Punjab-Haryana High Court
Gurpinder Pal Singh vs State Of Punjab on 7 April, 2011
Author: Alok Singh
Bench: Alok Singh
CRM-M No.2373 of 2011 1
In the High Court of Punjab and Haryana, Chandigarh.
CRM-M No.2373 of 2011 (O&M)
Date of Decision: 07.04.2011
Gurpinder Pal Singh
....Petitioner
Versus
State of Punjab
....Respondents.
Coram:- Hon'ble Mr. Justice Alok Singh
1.Whether reporters of local news papers may be allowed to see
judgement ?
2. To be referred to reporters or not ?
3. Whether the judgement should be reported in the Digest ?
Present: Mr. Anil Shukla, Advocate
for the petitioner.
Mr. T.S. Salana, DAG, Punjab
for the State.
...
Alok Singh, J (Oral).
This is an application seeking anticipatory bail in case FIR No.175 dated 17.12.2010 under Sections 447/511/434/379 IPC, P.S. Jagraon City, District Ludhiana.
Learned counsel for the petitioner states that the petitioner has been enlarged on bail pursuant to the directions issued by this Court dated 28.1.2011.
Learned Deputy Advocate General, Punjab, on instructions SI CRM-M No.2373 of 2011 2 Hari Mittal states that petitioner has joined investigation and custodial interrogation of the petitioner is not required.
Considering totality of the facts and circumstances of the case, present petition is allowed. Order dated 28.1.2011 is made absolute, subject to the limitations provided under Section 438(2) of the Code. Petitioner - accused shall participate in the investigation as and when he is required.
( Alok Singh ) Judge 07.04.2011 sk.