Punjab-Haryana High Court
Harjeet Singh Alias Kali vs State Of Punjab on 17 July, 2023
Author: Arun Monga
Bench: Arun Monga
Neutral Citation No:=2023:PHHC:088895
2023:PHHC:088895
CRM-M-18956-2023(O&M)
214
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CRM-M-18956-2023 (O&M)
Date of decision: July 17, 2023
Harjeet Singh @ Kali
....Petitioner
versus
State of Punjab
....Respondent
CORAM: HON'BLE MR. JUSTICE ARUN MONGA
Present:- Mr. Chahat Goyal, Advocate for petitioner.
Ms. Guramrit Kaur, DAG Punjab.
*****
ARUN MONGA, J. (ORAL)
Present petition has been filed under Section 438 of Code of Criminal Procedure, 1973 (for short 'Cr. P.C.') for grant of anticipatory bail to the petitioner in case FIR No.30 dated 06.03.2023, registered under Sections 21/ 61/ 85 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'NDPS Act'), at Police Station Phool, District Bathinda.
2. Learned counsel for the petitioner submits that pursuant to earlier order dated 19.04.2023 passed by this court, petitioner has joined the investigation and has fully cooperated in the same.
3. Learned State counsel per his instructions from HC Jagdev Singh submits that petitioner has joined investigation and in view of cooperation rendered by him, no custodial interrogation of petitioner is required.
4. In view of the above, since custodial interrogation of petitioner is no more required and he has already joined investigation and cooperated with the investigating officer, present petition is allowed. Order dated 19.04.2023 granting interim anticipatory bail to the petitioner is made absolute, subject to petitioner's complying with provisions under Section 438(2) Cr.P.C.
5. Pending application(s), if any, shall also stand disposed of.
(ARUN MONGA)
JUDGE
July 17, 2023
mahavir
Whether speaking/reasoned: Yes/No
Whether reportable: Yes/No
Neutral Citation No:=2023:PHHC:088895
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