Punjab-Haryana High Court
Rajdeep Sharma vs State Of Punjab on 11 May, 2023
Author: Manjari Nehru Kaul
Bench: Manjari Nehru Kaul
Neutral Citation No:=2023:PHHC:067978
2023:PHHC:067978
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
208
CRM-M-4781-2023
Date of decision: 11.05.2023
Rajdeep Sharma .....Petitioner
Versus
State of Punjab .....Respondent
CORAM: HON'BLE MRS. JUSTICE MANJARI NEHRU KAUL
Present : Mr. Bipan Ghai, Sr. Advocate with
Mr. Nikhil Ghai, Advocate
for the petitioner.
Mr. Ramdeep Partap Singh, Sr. DAG, Punjab.
Mr. Aayush Arora, Advocate
for the complainant.
****
MANJARI NEHRU KAUL, J. (ORAL)
The petitioner is seeking the concession of anticipatory bail under Section 438 of the Cr.P.C. in case FIR No.213 dated 21.12.2022 under Sections 406, 420, 467, 468, 471 and 120-B of the IPC registered at Police Station City Samana, District Patiala.
Vide order dated 16.03.2023 the petitioner had been granted interim anticipatory bail with direction to join investigation.
Learned senior counsel for the petitioner submits that in compliance of order dated 16.03.2023, the petitioner has joined investigation and cooperated with the investigating agency. It has also been reiterated that the parties have amicably settled all their disputes pertaining to the agreement to sell qua the house in question.
Learned State counsel, on instructions, does not dispute the factum of the petitioner having joined investigation and cooperated 1 of 2 ::: Downloaded on - 13-05-2023 05:08:17 ::: Neutral Citation No:=2023:PHHC:067978 2023:PHHC:067978 CRM-M-4781-2023 -2- with the investigating agency. He, on further instructions, submits that the petitioner is not required for further investigation much less for his custodial interrogation.
Learned counsel appearing for the complainant does not oppose the prayer made by learned senior counsel for the petitioner for grant of anticipatory bail to the petitioner.
In view of the above, the petition is allowed and interim order dated 16.03.2023, is made absolute subject to the conditions laid down in Section 438(2) Cr.P.C.
11.05.2023 (MANJARI NEHRU KAUL)
Vinay JUDGE
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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