Punjab-Haryana High Court
Mhc Palwinder Singh vs State Of Punjab on 18 August, 2021
Author: Avneesh Jhingan
Bench: Avneesh Jhingan
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CRM-M-710 of 2021
Date of Decision: 18.08.2021
MHC Palwinder Singh
Petitioner
Versus
State of Punjab
Respondent
CORAM: HON'BLE MR. JUSTICE AVNEESH JHINGAN
Present:Mr. Vaibhav Narang, Advocate for the petitioner.
Ms. Monika Jalota, DAG, Punjab.
Mr. Rahul Bhargava, Advocate for the complainant.
****
AVNEESH JHINGAN, J (Oral):
The matter is taken up for hearing through video conference due to COVID-19 situation.
This petition is filed for grant of anticipatory bail in FIR No. 26 dated 27.11.2020, under Section 7 of the Prevention of Corruption Act, 1988 (as amended by Prevention of Corruption (Amendment) Act, 2018) and Section 120-B IPC, registered at Police Station Vigilance Bureau, District Amritsar.
This Court, vide order dated 28.1.2021, granted the interim bail subject to joining investigation.
Learned State Counsel, on instructions from ASI-Anmolak Singh submits that the petitioner has joined the investigation and is co-operating.
As no custodial interrogation is needed, the interim bail granted on 28.1.2021 is made absolute.
Disposed of accordingly.
[AVNEESH JHINGAN] JUDGE th 18 August, 2021 mk 1. Whether speaking/ reasoned : Yes / No
2. Whether reportable : Yes / No 1 of 1 ::: Downloaded on - 19-08-2021 07:40:09 :::