Punjab-Haryana High Court
Harwinder Singh @ Nikka And Anr vs State Of Punjab on 4 December, 2023
Neutral Citation No:=2023:PHHC:154165
2023:PHHC:154165
215-1 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-50529-2023
Date of decision: 04.12.2023
HARWINDER SINGH @ NIKKA AND ANR
...PETITIONERS
V/S
STATE OF PUNJAB
...RESPONDENT
CORAM: HON'BLE MR. JUSTICE DEEPAK GUPTA
Present: Mr. Bachanpreet Singh, Advocate for
Mr. Pankaj Garg, for the petitioners.
Mr. M.S. Nagra, AAG, Punjab.
****
DEEPAK GUPTA J. (ORAL)
On 10.10.2023, the following order was passed by this Court:-
"It is contended by learned counsel for the petitioner that petitioner No.2-Sukhjinder Singh @ Sukhwinder Singh @ Sukhi has already been arrested. Therefore, this petition qua said petitioner No.2 has become infructuous.
Prayer in this petition filed under Section 438 Cr.P.C. is now confined for grant of anticipatory bail to petitioner No.1 in case FIR No.54, dated 28.06.2023, under Sections 323, 325, 451, 452 and 34 of IPC, registered at Police Station Jhunir, District Mansa.
It is contended by learned counsel for the petitioner that the only attribution to the petitioner is to have given a stick blow on the shoulder of the complainant.
Notice of motion.
Mr. R.S. Khaira, DAG Punjab accepts notice on behalf of the respondent-State. A copy of paper book be supplied to him during the course of day.
Adjourned to 04.12.2023. for filing status report. To be heard along with CRM-M-50617-2023.
In the meantime, petitioner is directed to join investigation and co-operate in the same. He will not leave the country without prior permission of the Court nor shall make any attempt to contact the complainant of the case or any witness 1 of 2 ::: Downloaded on - 06-12-2023 04:25:22 ::: Neutral Citation No:=2023:PHHC:154165 2023:PHHC:154165 CRM-M-50529-2023 -2- associated with the case. In the event of the arrest of the petitioner, he shall be released on interim bail on his furnishing personal/surety bonds to the satisfaction of the Arresting Officer/Investigating Officer. He shall also abide by conditions as envisaged under Section 438(2) Cr.P.C.
Today, on instructions from ASI Dalbir Singh, learned State counsel has informed this Court that the petitioners have joined the investigation, in compliance of the order dated 10.10.2023 and are no longer required for further investigation.
In view of the aforesaid, the order dated 10.10.2023, whereby the petitioners were granted interim anticipatory bail, is hereby made absolute.
However, they shall continue to join investigation, if and so required by the Investigating Officer.
Disposed of.
(DEEPAK GUPTA)
December 04, 2023 JUDGE
manisha
(i) Whether speaking/reasoned Yes/No
(ii) Whether reportable Yes/No
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