Punjab-Haryana High Court
Ashwani Kapoor @ Ashwani Kumar vs State Of Punjab on 11 October, 2013
Author: Ritu Bahri
Bench: Ritu Bahri
Crl. Misc. No. M-25727 of 2013 (O&M) [ 1 ]
IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
Crl. Misc. No. M-25727 of 2013 (O&M)
Date of Decision: Oct. 11,2013
Ashwani Kapoor @ Ashwani Kumar .................. Petitioner
Versus
State of Punjab ................................. Respondent
Coram: Hon'ble Ms. Justice Ritu Bahri
1.To be referred to the Reporters or not?
2. Whether the judgment should be reported in the Digest?
Present: Mr. Kewal Singh, Advocate
for the petitioner.
Mr. Gurbir Sidhu, AAG, Punjab.
...
RITU BAHRI, J. (Oral)
This petition under Section 438 Cr.P.C. has been filed for grant of anticipatory bail to the petitioner in FIR No. 20 dated 19.4.2013 under Sections 323, 324 IPC registered at Police Station Daressi, District Ludhiana.
Learned counsel for the petitioner submits that the dispute is between close family relations and the petitioner is the paternal uncle of the complainant.
Counsel for the State, on instructions from ASI Davinder Singh, has informed the Court that the petitioners Kaur Rupinder 2013.10.19 12:20 I attest to the accuracy and integrity of this document Chandigarh Crl. Misc. No. M-25727 of 2013 (O&M) [ 2 ] have joined investigation on 31.8.2013.
In view of the above, the order dated 7.8.2013 granting interim bail to the petitioner is made absolute subject to presentation of challan.
Petition is disposed of.
11.10.2013 ( RITU BAHRI )
Rupi JUDGE
Kaur Rupinder
2013.10.19 12:20
I attest to the accuracy and
integrity of this document
Chandigarh