Punjab-Haryana High Court
Lakhwinder Singh And Anr vs State Of Punjab on 20 December, 2022
Author: Pankaj Jain
Bench: Pankaj Jain
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-42262-2022
Date of decision : 20.12.2022
Lakhwinder Singh and another ...... Petitioners
versus
State of Punjab ...... Respondent
CORAM : HON'BLE MR.JUSTICE PANKAJ JAIN
Present :- None for the petitioners.
Mr. Arun Gupta, AAG, Punjab.
***
PANKAJ JAIN, J. (ORAL)
While issuing notice of motion, following order was passed:-
"Apprehending his arrest in FIR No.0019 dated 23.01.2022 for offences punishable under Sections 353, 186, 427, 323, 336, 34 IPC and Sections 25 and 27 of the Arms Act, 1959 registered at Police Station Div.A, Police Commissionerate, District Amritsar, the petitioner has preferred this petition under Section 438 Cr. P.C seeking pre-arrest bail.
Learned counsel for the petitioners inter alia contends that infact it is a case of brawl and the injuries alleged to have been caused are simple in nature.
Notice of motion.
On the asking of the Court Mr. Sarabjit Singh Cheema, DAG.,Punjab who is present in Court accepts notice.
In the meantime, in the event of arrest, the petitioners shall be released on interim bail subject to their furnishing personal and surety bonds to the satisfaction of the Arresting Officer/Investigating Officer. As and when called, the petitioners shall join the investigation. They shall abide by the conditions enumerated under Section 438(2) of the Cr.P.C.
To come up on 20.12.2022."
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2. Today, learned State counsel, on instructions from ASI Lakhwinder Singh, submits that the petitioners have joined investigation and are no more required for custodial interrogation.
3. In view of above, the interim order dated 15.09.2022 passed by this Court is made absolute, subject to the conditions as enumerated under Section 438(2) Cr.P.C.
4. Petition stands disposed off.
( PANKAJ JAIN )
JUDGE
20.12.2022
Dinesh
Whether speaking/reasoned Yes
Whether Reportable : No
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