Punjab-Haryana High Court
Ramandeep @ Popi vs State Of Haryana on 3 March, 2022
Author: Jasjit Singh Bedi
Bench: Jasjit Singh Bedi
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CRM-M-1686-2022 (O & M)
Date of decision: 03.03.2022
Ramandeep @ Popi ...... Petitioner
V/s
State of Haryana ...Respondent
CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI
Present: Mr. Karan Garg, Advocate, for the petitioner.
Mr. Vikrant Pamboo, Deputy Advocate General, Haryana.
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JASJIT SINGH BEDI, J. (Oral)
Petitioner seeks grant of anticipatory bail under Section 438 Cr.P.C. in case bearing FIR No.275 dated 29.11.2021 under Sections 147, 149, 186, 332, 341, 353, 506 IPC (Sections 147 & 149 IPC were deleted and Sections 34 and 333 IPC were added later on) registered with Police Station City Ratia, District Fatehaband.
On 17.01.2022, following order was passed by this Court:-
"The hearing of the case is being held through video conferencing on account of restricted functioning of the Courts.
The petitioner prays for grant of pre-arrest bail in a criminal case arising from FIR No.275, dated 29.11.2021, registered under Section 147, 149, 186, 332, 341, 353, 506 IPC (later on Section 147 & 149 were deleted and Section 34 & 333 of IPC were added), at Police Station City Ratia, District Fatehabad.
In the present case, the first informant is stated to be posted as Assistant with CID, Ratia. He has alleged that Gagandeep Singh (son of Ram phal @ Kala) and Sukhwinder @ Chamkila (son of Pal Singh), along with 3-4 1 of 2 ::: Downloaded on - 04-03-2022 21:47:25 ::: CRM-M-1686-2022 (O & M) ::2::
unknown persons, attacked him with wooden sticks. The petitioner before this Court is Ramandeep Singh @ Popi (son of Kashmir Singh). He is not named in the FIR.
Notice of motion for 21.02.2022.
On the request of this Court, Mr. Kirpal Singh Thakur, Assistant Advocate General, Haryana, accepts notice on behalf of the State.
In the meantime, in the event of arrest, the petitioner shall be released on interim bail subject to furnishing personal bonds and surety to the satisfaction of Arresting/Investigating Officer. However, the petitioner shall join the investigation as and when called upon to do so and shall abide by the conditions as provided under Section 438(2) Cr.P.C.
The learned State counsel has been requested to file the status report along with the information with regard to assignment/task, if any, given to the first informant in this regard."
However, learned State counsel submits that the petitioner has joined investigation in terms of order dated 17.01.2022 and is not required for custodial interrogation.
In this view of the matter, interim order dated 17.01.2022 is made absolute. However, the petitioner shall keep on joining the investigation as and when required to do so and he shall abide by the conditions as envisaged under Section 438(2) Cr.P.C.
Petition stands disposed of.
( JASJIT SINGH BEDI)
March 03, 2022 JUDGE
sukhpreet
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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