Punjab-Haryana High Court
Beant Singh vs State Of Punjab on 2 September, 2021
Author: Harsimran Singh Sethi
Bench: Harsimran Singh Sethi
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Sr. No.235-2
CRM-M No.11051-2021
Date of Decision: 02.09.2021
Beant Singh ..........Petitioner
Versus
State of Punjab ..........Respondent
(Through Video-Conferencing)
CORAM:- HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI
Present:- None for the petitioner.
Mr. Dhruv Dayal, Sr.DAG, Punjab.
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HARSIMRAN SINGH SETHI, J. (ORAL)
The petitioner is seeking anticipatory bail in FIR No. 215 dated 11.07.2020 registered under Section 15 of NDPS Act (Section 29 of NDPS Act added later on) at Police Station Patran, District Patiala.
Order passed by the co-ordinate Bench of this Court dated 20.05.2021 is as under:-
"CRM-14213-2021 Present application has been filed under Section 482 Cr.P.C. seeking preponement of the main case i.e.CRM-M-11051-2021, which is fixed for 24.08.2021.
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Mr. Ramdeep Partap, DAG, Punjab accepts notice on behalf of the respondent/State.
For the reasons enumerated in the application, the same is allowed. The main case is preponed and is taken up today itself for hearing. CRM-M-11051-2021 Present petition has been filed under Section 438 Cr.P.C. seeking anticipatory bail in FIR No. 215 dated 11.07.2020, under Section 15 of Narcotic Drugs and Psychotropic Substances Act, 1985 (Section 29 of NDPS, Act added later on), registered at Police Station Patran, District Patiala.
Learned counsel for the petitioner has argued that the petitioner was not named in the secret information. The name of the petitioner is surfaced in the disclosure statement of co-accused/Jagga Singh.
Adjourned to 02.09.2021.
Meanwhile, in the event of arrest, the petitioner shall be released on interim anticipatory bail to the satisfaction of the Arresting/Investigating Officer, subject to the conditions provided under Section 438(2) Cr.P.C. The petitioner is also directed to join the investigation and cooperate with the Investigating Agency, as and when required.
To be heard alongwith CRM-M-8492- 2021."
Learned State counsel, who has also joined the proceedings through video conference, on instructions from ASI Rajvir Singh, states 2 of 3 ::: Downloaded on - 03-09-2021 01:46:22 ::: CRM-M No.11051-2021 -3- that in terms of the order of this Court reproduced before, the petitioner has joined the investigation and no further interrogation is required at this stage.
Learned counsel for the petitioner undertakes that petitioner will join investigation and also cooperate with the investigating agency in case they are required for the same in future as well.
In view of the above, the order dated 20.05.2021 granting interim bail to the petitioners is made absolute.
However, the petitioner shall abide by the conditions stipulated under Section 438(2) Cr.P.C. They shall also join investigation as and when called upon to do so.
In case at any given point of time hereinafter, it is felt by the investigating agency that petitioner is required for the investigation but are not cooperating, they will be at liberty to approach this Court for passing appropriate orders.
The petition stands disposed of.
2nd September, 2021 (HARSIMRAN SINGH SETHI)
Shivani Kaushik JUDGE
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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