Punjab-Haryana High Court
Tehal Singh And Another vs State Of Punjab on 24 July, 2023
Neutral Citation No:=2023:PHHC:093384
2023:PHHC:093384
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
207-A
CRM-M-14735-2023
Date of Decision : 24.07.2023
Tehal Singh and another .....Petitioners
Versus
State of Punjab .....Respondent
CORAM: HON'BLE MR. JUSTICE NAMIT KUMAR
Present : Mr. B.D. Sharma, Advocate for the petitioners.
Ms. Anju Sharma Kaushik, D.A.G., Punjab.
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NAMIT KUMAR, J. (ORAL)
1. Prayer in the present petition is for grant of anticipatory bail to the petitioners in a case bearing FIR No.167 dated 01.07.2020 under Sections 307/323/148/149 of the Indian Penal Code, 1860 registered at Police Station Division 'B', District Police Commissionerate Amritsar.
2. Short reply by way of an affidavit of Sh.Sukhpal Singh, PPS, Assistant Commissioner of Police, East, Amritsar City, on behalf of the respondent-State, has been filed in the Court which is taken on record.
3. Vide order dated 23.03.2023 while granting interim protection, the petitioners were directed to join investigation.
4. Learned counsel for the petitioners has submitted that pursuant to order dated 23.03.2023, the petitioners have joined the investigation and as such their interim bail may be made absolute. The 1 of 2 ::: Downloaded on - 26-07-2023 04:24:14 ::: Neutral Citation No:=2023:PHHC:093384 2023:PHHC:093384 CRM-M-14735-2023 -2- learned State counsel, on instructions from ASI Roop Lal has affirmed the fact that the petitioners have joined the investigation and their further investigation in the present case is not required.
5. In view of the above, interim order dated 23.03.2023 is made absolute subject to compliance of conditions as envisaged under Section 438 (2) Cr.P.C.
6. The present petition stands disposed off.
(NAMIT KUMAR)
24.07.2023 JUDGE
Kothiyal
Whether Speaking/reasoned Yes/No
Whether Reportable Yes/No
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