Punjab-Haryana High Court
Tarsem Singh vs State Of Punjab on 27 September, 2022
Author: Vikas Bahl
Bench: Vikas Bahl
CRM-M-41084-2022 1
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
CRM-M-41084-2022
Date of decision : 27.09.2022
Tarsem Singh
... Petitioner
Versus
State of Punjab
... Respondent
CORAM: HON'BLE MR.JUSTICE VIKAS BAHL
Present: Mr.Gobind Singh Randhawa, Advocate
for the petitioner.
Mr.Ramdeep Partap Singh, Sr.DAG, Punjab.
VIKAS BAHL, J.(ORAL)
This is a first petition under Section 438 Cr.P.C. for grant of anticipatory bail to the petitioner in FIR no.48 dated 18.08.2022 registered under Sections 307, 452, 336, 148, 149 IPC and Section 25 of the Arms Act at Police Station Tibber, District Gurdaspur.
On 08.09.2022, this Court was pleased to pass the following order:-
"Inter alia contends that the petitioner is 62 years old and the only allegation levelled against him is that he has armed with datar. It is submitted that no specific injury has been attributed to the present petitioner.
Notice of motion for 27.09.2022.
In the meantime, in the event of arrest, the petitioner is ordered to be released on interim bail subject to his furnishing personal bonds and surety to the satisfaction of Arresting / Investigating Officer. However, the petitioner shall join the 1 of 2 ::: Downloaded on - 28-09-2022 09:07:15 ::: CRM-M-41084-2022 2 investigation as and when called upon to do so and shall abide by the conditions as provided under Section 438(2) Cr.P.C.
(VIKAS BAHL) JUDGE September 08, 2022."
Learned counsel for the petitioner has submitted that in pursuance of the said order, the petitioner has joined the investigation.
Learned State counsel has submitted that the petitioner has joined investigation and is not required for further investigation.
Keeping in view the above said facts and circumstances moreso, the facts which have been noticed in the order dated 08.09.2022, and also the fact that the petitioner has joined the investigation and is not required for further investigation, the present petition is allowed and the interim order dated 08.09.2022 is made absolute.
Nothing stated above shall be construed as an expression of opinion on the merits of the case and the trial would proceed independently of the observations made in the present case which are only for the purpose of adjudicating the present bail petition.
(VIKAS BAHL)
JUDGE
September 27, 2022
Davinder Kumar
Whether speaking / reasoned Yes/No
Whether reportable Yes/No
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