Punjab-Haryana High Court
Harpreet Singh vs State Of Punjab on 3 October, 2024
Author: Rajesh Bhardwaj
Bench: Rajesh Bhardwaj
Neutral Citation No:=2024:PHHC:131236
205a IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-39901-2024
Date of Decision: 03.10.2024
Harpreet Singh ..... Petitioner
Versus
State of Punjab .......Respondent
CORAM: HON'BLE MR. JUSTICE RAJESH BHARDWAJ
Present: Mr. Prince Sharma, Advocate, for the petitioner.
Mr. Tarun Aggarwal, Sr. DAG, Punjab.
Rajesh Bhardwaj, J. (ORAL)
1. Prayer in the present petition is for grant of anticipatory bail to the petitioner in a case FIR No.57 dated 24.05.2024, registered under Sections 341, 323, 324, 506, 148, 149 IPC (Section 326 IPC added lateron), at Police Station Sadar Tarn Taran, Tehsil and District Tarn Taran.
2. By virtue of order dated 20.08.2024, while granting interim protection, the petitioner was directed to join the investigation.
3. Learned counsel for the petitioner has submitted that the petitioner has joined the investigation and fully cooperated and thus, the interim order may kindly be made absolute.
4. Learned State counsel, on instructions from ASI Manjinder Singh, has affirmed the fact that the petitioner has joined the investigation and he is no more required for further investigation.
5. In view of the above, the present petition is allowed and the order dated 20.08.2024 is made absolute subject to compliance of conditions as envisaged under Section 438(2) Cr.P.C.
(RAJESH BHARDWAJ)
03.10.2024 JUDGE
sharmila Whether Speaking/Reasoned : Yes/No
Whether Reportable : Yes/No
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