Punjab-Haryana High Court
S.I. Balbir Singh vs State Of Punjab on 22 February, 2011
Author: Alok Singh
Bench: Alok Singh
CRM No. M-2971 of 2011 (O&M)
-1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM No. M-2971 of 2011 (O&M)
Date of decision: 22.02.2011
S.I. Balbir Singh
....Petitioner
Versus
State of Punjab
....Respondent
CORAM: HON'BLE MR. JUSTICE ALOK SINGH
Present: - Mr. R.K. Girdhar, Advocate, for the petitioner.
Mr. K.D. Sachdeva, Addl. A.G., Punjab.
1.Whether Reporters of local papers may be allowed to see the judgment?
2.Whether to be referred to the Reporters or not?
3.Whether the judgment should be reported in the Digest?
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ALOK SINGH, J (ORAL)
This is an application seeking anticipatory bail in FIR No.363 dated 22.12.2010 under Sections 379/409/120-B of the Indian Penal Code Police Station City Faridkot.
This Court vide order dated 2.2.2011 has directed to release the petitioner on interim bail.
Learned counsel for the petitioner states that petitioner has already been released on bail and the petitioner has joined the investigation and shall join the investigation as and when he is asked to do so by the Investigating Officer.
Mr. K.D. Sachdeva, Addl. A.G., Punjab, on instructions of ASI Baldev Singh, who is present personally in Court, has stated that petitioner is co-operating in the investigation.
Considering totality of the facts and circumstances of the case, CRM No. M-2971 of 2011 (O&M) -2- petition is allowed. Order dated 2.2.2011 is made absolute, subject to the conditions mentioned under Section 438(2) Cr.P.C. However, it is clarified that petitioner shall keep on co-operating in the investigation and if he fails to do so Investigating Officer shall be at liberty to get the bail cancelled.
(Alok Singh) Judge February 22, 2011 R.S.