Punjab-Haryana High Court
Raman Rana @ Raman Bahadur & Others vs State Of Punjab on 27 January, 2011
Author: Rajan Gupta
Bench: Rajan Gupta
Crl. Misc. No. M-17779 of 2010 1
IN THE HIGH COURT FOR THE STATES OF PUNJAB &
HARYANA AT CHANDIGARH.
Crl. Misc. No. M-17779 of 2010 (O&M)
Date of decision : 27.1.2011
Raman Rana @ Raman Bahadur & others ...Petitioners
Versus
State of Punjab ...Respondent
CORAM: HON'BLE MR. JUSTICE RAJAN GUPTA Present: Mr. R.K. Dadwal, Advocate for the petitioners.
Ms. RK Nihalsinghwala, Sr. DAG, Punjab. Mr. Harsh Aggarwal, Advocate for the complainant. Rajan Gupta, J. (oral) This is a petition under Section 438 Cr.P.C. seeking pre- arrest bail in a case registered against the petitioners under Sections 323, 324, 148, 149 IPC and 326 IPC added later on at Police Station Garshankar, District Hoshiarpur, vide FIR No.89 dated 29th May, 2010.
Learned State counsel submits that pursuant to order dated June 28, 2010, petitioners have joined the investigation and are no longer required for custodial interrogation.
In view of the statement made by learned State counsel, the interim order dated June 28, 2010 is hereby made absolute subject to the conditions as envisaged under Section 438(2) Cr.P.C.
The petition stands allowed in aforesaid terms.
(RAJAN GUPTA) JUDGE 27.1.2011 'rajpal'