Punjab-Haryana High Court
Avtar Singh And Another vs State Of Punjab on 3 August, 2012
Author: Paramjeet Singh
Bench: Paramjeet Singh
Crl. Misc. No. M-18203 of 2012 (O&M)
-1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Crl. Misc. No. M-18203 of 2012 (O&M)
Date of decision: 03.08.2012
Avtar Singh and another
....Petitioners
Versus
State of Punjab
....Respondent
CORAM: HON'BLE MR. JUSTICE PARAMJEET SINGH
Present: - Mr. Matvinder Singh, Advocate, for the petitioners.
Mr. J.S. Bhullar, AAG, Punjab.
Mr. D.S. Kahlon, Advocate, for the complainant.
*****
PARAMJEET SINGH, J. (ORAL)
Crl. Misc. No.44537 of 2012 Allowed as prayed for.
Crl. Misc. No. M-18203 of 2012 This is a petition filed under Section 438 Cr.P.C. for grant of concession of anticipatory bail to the petitioners in case FIR No.34 dated 25.5.2012 under Sections 406/498-A IPC registered at Police Station Women Cell, District Jalandhar City.
Heard learned counsel for the parties. This court, while issuing notice of motion on 15.6.2012 directed that in the event of arrest, petitioners would be released on interim bail to the satisfaction of the arresting officer/investigating officer in connection with abovesaid case FIR.
On instructions from Assistant Sub Inspector Bakshish Singh, learned State counsel states that the gold articles entrusted to the petitioners have already been recovered and no further interrogation is Crl. Misc. No. M-18203 of 2012 (O&M) -2- required.
Having considered the facts and circumstances of the case, the order dated 15.6.2012 passed by this Court is made absolute.
Petition disposed of accordingly.
(Paramjeet Singh) Judge August 03, 2012 R.S.