Punjab-Haryana High Court
Jarnail Singh @ Maggi vs State Of Punjab on 1 May, 2015
Author: Jaspal Singh
Bench: Jaspal Singh
208 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM No. M-7940 of 2015
Date of decision: May 01 , 2015
JARNAIL SINGH @ MAGGI
.... PETITIONER
VERSUS
STATE OF PUNJAB
....RESPONDENT
CORAM: HON'BLE MR. JUSTICE JASPAL SINGH
Present: Mr. Akshay Rana, Advocate for
Mr. S.S. Rana, Advocate
for the petitioner.
Mr. P.S. Grewal, DAG, Punjab.
JASPAL SINGH, J.(Oral)
Learned State counsel on instructions from ASI Daljit Singh, submits that in compliance of order dated March 23, 2015 passed by this Court, petitioner has joined investigation on April 30, 2015 and he is no more required for further custodial interrogation.
2. The co-accused namely Bhinder Singh @ Bhupinder Singh of the petitioner has already been granted the concession of pre-arrest bail by a coordinate Bench of this Court vide order dated November 03, 2014 passed in CRM No. M-34376 of 2014. The case of the petitioner is not on different footings than that of Bhinder Singh @ Bhupinder Singh.
3. In view of above, order dated March 23, 2015 passed by this Court is hereby, made absolute.
4. Disposed of.
6. However, petitioner shall abide by all the conditions as envisaged under Section 438 (2) Cr.P.C.
SHAM SUNDER 2015.05.04 11:07 I attest to the accuracy and authenticity of this document high court chandigarh CRM No. M-7940 of 2015 -2-
7. However, it is also made clear that any observation made by this Court shall have no binding effect on merits of the case and shall remain limited to the disposal of instant case.
May 01, 2015 (JASPAL SINGH)
sham JUDGE
SHAM SUNDER
2015.05.04 11:07
I attest to the accuracy and
authenticity of this document
high court chandigarh