Punjab-Haryana High Court
Ravinder Singh vs State Of Punjab on 23 September, 2022
Author: Avneesh Jhingan
Bench: Avneesh Jhingan
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-32573 of 2022
Date of Decision: 23rd September, 2022
Ravinder Singh
... Petitioner
Versus
State of Punjab
... Respondent
CORAM : HON'BLE MR. JUSTICE AVNEESH JHINGAN
Present : Ms. Anmol Preet Kaur, Advocate for the petitioner.
Mr. APS Tung, DAG, Punjab.
***
AVNEESH JHINGAN , J.(Oral)
This petition is filed for grant of anticipatory bail in FIR No. 25 dated 13.10.2020, under Sections 420 and 120 B IPC and Section 13(1)(A) read with Section 13(2) of Prevention of Corruption Act, as amended by Prevention of Corruption (Amendment) Act, 2018 and Section 38 of the Punjab Apartment and Property Regulation Act, 1995 and (Amended) Act, 2014, registered at Police Station Vigilance Bureau, Range Amaritsar.
This Court vide order dated 23.8.2022, granted the interim bail subject to joining investigation.
Learned State Counsel, on instructions from ASI-Avtar Chand submits that the petitioner has joined the investigation and is co-operating.
As custody of the petitioner is not needed, the interim bail granted is made absolute.
Disposed of accordingly.
(AVNEESH JHINGAN ) JUDGE 23rd September, 2022 mk Whether reasoned/speaking Yes/No Whether reportable Yes/No 1 of 1 ::: Downloaded on - 24-09-2022 19:39:03 :::