Punjab-Haryana High Court
Avtar Virdi vs State Of Punjab on 8 November, 2021
Author: Jasgurpreet Singh Puri
Bench: Jasgurpreet Singh Puri
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
206 CRM-M-14827-2021
Date of Decision : November 08, 2021
AVTAR VIRDI
.....Petitioner
VERSUS
STATE OF PUNJAB
.....Respondent
CORAM: HON'BLE MR. JUSTICE JASGURPREET SINGH PURI
Present : Mr. Prashant Vashisth, Advocate
for the petitioner.
Mr. Randhir Singh Thind, DAG, Punjab.
JASGURPREET SINGH PURI. J. (Oral)
At the outset, learned State counsel has stated on instructions from ASI Kuldeep Singh that in pursuance of the order passed by this Court on 26.8.2021 the petitioner has already joined investigation and he is fully cooperating with the investigation process and he is not required for custodial interrogation.
In view of the stand taken by the learned State counsel, the present petition is allowed and the order dated 26.8.2021 is hereby made absolute.
(JASGURPREET SINGH PURI)
November 08, 2021 JUDGE
ajay-1
Whether speaking/reasoned. : Yes/No
Whether Reportable. : Yes/No
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