Punjab-Haryana High Court
Gurwinder Singh vs State Of Punjab on 22 April, 2022
Author: Avneesh Jhingan
Bench: Avneesh Jhingan
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CRM-M-13475 of 2022
Date of Decision: 22nd April, 2022
Gurwinder Singh
Petitioner
Versus
State of Punjab
Respondent
CORAM: HON'BLE MR. JUSTICE AVNEESH JHINGAN
Present: Mr. Rahul Bhargava, Advocate for the petitioner.
Mr. Amit Mehta, Senior DAG, Punjab.
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AVNEESH JHINGAN, J (Oral):
This petition is filed for grant of anticipatory bail in FIR No. 155 dated 25.8.2019, under Sections 420, 447, 511, 506, 148 and 149 IPC, 1860, registered at Police Station Ajnala.
This Court vide order dated 31.3.2022, granted the interim bail subject to joining investigation.
Learned State Counsel, on instructions from ASI-Bhupender Singh submits that the petitioner has joined the investigation and is co-operating.
As no custodial interrogation is needed, the interim bail granted on 31.3.2022 is made absolute.
Disposed of accordingly.
[AVNEESH JHINGAN] JUDGE 22nd April, 2022 mk
1. Whether speaking/ reasoned : Yes / No
2. Whether reportable : Yes / No 1 of 1 ::: Downloaded on - 23-04-2022 09:33:46 :::