Punjab-Haryana High Court
Arshdeep Singh @ Arsh vs State Of Punjab on 29 July, 2021
Author: Anupinder Singh Grewal
Bench: Anupinder Singh Grewal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
203 CRM-M-3414-2020
Date of decision : 29.07.2021.
Arshdeep Singh @ Arsh
... Petitioner
Versus
State of Punjab
.. Respondent
CORAM :HON'BLE MR. JUSTICE ANUPINDER SINGH GREWAL
Present:- Mr. L.S. Sidhu, Advocate for the petitioner.
Mr. Dhruv Dayal, Senior DAG, Punjab.
***
Anupinder Singh Grewal, J. (Oral)
Heard through video conferencing.
A Coordinate Bench of this Court had passed the following order on 17.02.2020:-
"Through this petition under Section 438 Cr.P.C. prayer has been made for grant of anticipatory bail to the petitioner-Arshdeep Singh @ Arsh - in case FIR No.77 dated 07.10.2019 registered under Sections 21, 29, 27(a) of the Narcotic Drugs and Psychotropic Substances Act, 1985 at Police Station Khalra, District Tarn Taran.
Learned counsel for the petitioner inter alia contends that petitioner has falsely been implicated in this case. Co-accused of the petitioner, namely, Lovepreet Singh @ Babbu has been granted concession of interim anticipatory bail by this Court vide order dated 29.01.2020 passed in CRM-M-2350 of 2020. Treating the case of the petitioner on the same parity as that of his co accused, he may also be granted anticipatory bail.
Treating the case of the petitioner on the same parity as that of his co-accused, he is directed to join the investigation and remain 1 of 2 ::: Downloaded on - 30-07-2021 09:44:03 ::: CRM-M-3414-2020 -2-
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present as and when called for and in the event of arrest, petitioner
- Arshdeep Singh @ Arsh - shall be admitted to interim bail on his furnishing personal and surety bonds to the satisfaction of Arresting/Investigating Officer. The petitioner shall also abide by the conditions as specified under Section 438(2) Cr.P.C. To come up on 20.05.2020."
Learned State counsel, upon instructions from ASI Heera Singh, states that the petitioner has joined investigation.
In view of the above and the petitioner having joined investigation, the Covid-19 Pandemic, the order dated 17.02.2020 granting interim bail to the petitioner is made absolute.
However, the petitioner shall abide by the conditions stipulated under Section 438(2) Cr.P.C. He shall also join investigation as and when called upon to do so.
The petition stands disposed of.
(ANUPINDER SINGH GREWAL)
JUDGE
July 29, 2021
sonia gugnani
Whether speaking/reasoned : Yes/No
Whether Reportable : Yes/No
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