Punjab-Haryana High Court
Ranjit Singh Kahlon vs State Of Punjab on 15 March, 2013
Author: Sabina
Bench: Sabina
Crl. Misc. No. M-5692 of 2013 (O&M) -1-
In the High Court of Punjab and Haryana at Chandigarh
Crl. Misc. No. M-5692 of 2013 (O&M)
Date of Decision: 15.3.2013.
Ranjit Singh Kahlon .......Petitioner
Versus
State of Punjab ......Respondent
CORAM: HON'BLE MRS. JUSTICE SABINA
Present: Mr. Simranjit Singh, Advocate
for the petitioner.
Mr. K.D.S.Sidhu, Addl.A.G., Punjab.
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SABINA, J.
Petitioner has filed this petition under Section 438 of the Code of Criminal Procedure, 1973 seeking anticipatory bail in FIR No. 207 dated 12.10.2012 under Section 307, 452, 34 of the Indian Penal Code ('IPC' for short) and Section 25, 27 of Arms Act, 1959 and Section 307, 452, 34 IPC deleted later on and Section 336 IPC added later on, registered at Police Station City Gurdaspur, District Gurdaspur.
While issuing notice of motion, following order was passed by this court on 19.2.2013:-
"Learned counsel for the petitioner has submitted that offence under Section 307 of the Indian Penal Code has since been deleted. Learned counsel has further submitted that it is a case of no injury. Notice of motion for 15.3.2013.Crl. Misc. No. M-5692 of 2013 (O&M) -2-
In the meantime, in the event of arrest, petitioner be admitted to interim bail subject to the satisfaction of the Arresting Officer. He shall abide by the conditions envisaged under Section 438 (2) of the Code of Criminal Procedure, 1973."
Learned State counsel, who is assisted by Sub Inspector Amirk Singh, has stated that in terms of the above order, petitioner has joined investigation and is not required for further investigation.
Accordingly, the interim bail granted by this Court to the petitioner vide order dated 19.2.2013 is made absolute.
Petition stands disposed of accordingly.
(SABINA) JUDGE March 15, 2013 Gurpreet