Punjab-Haryana High Court
Ankush Gupta vs State Of Punjab on 26 September, 2017
Author: Raj Mohan Singh
Bench: Raj Mohan Singh
CRM-M No. 19813 of 2017 -1-
201 IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
CRM-M No. 19813 of 2017
Date of Decision: 26.09.2017
ANKUSH GUPTA
-PETITIONER
VS
STATE OF PUNJAB
-RESPONDENT
CORAM: HON'BLE MR. JUSTICE RAJ MOHAN SINGH
Present: Mr. Kanwal Goyal, Advocate,
for the petitioner.
Mr. Charanpreet Singh, A.A.G., Punjab.
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RAJ MOHAN SINGH, J. (ORAL)
[1]. While issuing notice of motion on 01.06.2017, following order was passed by this Court:-
"Learned counsel for the petitioner relies upon order dated 29.09.2016 passed in CRM-M No.31590 of 2016 titled Sunil Jain Vs. State of Punjab.
Notice of motion for 17.08.2017. In the meanwhile, petitioner is directed to appear before the SHO/Investigating Officer to join investigation on 08.06.2017 and in the event of his arrest, he shall be enlarged on ad interim bail, subject to the satisfaction of 1 of 2 ::: Downloaded on - 27-09-2017 08:22:46 ::: CRM-M No. 19813 of 2017 -2- Arresting Officer. However, petitioner shall abide by the conditions envisaged under Section 438 (2) Cr.P.C."
[2]. Reliance was placed upon order dated 29.09.2016 passed in case of Sunil Jain vs State of Punjab in CRM-M No.31590 of 2016.
[3]. Learned State counsel on instructions from ASI Dharampal states that the petitioner has joined the investigation in pursuance of order dated 01.06.2017 and he is no more required in further investigation of the case. [4]. In view of above, order dated 01.06.2017 is hereby made absolute.
26.09.2017 (RAJ MOHAN SINGH)
jyoti JUDGE
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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