Punjab-Haryana High Court
Satveer Singh @ Soni vs State Of Punjab on 17 September, 2020
Author: B.S. Walia
Bench: B.S. Walia
202 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M No.14911 of 2020
Date of Decision : 17.09.2020
Satveer Singh @ Soni ...Petitioner
Versus
State of Punjab ....Respondent
Coram : Hon'ble Mr. Justice B.S. Walia
Present : Mr. Manoj Kumar Pundir, Advocate for the petitioner.
Mr. S.P.S. Tinna, Addl. A.G., Punjab.
***
B.S. Walia, J. (VC)
1. Case is being taken up for hearing through Video Conferencing due to the outbreak of Covid-19 pandemic.
2. Prayer in the petition under Section 438 Cr.P.C. is for grant of anticipatory bail to the petitioner in case FIR No.69, dated 13.05.2020, under Sections 420, 379 and 34 IPC, besides Sections 407, 466, 468 and 471 IPC added later on, registered at Police Station Mehal Kalan, District Barnala, Punjab.
3. Learned counsel for the petitioner contends that pursuant to the order of this Court dated 02.09.2020, the petitioner joined investigation and fully cooperated with the Police, was released on ad interim pre arrest bail and that his custodial interrogation is not required.
4. Learned Addl. A.G., Punjab, on instructions from SI Satnam Singh, confirms that pursuant to the order of this Court dated 02.09.2020, the petitioner joined investigation, was released on ad-interim pre-arrest bail and that his custodial interrogation is not required.
5. In view of the statement of learned Addl. A.G., Punjab, order dated 02.09.2020, passed by this Court, is made absolute. The petitioner shall abide by the terms and conditions enumerated in Section 438(2) Cr.P.C.
6. Petition stands disposed of in the aforementioned terms.
(B.S. Walia)
September 17, 2020 Judge
'Rajneesh-Amit'
Whether speaking/ reasoned : Yes/No
Whether reportable : Yes/No
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