Punjab-Haryana High Court
Kanwar Sultan Singh vs State Of Punjab And Another on 18 July, 2022
Author: Harnaresh Singh Gill
Bench: Harnaresh Singh Gill
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
206
CRM-M-49654-2019 (O&M)
Date of decision: 18.07.2022
KANWAR SULTAN SINGH
...Petitioner
Versus
STATE OF PUNJAB AND ANR
.....Respondents
CORAM: HON'BLE MR. JUSTICE HARNARESH SINGH GILL
Present:- Mr. Shivam Chaudhary, Advocate for
Ms. Ruchi Singhai, Advocate
for the petitioner.
Mr. Ajay Pal Singh Gill, DAG, Punjab.
Mr. Gurpreet Singh Dhillon, Advocate
for respondent No.2.
****
HARNARESH SINGH GILL, J. (ORAL)
Through this petition, the petitioner seeks anticipatory bail in case bearing FIR No.39 dated 02.05.2018, under Sections 420, 406 and 120-B IPC, at Police station City-I, Malerkotla.
Vide order dated 05.12.2019 passed by a Coordinate Bench of this Court, the petitioner had been granted ad interim pre-arrest bail and directed to join investigation.
Learned counsel for the petitioner submits that pursuant to the aforesaid order, the petitioner has joined investigation.
Learned State counsel, on instructions from ASI Bhinder Singh, submits that the petitioner has joined investigation and is now not required for any further investigation.
In view of the above, without commenting on the merits of 1 of 2 ::: Downloaded on - 20-07-2022 05:25:02 ::: 206 CRM-M-49654-2019 (O&M) -2- the case, the present petition is allowed and the order dated 05.12.2019 granting interim bail to the petitioner, is made absolute, subject to the conditions laid down in Section 438 (2) Cr.P.C.
18.07.2022 (HARNARESH SINGH GILL)
Aman Jain JUDGE
Whether reasoned/speaking? Yes/No
Whether reportable? Yes/No
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