Punjab-Haryana High Court
Neeraj Puri vs State Of Punjab on 20 December, 2012
Author: Jitendra Chauhan
Bench: Jitendra Chauhan
Criminal Misc. No. M-34959 of 2012 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Criminal Misc. No. M-34959 of 2012
Date of decision:-20.12.2012
Neeraj Puri
...Petitioner
Versus
State of Punjab
...Respondent
CORAM: HON'BLE MR. JUSTICE JITENDRA CHAUHAN
Present:- Mr. Jitender Singh Dadwal, Advocate
for the petitioner.
Mr. Mehardeep Singh, DAG Punjab.
JITENDRA CHAUHAN J.(Oral)
Present petition has been filed under Section 438 Cr.P.C. for grant of concession of anticipatory bail to the petitioner in case FIR No.140 dated 22.8.2012, under Sections 307, 34 IPC and Section 25 of Arms Act, registered at Police Station Tanda, District Hoshiarpur.
Heard learned counsel for the parties.
Vide order dated 04.12.2012, this Court had directed the petitioner to appear before the Investigating Officer on 07.12.2012 at 10 A.M. and to join the investigation. Arrest of the petitioner was Criminal Misc. No. M-34959 of 2012 -2- stayed on the same day.
Learned State counsel on instructions of ASI Surenderpal Singh submits that the petitioner has joined the investigation and is no more required.
Having considered the facts and circumstances of the case, order dated 04.12.2012 is made absolute.
Petition disposed of accordingly.
December 20, 2012 ( JITENDRA CHAUHAN ) Vijay Asija JUDGE