Punjab-Haryana High Court
Tarsem Singh vs State Of Haryana on 14 March, 2022
Author: Gurvinder Singh Gill
Bench: Gurvinder Singh Gill
In The High Court for the States of Punjab and Haryana
At Chandigarh
(I) CRM-M-47068-2021 (O&M)
Date of Decision:- 14.3.2022
Tarsem Singh ... Petitioner
Versus
State of Haryana ... Respondent
(II) CRM-M-47762-2021 (O&M)
Kuldeep Singh ... Petitioner
Versus
State of Haryana ... Respondent
(III) CRM-M-51118-2021 (O&M)
Gagandeep Singh ... Petitioner
Versus
State of Haryana ... Respondent
CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL
Present:- Mr. P.K.S.Phoolka, Advocate, for the petitioner
in CRM-M-47068-2021.
Mr. Gopal Singh Nahel, Advocate, for the petitioner
in CRM-M-47762-2021.
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CRM-M Nos. 47068, 47762 & 51118 of 2021 (O&M) -2-
Mr. Amit Choudhary, Advocate, for the petitioner
in CRM-M-51118-2021.
Mr. Rajiv Sidhu, DAG, Haryana,
assisted by ASI Harpal Singh.
(Proceedings conducted through video conferencing)
*****
GURVINDER SINGH GILL, J. (Oral)
1. This order shall dispose of the above mentioned three petitions wherein petitioners Tarsem Singh, Kuldeep Singh and Gagandeep Singh, seek grant of anticipatory bail in a case registered vide FIR No. 152, dated 14.10.2020, Police Station Jakhal, District Fatehabad, under Sections 148, 186, 353, 427, 341, 307 IPC read with Section 149 IPC.
2. At the time of issuance of notice of motion in CRM-M-47068-2021 the following order was passed on 10.11.2021:
"Learned counsel for the petitioner contends that although the allegations are to the effect that the petitioner and other accused had attacked the complainant i.e. Head Constable Raj Kumar, who was accompanied by Ramesh Kumar SPEO, and that the accused were armed with iron rods and gandasi and smashed a window glass as well as the windscreen of the vehicle in which the complainant and his companion were chasing the accused, but it is in fact a case where no injury whatsoever was ever caused to the complainant or to any of his companion which clearly shows that the accused have been falsely implicated.
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Meanwhile, in the event of arrest, the petitioner be released on interim bail subject to his furnishing personal bonds and surety bonds to the satisfaction of Arresting/Investigating Officer. However, the petitioner shall join the investigation as and when called upon to do so and cooperate with the Arresting/Investigating Officer and shall abide by the conditions as provided under Section 438 (2) Cr.P.C."
3. Even in the other cases i.e. CRM-M Nos.47762 & 51118 of 2021, this Court while issuing notice of motion ordered for grant of interim bail to the petitioner(s) while directing them to join investigation vide orders dated 15.11.2021 and 7.12.2021 respectively.
4. Learned State counsel, upon instructions from ASI Harpal Singh, has informed that pursuant to interim directions, the petitioners have joined investigation and are not required for any custodial interrogation. It has further been informed that while petitioners Kuldeep Singh and Gagandeep Singh are not wanted in any other case, petitioner-Tarsem Singh is involved in as many as 5 cases out of which he has been acquitted in two cases.
5. Having regard to the aforestated position wherein the petitioners have joined investigation and are not required for any custodial interrogation, the petitions are accepted and the interim directions issued by this Court vide order dated 10.11.2021, 15.11.2021 and 7.12.2021 are hereby made absolute subject to the condition that the petitioners shall join investigation as and when called upon to do so 3 of 4 ::: Downloaded on - 15-03-2022 23:29:15 ::: CRM-M Nos. 47068, 47762 & 51118 of 2021 (O&M) -4- and cooperate with the Investigating Officer and shall also abide by the conditions as provided under Section 438 (2) Cr.P.C.
6. A photocopy of this order be placed on the file of each connected case.
14.3.2022 ( GURVINDER SINGH GILL)
mohan JUDGE
Whether speaking /reasoned Yes / No
Whether Reportable Yes / No
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