Punjab-Haryana High Court
Harpreet Singh vs State Of Punjab on 3 August, 2023
Author: Manjari Nehru Kaul
Bench: Manjari Nehru Kaul
Neutral Citation No:=2023:PHHC:100087
2023: PHHC: 100087
209
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M No.19912 of 2023
Date of decision: 3rd August, 2023
Harpreet Singh
... Petitioner
Versus
State of Punjab
... Respondent
CORAM: HON'BLE MRS. JUSTICE MANJARI NEHRU KAUL
Present: Ms. Rakhi Sharma, Advocate for the petitioner.
Mr. H.S. Sullar, Sr. Deputy Advocate General, Punjab
for the respondent/State.
MANJARI NEHRU KAUL, J. (ORAL)
1. The petitioner is seeking the concession of bail under Section 438 Cr.P.C. in case FIR No.17 dated 16.02.2023 for the offences under Sections 353, 186, 332 IPC (Sections 333 & 427 IPC added later on) registered at Police Station Division A, Police Commissionerate Amritsar.
2. On 24.04.2023, while noticing the following submissions made by learned counsel for the petitioner, this Court had granted the concession of interim bail to the petitioner and asked him to join investigation.
"Learned counsel inter alia contends that false allegations have been levelled against the petitioner of having beaten the Pharmacy Officer, Civil Hospital, Amritsar and thus, obstructed him from performing his official duties. He submits that the petitioner was granted 1 of 2 ::: Downloaded on - 05-08-2023 02:46:06 ::: Neutral Citation No:=2023:PHHC:100087 CRM-M No.19912 of 2023 2023: PHHC: 100087 2 bail by the trial Court vide order dated 23.02.2023 however, subsequently, offence under Section 333 IPC was added on 10.03.2023. Learned counsel further submits that the petitioner is ready to join investigation and cooperate with the investigating agency."
3. Learned counsel for the petitioner submits that in compliance of the order dated 24.04.2023, the petitioner has joined investigation and cooperated with the investigating agency.
4. Learned State counsel, on instructions, does not dispute the factum of the petitioner having joined investigation and cooperated with the investigating agency. He, on further instructions submits that the petitioner is not required for further investigation much less for his custodial interrogation.
5. In the circumstances, the petition is allowed and the interim order dated 24.04.2023 is made absolute subject to the conditions laid down in Section 438(2) Cr.P.C. Needless to say, in case the petitioner misuses the concession of bail granted to him, the State would be at liberty to seek cancellation of the bail granted to him.
(MANJARI NEHRU KAUL)
JUDGE
August 3, 2023
rps
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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