Punjab-Haryana High Court
Pavaninder Singh Bindra vs State Of Punjab And Anr on 16 July, 2018
Author: Anita Chaudhry
Bench: Anita Chaudhry
201 IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CRM-M-22087-2018 (O&M)
Date of decision : 16.07.2018
Pavaninder Singh Bindra
.....Petitioner(s)
Versus
State of Punjab and another ...Respondent(s)
CORAM: HON'BLE MRS. JUSTICE ANITA CHAUDHRY Present: Mr. Ajay Pal Singh Srawaan, Advocate for the petitioner.
Mr. Ajay Pal Singh Gill, D.A.G., Punjab.
ANITA CHAUDHRY, J(ORAL) Mr. Seema Pasricha, Advocate has put in appearance and filed power of attorney on behalf of respondent No.2, which is taken on record.
Learned counsel for the petitioner states that pursuant to order dated 23.05.2018, passed by this Court, the petitioner has joined the investigation and has cooperated.
Learned State counsel on instructions has stated that the petitioner has joined the investigation.
Looking to all these circumstances, but without commenting on the merits of the case, the petition is allowed and order dated 23.05.2018 granting interim bail to the petitioner is made absolute subject to the conditions laid down in Section 438 Sub Section 2 Clauses (i)(ii) and (iii) of the Code of Criminal Procedure.
(ANITA CHAUDHRY)
July 16, 2018 JUDGE
ps-I
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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