Punjab-Haryana High Court
Rakesh Kumar @ Titoo Pardhan vs State Of Punjab on 2 April, 2009
Author: Rajan Gupta
Bench: Rajan Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Crl. Misc No. M-2222 of 2009
Date of decision : 02.04.2009
Rakesh Kumar @ Titoo Pardhan
....Petitioner
V/s
State of Punjab
....Respondent.
BEFORE : HON'BLE MR. JUSTICE RAJAN GUPTA
Present: Mr. Anil Kumar Lamdharia, Advocate
for the petitioner.
Mr. Shailesh Gupta, DAG Punjab.
RAJAN GUPTA J. (ORAL)
Counsel for the State on instructions from ASI Jaswinder Singh, who is present in Court, submits that pursuant to order dated 30.01.2009, petitioner has already joined the investigation and is no longer required for custodial interrogation.
Under these circumstances, order dated 30.01.2009, passed by this Court, granting ad-interim anticipatory bail to the petitioner is hereby made absolute, subject to the conditions as envisaged under Section 438(2) Cr.P.C.
02.04.2009 (RAJAN GUPTA) Ajay JUDGE