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Punjab-Haryana High Court

Ashwani Kumar And Ors vs State Of Punjab on 14 December, 2021

Author: Anupinder Singh Grewal

Bench: Anupinder Singh Grewal

        IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                       CHANDIGARH


212                                     CRM-M-11318-2021
                                        Date of decision : 14.12.2021

Ashwani Kumar and others
                                                      ... Petitioners
                   Versus

State of Punjab
                                                      .. Respondent

CORAM :HON'BLE MR. JUSTICE ANUPINDER SINGH GREWAL

Present:-    Mr. Gaurav Partap Singh Pathania, Advocate for the petitioners.

             Mrs. Amarjit Kaur Khurana, DAG, Punjab.

                   ***

Anupinder Singh Grewal, J. (Oral)

The petitioners are seeking anticipatory bail in FIR No. 0007 dated 25.01.2021, under Sections 420, 467, 468, 471 and 120-B of the Indian Penal Code, 1860, registered at Police Station Qadian, District Batala.

Learned counsel for the petitioners contends that the petitioners' firm has a valid licence from Markfed, Punjab, for selling rice. It is alleged in the FIR that the label of the petitioners' firm was being used by co-accused on the sacks of rice which were recovered from the premises of the co-accused. The petitioners are not involved in any other case.

This Court, by order dated 02.11.2021 had directed the petitioners to appear before the Investigating Officer and join investigation and in the event of their arrest, they were ordered to be released on ad-interim bail to the satisfaction of the Investigating/Arresting Officer, subject to the conditions envisaged under Section 438(2) Cr.P.C.

Learned State counsel, upon instructions from ASI Sharwan, states that the petitioners have joined investigation.

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In view of the above and the petitioners having joined investigation, the Covid-19 Pandemic, the order dated 02.11.2021 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.

The petition stands disposed of.




                                          (ANUPINDER SINGH GREWAL)
                                                  JUDGE
December 14, 2021
sonia gugnani


                Whether speaking/reasoned        :     Yes/No
                Whether Reportable               :     Yes/No




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