Punjab-Haryana High Court
Jagdish Singh vs State Of Punjab on 10 December, 2020
Author: Jaishree Thakur
Bench: Jaishree Thakur
CRM-M- 28063-2020 -1-
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND
HARYANA AT CHANDIGARH
CRM-M- 28063-2020 (O&M)
Date of Decision: 10.12.2020
Jagdish Singh
... Petitioner
Versus
State of Punjab
... Respondent
CORAM:- HON'BLE MS. JUSTICE JAISHREE THAKUR
Present:- Mr. B. S. Sidhu, Advocate
for the petitioner.
Ms. Rashmi Attri, DAG, Punjab.
*****
JAISHREE THAKUR, J. (Oral)
The instant petition has been filed under Section 438 Cr.P.C., for grant of anticipatory bail to the petitioner in the event of arrest in FIR No. 72 dated 28.07.2018 under Section 379 IPC and Section 21(3) of Mines and Minerals (Development and Regulation) Act registered at Police Station Mallanwala, District Ferozepur.
Learned counsel for the petitioner contends that the petitioner is falsely implicated in the present case and on the direction of this Court, has joined the investigation. It is also contended that nothing is to be recovered from him.
Learned State Counsel, on instructions from SI Joginder Singh, submits that petitioner has joined the investigation and he is not required for 1 of 2 ::: Downloaded on - 11-12-2020 22:01:19 ::: CRM-M- 28063-2020 -2- any custodial interrogation.
In view of the facts that the petitioner is not required for custodial interrogation and has joined the investigation, without commenting on the merits of the case, the petition is allowed and order dated 29.09.2020 granting interim bail to the petitioner is made absolute subject to the conditions laid down in Section 438 Sub Section 2 Clauses (i)
(ii) and (iii) of the Code of Criminal Procedure.
(JAISHREE THAKUR)
10.12.2020 JUDGE
seema
Whether speaking/reasoned Yes
Whether reportable Yes/No
2 of 2
::: Downloaded on - 11-12-2020 22:01:19 :::