Punjab-Haryana High Court
Mahesh Kumar vs State Of Punjab on 2 August, 2016
Author: Ritu Bahri
Bench: Ritu Bahri
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M No. 21227-2016
Decided on : 02nd August, 2016
Mahesh Kumar .... Petitioner
VERSUS
State of Punjab .... Respondent
CORAM: HON'BLE MS. JUSTICE RITU BAHRI.
Present: Mr. R.S. Manhas, Advocate
for the petitioner.
Mr. Anmol Grewal, AAG, Punjab.
*******
RITU BAHRI, J. (Oral)
This petition has been filed under Section 438 Cr. P.C. for grant of anticipatory bail to the petitioner in case FIR No. 108 dated 28.4.2016 under section 498-A IPC, registered at Police Station Civil Lines Batala, District Gurdaspur.
Learned State counsel on instructions from HC Inderjit Singh has informed that in pursuant to order dated 16.06.2016 the petitioner has joined investigation on 18.06.2016 and his custodial interrogation is not required.
In view of the above fact the order dated 16.06.2016 is made absolute.
Disposed of accordingly.
(RITU BAHRI) nd 02 August, 2016 JUDGE jyoti III Whether Speaking/Reasoned : Yes/No. Whether Reportable : Yes/No. 1 of 1 ::: Downloaded on - 14-09-2016 03:17:18 :::