Punjab-Haryana High Court
Jagdev Singh vs State Of Punjab on 9 October, 2015
Author: Rameshwar Singh Malik
Bench: Rameshwar Singh Malik
204
HIGH COURT FOR THE STATES OF PUNJAB & HARYANA AT
CHANDIGARH
CRM-M-28948-2015
Date of decision:9.10.2015
Jagdev Singh
...Petitioner
Versus
State of Punjab
...Respondent
CORAM: HON'BLE MR. JUSTICE RAMESHWAR SINGH MALIK
1. To be referred to the Reporters or not ?
2. Whether the judgment should be reported in the Digest ?
Present: Mr.P.S.Sekhon, Advocate for the petitioner.
Mr.K.D.Sachdeva, Addl. A.G., Punjab.
RAMESHWAR SINGH MALIK, J. (Oral)
Petitioner seeks pre-arrest bail in FIR No.44 dated 1.4.2015 registered under Sections 307, 326, 325, 323, 427, 148 and 149 and 120-B IPC at Police Station Sadar Dhuri, District Sangrur.
Notice of motion was issued and interim protection was granted to the petitioner.
Learned counsel for the State, on instructions from ASI Masar Singh, Police Station Sadar Dhuri, submits that in compliance of the order dated 3.9.2015 passed by this Court, petitioner has joined the investigation and is no more required for any further investigation.
In view of the above, the present petition is allowed. The order dated 3.9.2015 passed by this Court is hereby made absolute, however, subject to the conditions envisaged under Section 438 (2) Cr.P.C.
Disposed of, accordingly.
9.10.2015 (RAMESHWAR SINGH MALIK)
mks JUDGE
MUKESH KUMAR SALUJA
2015.10.09 16:59
I attest to the accuracy and
authenticty of this document.