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Punjab-Haryana High Court

Anshu Khullar vs State Of Punjab on 14 September, 2018

Author: Inderjit Singh

Bench: Inderjit Singh

                                                                   -1-
CRM-M-32042-2018


       IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                      CHANDIGARH

                                        CRM-M-32042-2018
                                        Date of Decision:14.09.2018

Anshu Khullar

                                                            ... Petitioner
                                         Versus


State of Punjab
                                                           ... Respondent

CORAM: HON'BLE MR. JUSTICE INDERJIT SINGH


Present:     Ms. Manmohan Kaur Dhaliwal, Advocate,
             for the petitioner.

             Ms. Monika Jalota, DAG, Punjab.

INDERJIT SINGH, J. (Oral)

Petitioner has filed this petition under Section 438 of the Code of Criminal Procedure, 1973 (for brevity, 'Cr.P.C.') for grant of anticipatory bail in case FIR No.179 dated 04.07.2018, registered at Police Station City Jagraon, District Ludhiana, under Sections 420, 465, 467, 468, 471 and 120- B of the Indian Penal Code.

Notice of motion was issued in this case. Learned State counsel has put in appearance on behalf of the respondent-State and contested this petition.

I have heard learned counsel for the petitioner as well as learned State counsel and have gone through the record.

From the record, I find that the present petitioner was posted as Supervisor at Automated Driving Test Track, Jagraon. As per the 1 of 2 ::: Downloaded on - 14-10-2018 08:31:28 ::: -2- CRM-M-32042-2018 allegations in the FIR, he alongwith co-accused prepared the duplicate seals and put on the files etc. In pursuance of the interim order dated 02.08.2018 passed by this Court, the petitioner has already joined the investigation. He is not required for custodial interrogation. Nothing is to be recovered from him. Therefore, no useful purpose will be served by sending him to custody.

Keeping in view the facts and circumstances of the present case; without discussing the facts of the case in minute details and without expressing any opinion on the merits of the case, I find merit in this petition and the same is allowed. The order dated 02.08.2018, granting interim bail to the petitioner, is made absolute. However, the petitioner shall join the investigation as and when called upon to do so and shall abide by the conditions of Section 438 (2) Cr.P.C.




14.09.2018                                                    (INDERJIT SINGH)
parveen kumar                                                     JUDGE



Note:           Whether speaking/reasoned                :      Yes
                Whether reportable                       :      No




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