Punjab-Haryana High Court
Yadwinder Singh Alias Sunny Singh vs State Of Punjab on 18 February, 2022
Author: Avneesh Jhingan
Bench: Avneesh Jhingan
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-3395 of 2022
DECIDED ON:18th February, 2022
Yadwinder Singh @ Sunny Singh
.....PETITIONER
VERSUS
State of Punjab
.....RESPONDENT
CORAM: HON'BLE MR. JUSTICE AVNEESH JHINGAN.
Present: Mr. L.S. Sidhu, Advocate for petitioner.
Mr. Amit Mehta, Sr. DAG Punjab.
Ms. Shweta Sharma, Advocate for
Mr. R.S. Sidhu, Advocate for complainant.
***
AVNEESH JHINGAN, J (ORAL)
This petition is filed for grant of anticipatory bail in case of FIR No.240 dated 25.11.2021, under Sections 341, 308, 323, 506 read with Section 34 IPC, registered at Police Station Dirba District Sangrur.
Vide order dated 28.1.2022, the petitioner was directed to join investigation subject to complying the condition as envisaged under Section 438(2) Cr.P.C.
Ms. Shweta Sharma, Advocate for Mr. R.S. Sidhu, Advocate appears for complainant, though not impleaded as party and opposes the prayer.
Learned State counsel on instructions from ASI Bant Singh submits that the petitioner has joined investigation and is co-operating.
As no custodial interrogation is needed, the interim bail granted on 28.1.2022 is made absolute.
Disposed of accordingly.
(AVNEESH JHINGAN) th 18 February, 2022 JUDGE reema Whether speaking/reasoned Yes/No Whether reportable Yes/No 1 of 1 ::: Downloaded on - 19-02-2022 00:17:54 :::