Punjab-Haryana High Court
Rajpal Singh vs State Of Punjab on 22 March, 2022
Author: Rajesh Bhardwaj
Bench: Rajesh Bhardwaj
205a IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-31382-2020
Date of Decision: 22.3.2022
Rajpal Singh ..... Petitioner
Versus
State of Punjab and another .......Respondents
CORAM: HON'BLE MR. JUSTICE RAJESH BHARDWAJ
Present: Mr. Ravi Malik, Advocate for
Mr. Sunny Singla, Advocate, for the petitioner.
Mr.R.S.Mann, DAG, Punjab.
Mr. Imran Farooqui, Advocate, for the complainant.
Rajesh Bhardwaj, J. (ORAL)
Matter has been taken up through video conferencing via Webex facility in the light of the Pandemic Covid-19 situation and as per instructions.
The present petition has been filed under Section 438 Cr.P.C for grant of anticipatory bail to the petitioner in FIR No.171 dated 2.9.2020 registered under Sections 498-A, 506 IPC, at Police Station Sadar Ahmedgarh, District Sangrur.
By virtue of the order dated 12.1.2021, while granting interim protection, the petitioner was directed to join investigation.
It has been contended by learned counsel for the petitioner that the petitioner has joined the investigation, and thus, the interim order may kindly be made absolute.
Learned counsel for the complainant has submitted that recovery is yet to be effected from the petitioner.
Learned State counsel has affirmed the fact that the petitioner has joined the investigation and is not required for further investigation.
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(RAJESH BHARDWAJ)
JUDGE
22.3.2022
sharmila Whether Speaking/Reasoned : Yes/No
Whether Reportable : Yes/No
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