Punjab-Haryana High Court
Aroor Singh @ Paramjit Singh vs State Of Punjab on 19 August, 2010
Crl. Misc. No. M-19192 of 2010 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Crl. Misc. No. M-19192 of 2010 (O&M)
Date of decision: August 19, 2010
Aroor Singh @ Paramjit Singh ...Petitioner
Versus
State of Punjab ...Respondent
CORAM:- HON'BLE MR. JUSTICE GURDEV SINGH
Present: Mr. Pardeep Rajput, Advocate,
for the petitioner.
Mr. AS Brar, Sr. DAG, Punjab.
GURDEV SINGH, J.
Heard.
Petitioner-Aroor Singh, has filed the present petition under Section 438 of the Criminal Procedure Code seeking concession of anticipatory bail in FIR No. 144 dated 28.3.2010 registered at Police Station Civil Lines, Amritsar, under Sections 420, 489A,489B, 489C, 489D/34 IPC. He was granted interim anticipatory bail by this Court, vide order dated 8.7.2010. It has been stated by learned counsel for the petitioner that in pursuance of the order dated 8.7.2010, he has joined the investigation.
This fact has been admitted by learned State counsel and according to him the petitioner is not required for any further investigation.
As the custodial interrogation of the petitioner is not required, the interim anticipatory bail granted to the petitioner is made absolute, subject to the conditions incorporated therein.
Crl. Misc. No. M-19192 of 2010 2
This order shall remain in operation till the decision of the application for regular bail, which is to be filed by the petitioner at the time of presentation of the challan against him before the trial Court.
The petition is disposed of accordingly.
August 19, 2010 (GURDEV SINGH )
prem JUDGE
Crl. Misc. No. M-19192 of 2010 3