Punjab-Haryana High Court
Samandeep Singh vs State Of Punjab on 2 November, 2010
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
Crl. Misc. No.M-26178 of 2010
Date of Decision: 02.11.2010
Samandeep Singh ....Petitioner
Versus
State of Punjab ...Respondent
CORAM : Hon'ble Ms. Justice Nirmaljit Kaur
Present:- Mr. T.P.S. Tung, Advocate
for the petitioner.
Mr. Kirat Singh Sidhu, D.A.G., Punjab
for the respondent-State.
*****
1. Whether Reporters of Local Newspapers may be
allowed to see the judgment ?
2. To be referred to the Reporters or not ?
3. Whether the judgment should be reported in the
Digest ?
**
NIRMALJIT KAUR, J. (ORAL)
This is a petition under Section 438 Cr.P.C for grant of anticipatory bail to the petitioner in case FIR No.79 dated 24.04.2010 registered under Sections 420, 467, 468, 471, 474 and 120-B IPC at Police Station Patran, District Patiala.
Vide order dated 08.09.2010, notice was issued to Advocate General, Punjab and the interim bail was granted to the petitioner. Further, as per the allegations in the FIR, the petitioner is also the guilty of an offence under the Punjab Vat Act, 2005, for which, notices have already been issued.
Today, learned counsel for the respondent-State, on instructions from ASI Nishan Singh, states that the petitioner has since joined the investigation and is no more required by the police.
Accordingly, the present petition is allowed and the Order dated 08.09.2010 passed by this Court is made absolute.
(NIRMALJIT KAUR) 02.11.2010 JUDGE gurpreet