Sukhdev Singh
...Petitioner
Versus
State of Punjab
...Respondent
CORAM:- HON'BLE MS. JUSTICE JAISHREE THAKUR
Present:- Mr. Tarun Sharma, Advocate
for the petitioner.
Ms. Bhavna Gupta, DAG Punjab.
********
JAISHREE THAKUR, J. (Oral)
The instant petition has been filed under Section 438 of Cr.P.C., for grant of anticipatory bail to the petitioner in the event of arrest in FIR No.10 dated 13.02.2018, under Section 379 of Indian Penal Code and Section 21 of Mines and Minerals (Development and Regulation) Act, registered at Police Station Mallan Wala, District Ferozepur.
Learned counsel for the petitioner contends that the petitioner has been falsely implicated in the present case and on the direction of this Court, has joined the investigation. It is also contended that nothing is to be recovered from him.
Learned State counsel, on instructions from ASI Kulbir Singh, 1 of 2 ::: Downloaded on - 17-03-2021 02:08:42 ::: CRM-M-28261-2020 -2- submits that petitioner has joined the investigation and he is not required for the custodial interrogation.
In view of the facts that the petitioner is not required for custodial interrogation and has joined the investigation, without commenting on the merits of the case, the petition is allowed and order dated 17.09.2020 granting interim bail to the petitioner is made absolute subject to the conditions laid down in Section 438 Sub Section 2 Clauses (i)
(ii) and (iii) of the Code of Criminal Procedure.
(JAISHREE THAKUR)
March 16, 2021 JUDGE
vijay saini
Whether speaking/reasoned Yes
Whether reportable Yes/No
2 of 2
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