Punjab-Haryana High Court
Jagtar Singh vs State Of Punjab on 6 December, 2016
212
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Criminal Misc.No.M-40440 of 2016 (O&M)
Date of Decision : 06th December, 2016
Jagtar Singh alias Tari
...... Petitioner
Versus
State of Punjab
...... Respondent
CORAM : HON'BLE MR. JUSTICE AJAY TEWARI
***
Present : Mr. Munish Gulati, Advocate
for the petitioner.
Ms. Amarjit Kaur Khurana, Addl. A.G., Punjab
for the respondent(s)-State.
***
AJAY TEWARI, J. (Oral)
Petitioner has preferred the instant petition under Section 438 Cr.P.C., for grant of anticipatory bail in case FIR No.182 dated 10.10.2016, registered at Police Station City Moga, District Moga, under Sections 323, 379 (b) IPC.
On 011.11.2016, this Court passed the following order:-
"Learned counsel for the petitioner relies on an order dated 04.11.2016, passed by this Court in Criminal Misc.No.M-38432 of 2016 titled as Piara Singh alias Babbu and another versus State of Punjab, vide which the co-accused was granted the benefit of interim bail.
Notice of motion.
On the asking of the Court, Mr. B.S.Thind, AAG, Punjab accepts notice on behalf of respondent(s)-State.
Learned counsel for the petitioner undertakes to supply the complete copy of paper book to the learned State counsel during the course of the day.
1 of 2 ::: Downloaded on - 10-12-2016 08:34:54 ::: Criminal Misc.No.M-40440 of 2016 (O&M) -2- Adjourned to 06.12.2016.
Meanwhile, interim order in the same terms as passed in the aforesaid petition.
To be heard alongwith that petition."
Learned State counsel, on instructions from Head Constable Surjit Singh, has stated that the petitioner has joined the investigation and he is no more required for custodial interrogation.
In the circumstances, without going into the merits of the case, I do not deem it appropriate to deny the concession of anticipatory bail to the petitioner in the present case.
Ordered accordingly.
Resultantly, the interim order dated 04.11.2016 is made absolute subject to the conditions envisaged under Section 438(2) Cr.P.C.
Petition stands allowed.
( AJAY TEWARI ) th 06 December, 2016 JUDGE mamta Whether speaking/reasoned Yes/No Whether Reportable : Yes/No 2 of 2 ::: Downloaded on - 10-12-2016 08:34:55 :::