Punjab-Haryana High Court
Gurvinder Singh @ Kannu And Anr vs State Of Punjab on 15 December, 2015
Author: Jitendra Chauhan
Bench: Jitendra Chauhan
CRM-M-36094-2015 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-36094-2015
Date of decision : 15.12.2015
Gurvinder Singh and anr.
...Petitioner (s)
Versus
State of Punjab
...Respondent (s)
CORAM: HON'BLE MR. JUSTICE JITENDRA CHAUHAN
Present: Mr. N. S. Dadwal, Advocate for the petitioner (s).
Ms. Harsimrat Rai, DAG, Punjab
assisted by HC Jagdev Singh.
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JITENDRA CHAUHAN, J. (Oral)
By filing the present petition under Section 438 of the Code of Criminal Procedure, the petitioners have sought anticipatory bail in a case FIR No.129, dated 06.07.2015, registered under Sections 307, 452, 323, 324, 148, 149 of the Indian Penal Code (IPC) and Sections 25/54/59 of Arms Act, later on Sections 307, 452 IPC, Section 25/54/59 of Arms Act, were deleted and Section 326 IPC added, at Police Station Division No.4, District Ludhiana.
The learned counsel for the petitioners contends that in pursuance of the order dated 17.11.2015, the petitioners have joined the investigation.
The learned State counsel, on instructions, submits that in ASHOK KUMAR 2015.12.15 17:07 I attest to the accuracy and authenticity of this document CRM-M-36094-2015 2 pursuance of the order passed by this Court, the petitioners have joined the investigation and they are not required for custodial interrogation.
In view of the above, without expressing any opinion on the merits of the case, the interim bail granted by this Court vide order dated 17.11.2015, is made absolute, subject to the conditions contained in Section 438(2) Cr.P.C.
The petition stands allowed.
15.12.2015 (JITENDRA CHAUHAN)
ashok JUDGE
ASHOK KUMAR
2015.12.15 17:07
I attest to the accuracy and
authenticity of this document