Punjab-Haryana High Court
Manpreeet Singh Batra vs State Of Punjab on 12 December, 2019
Author: Mahabir Singh Sindhu
Bench: Mahabir Singh Sindhu
209 (2nd case)
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M No.37631 of 2019 (O&M)
Date of Decision: 12.12.2019
Manpreet Singh Batra
......... Petitioner
Versus
State of Punjab
......... Respondent
CORAM: HON'BLE MR. JUSTICE MAHABIR SINGH SINDHU
Present:- Mr. Preetinder S. Ahluwalia, Advocate for the petitioner.
Mr. V.G.Jauhar, Sr. DAG, Punjab
for the respondent/State.
****
MAHABIR SINGH SINDHU, J. (Oral)
Present petition has been filed under Section 438 Cr.P.C. for grant of pre-arrest bail to the petitioner in case bearing FIR No.62 dated 08.07.2019, under Sections 22 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (Section 29, NDPS Act added later on), registered at Police Station Kotwali, Nabha, District Patiala.
This Court, on 03.10.2019, passed the following order:-
" Learned counsel for the petitioner contends that present FIR was registered against one Jograj Singh and alleged contraband was recovered from him. During investigation, he nominated Pritpal Singh, proprietor of Batra Medical Store. He further contends that Pritpal Singh was arrested on 23.07.2019. During investigation, on the basis of disclosure made by Pritpal Singh on 29.07.2019, petitioner along with two other co-accused Ankit Chhatwal and Manavjot Singh alias Manu have been nominated in this case. He also contends that there is no other criminal case pending against the petitioner.
1 of 2 ::: Downloaded on - 22-12-2019 07:58:51 ::: CRM-M No.37631 of 2019 (O&M) -2- Learned State counsel seeks time to verify the above factual position.
On his request, adjourned to 30.10.2019. In the meanwhile, the petitioner is directed to join investigation before the Investigating Officer. In the event of his arrest, the Arresting Officer would admit him to interim bail till the next date of hearing on his furnishing adequate bail and surety bonds to his satisfaction. The petitioner is also directed to abide by all the conditions as envisaged under Section 438(2) Cr.P.C.
To be heard alongwith CRM-M-37358-2019. "
Contends that in terms of the above order, petitioner has joined the investigation.
Learned State Counsel, on instructions from the police official present in the Court, has acknowledged that neither there is any other criminal case against the petitioner; nor any recovery was effected from him and in terms of order dated 03.10.2019, petitioner has joined the investigation and his custodial interrogation is not required.
In view of above, interim order dated 03.10.2019 is made absolute subject to the conditions as envisaged under Section 438(2) Cr.P.C.
It is also made clear that petitioner shall fully co-operate with the Investigating Officer as and when called for further investigation.
Disposed off accordingly.
December 12, 2019 ( MAHABIR SINGH SINDHU )
Gagan JUDGE
Whether speaking/reasoned Yes/No
Whether Reportable Yes/No
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